STATE OF KARNATAKA Vs. VODAFONE ESSAR SOUTH LTD

JUDGEMENT

(1.) THE legality and correctness of the order passed by the learned Single Judge in W.P. No.1901/2009, dated 05.06.2009, is called in question by the State in this appeal.

(2.) HEARD Shri.A.G.Shivaanna, Additional Advocate General for the appellants and Shri.S.Vijay Shankar, learned Senior Counsel appearing for the respondent.

(3.) FOR the sake of convenience, the parties would be referred to as per their status before the learned Single Judge.