For vs For
2021 Latest Caselaw 398 Tri

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                            W.A. No.35/2017

For Appellant(s)                 : Mr. Bidyut Majumder, Asstt. S.G.
For Respondent(s)                : Mr. K. Roy, Advocate.

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

Order

23/03/2021 (Akil Kureshi, C.J.)

Learned counsel for the parties agreed that the issues involved

in the present appeal are squarely covered by the judgments of the Supreme

Court in case of Union of India vrs. Association of Unified Telecom

Service Providers of India and others reported in (2020) 3 SCC 525 and

Union of India vrs. Association of Unified Telecom Service Providers of

India and others reported in (2020) 9 SCC 748. In that view of the matter,

no further order needs be passed in this appeal.

Appeal dismissed. Interim relief vacated.

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

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

Pulak