Bharati Hexacom Ltd vs The Union Of India
2021 Latest Caselaw 151 Tri

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                       HIGH COURT OF TRIPURA
                             AGARTALA

                            WP(C) No.52/2015
Bharati Hexacom Ltd.
                                                    ............. Petitioner(s).
                                    Vs.
The Union of India
                                                  ............. Respondent(s).

WP(C) No.53/2015 Bharati Hexacom Ltd.

............. Petitioner(s).

Vs.

The Union of India ............. Respondent(s).

For Applicant(s) : Mr. P Majumder, Sr. Advocate. For Respondent(s) : Mr. B Majumder, Asstt. S. G.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE JUSTICE MR. S G CHATTOPADHYAY _O_R_D_E_ R_

09/02/2021 (Akil Kureshi, CJ).

These two petitions filed by Bharati Hexacom Limited and

Reliance Telecom Limited respectively involved issues of telecom

spectrum auction. Since the Supreme Court was considering such issues in

connected petitions, Union of India had filed Transfer Petitions (Civil) 352

and 356 of 2015 before the Supreme Court. By order dated 26th February,

2015 these petitions were ordered to be transferred to the Supreme Court.

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Learned counsel for the petitioners fairly stated before us that

both these petitions were disposed of by the Supreme Court by a judgment

in case of Reliance Telecom Limited and Another Vs. Union of India and

Another reported in (2017) 4 SCC 269. We have perused the said judgment

which also covers the present two writ petitions. All the petitions have been

dismissed by the said judgment.

Thus, both these petitions stand dismissed by virtue of the

judgment of the Supreme Court in case of Reliance Telecom

Limited(supra). These petitions shall be, therefore, treated to have been

already disposed of and the Registry shall delete then from the pendency

list.

Pending application(s), if any, also stands disposed of.

( S G CHATTOPADHYAY, J ) ( AKIL KURESHI, CJ )

Sukhendu