UNION OF INDIA Vs. ALOK KUMAR DASS

JUDGEMENT

(1.) Special leave granted.

(2.) Learned Counsel for Respondent Nos. 1 and 2 makes a statement that he has instructions to ask for withdrawal of the Writ Petition in the High Court.

(3.) In this case, the Appellants had granted a licence to Respondent No. 3 company which permitted them to provide service of cellular phones. Respondent Nos. 1 and 2 herein were stated to be the subscribers. When the licence of Respondent No. 3 was cancelled because of non-payment of dues of Rs. 61 crores, Respondent Nos. 1 and 2 chose to file a writ petition in the High Court saying that the cancellation of the licence would amount to the disconnection of their telephones and, therefore, that licence should not be cancelled without making an alternative arrangement for the writ Petitioners. On this, the impugned order was passed by the High Court permitting the Union of India to in cash a bank guarantee of Rs. 8.9 crores and directing the Appellants herein including the Department of Telecommunications (DOT) to reconnect the connectivity.