BHARTI TELENET LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) These appeals are statutory appeals under Section 18 of the Telecom Regulatory Authority of India Act, 1997 [for short "the Act"] against the final judgments and orders dated 29-7-2002 and 19-12-2002 passed by the Telecom Disputes Settlement and Appellate Tribunal, New Delhi [for short "the Tribunal"] dismissing the appellants applications for condonation of delay and consequently the statutory Appeal No.1 of 2002 and Appeal No. 9 of 2002 under Section 14-A read with Section 14-A (2) of the Act challenging the order/determination dated 15-6-2001 and order/letter dated 29-8-2002 passed by the Telecom Regulatory Authority of India.

(2.) At the first instance Appeal No.7200 of 2002 arising from the Appeal No.1 of 2002 decided on 29-7-2002 will be taken up for consideration and thereafter the second Appeal No.1816 of 2003.

(3.) We are stating the facts as found by the Tribunal, as there is no dispute on them.