Before :- Arun Mishra, S. Abdul Nazeer and M.R. Shah, JJ.
R.P.(C) Nos. 14-120 of 2020 in C.A. Nos. 5882, 6336, 6337, 6344, 6345, 6346, 6351, 6358, 6359, 6360, 6361, 6362, 6363, 6364, 6365, 6366, 6367, 6368, 5909, 6009, 5996, 5957, 5997, 5998, 6011, 6002, 6010, 6012, 5929, 5911, 5931, 5934, 5930, 6888-6895, 6003, 6004, 13550, 13705-711, 13590, 13585, 13586, 13587, 13591, 13538, 13588, 13593, 13595-96, 13584, 13574, 13681, 13581-82, 13592, 13699, 13697, 13698, 13680, 6202 to 6208, 6213, 8010-8015, 8017 of 2015, 6022 to 6042 of 2016. D/d. 16.1.2020.
Vodafone Idea Ltd. - Petitioners
Versus
Union of India - Respondents
With
R.P.(C) Nos. 223-225 of 2020 In C.A. Nos. 8646-8648 of 2018, R.P.(C) Nos. 186-195 of 2020 In C.A. Nos. 8496-8505 of 2015, R.P.(C) No. 162 of 2020 In C.A. No. 6214 of 2015, (@ C.A. No. 6183-6255 of 2015), R.P.(C) No. 196-198 of 2020 In C.A. No. 8493-8495 of 2015, R.P.(C) No. 134 of 2020 In C.A. No. 6215 of 2015, (@ C.A. No. 6183-6255 of 2015), R.P.(C) No. 132-133 of 2020 In C.A. No. 6369-6370 of 2015, (@ C.A. No. 6328-6399 of 2015), R.P.(C) No. 121-129 of 2020 In C.A. No. 6368 & 6371-78 Of 2015, (@ C.A. No. 6328-6399 of 2015), R.P.(C) No. 199-219 of 2020 In C.A. No. 5832-5852 of 2015, R.P.(C) No. 165-185 of 2020 In C.A. No. 5832-5852 of 2015, R.P.(C) No. 130-131 of 2020 In C.A. No. 6330 & 6351 Of 2015, (@ C.A. No. 6328-6399 of 2015), R.P.(C) No. 135-161 of 2020 In C.A. Nos.6222-6235, 6242-6252,, 6357-6381 Of 2015 (@ C.A. No. 6183-6255 of 2015),, C.A. No. 6381 of 2015 And C.A. No. 6357 of 2015, R.P.(C) No. 164 of 2020 In C.A. No.6237 of 2015, (@ C.A. No. 6183-6255 of 2015), R.P.(C) No. 163 of 2020 In C.A. No. 6236 of 2015, (@ C.A. No. 6183-6255 of 2015).
ORDER
Applications for hearing in open Court/oral hearing are rejected.
2. Having perused the Review Petitions and the connected papers with meticulous care, we do not find any justifiable reason to entertain the review petitions.
3. The Review Petitions are, accordingly, dismissed.
4. Pending application(s), if any, shall stand disposed of.
