Sangeetha Mobiles Pvt. Ltd vs Union Of India
2024 Latest Caselaw 13246 Ker

Kerala High Court

Sangeetha Mobiles Pvt. Ltd vs Union Of India on 23 May, 2024

Author: P Gopinath

Bench: P Gopinath

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
        THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                       WP(C) NO. 25558 OF 2015
PETITIONERS:

    1       SANGEETHA MOBILES PVT. LTD.,
            KASARAGOD BRANCH RS NO.126/5, XI/452A-8 KALLUVAPPIL
            TRADE CENTRE, OPP: NEW BUS STAND, NEXT TO BIG BAZAR,
            KASARAGOD, KERALA-671 121 REPRESENTED THROUGH ITS
            AUTHORISED SIGNATOIRY MR. ANIL KUMAR REDDY.
    2       MEMMO GLOBAL TELECOMMUNICATIONS PVT. LTD.,
            OPPOSITE POST OFFICE, DABAGARDEN, VISHAKPATANAM,
            ANDHGRA PRADESH-530 016, REPRESENTED THROUGH ITS
            AUITHORIZED SIGNATORY KAILASH LAKHYANI.
    3       BENZ INDIA PVT. LTD.,
            C 126 NARAINA INDUSTRIAL AREA PHASE 1,
            NEW DELHI-110 028, REPRESENTED THROUGH ITS AUTHORIZED
            SIGNATORY ARVINDER SINGH.
    4       KENSHA MOBILESM
            363/64, SHIVAJINAGAR, PUNE 411005, REPRESENTED THROUGH
            ITS AUTHORIZED SIGNATORY BHAVESH SOLANKI.
    5       ALL INDIA MOBILE RETAILERS ASSOCIATION,
            C 126 NARAINA INDUSTRIAL AREA, PHASE 1, NEW DELHI-110
            028, REPRESENTED THROUGH ITS AUTHORIZED SIGNATORY MR.
            ARVINDER SINGH.

            BY ADV SRI.S.ANANTHAKRISHNAN


RESPONDENTS:

    1       UNION OF INDIA,
            THROUGH SECRETARY, DEPARTMENT OF INDUATRIAL POLICY AND
            PROMOTION MINISTRY OF COMMERCE AND INDUSTRY,
            UDYOG BHAWAN, NEW DELHI - 110 001.
    2       UNION OF INDIA,
            THROUGH SECRETARY, MINISTRY OF CONSUMER AFFAIRS,
            SHASTRI BHAWAN, NEW DELHI - 110 001.
    3       UNION OF INDIA,
            THROUGH SECRETARY, MINISTRY OF FINANCE,
            DEPARTMENT OF ECONOMIC AFFAIRS, NORTH BLOCK,
            NEW DELHI-110 001.
    4       RESERVE BANK OF INDIA,
            THROUGH GOVERNOR, 6, SANSAD MARG, P.B.NO.696,
            NEW DELHI- 110 001.
 WP(C) NO. 25558 OF 2015
                                   2

    5          ENFORCEMENT DIRECTORATE,
               KANOOS CASTLE, MULLASSERY CANAL ROAD (WEST),
               COCHIN-682 011.
    6          THE STATE OF KERALA,
               THROUGH THE SECRETARY, CONSUMER AFFAIRS
               DEPARTMENT, GROUND FLOOR, NORTH SANDWICH BLOCK,
               SECRETARIAT, THIRUVANANTHAPURAM.
               BY ADVS.
               SRI.K.THYAGARAJESWARAN, CGC

               SRI.VENUGOPAL V, GP


        THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON   23.05.2024,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 25558 OF 2015
                                  3

                            JUDGMENT

The learned counsel for the petitioners submit that the writ

petition has become infructuous.

In the light of the submission made by the learned counsel

for the petitioners, this writ petition is dismissed as infructuous.

Sd/-

GOPINATH P. JUDGE

DK