IDEA CELLULAR LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) On 08.02.2013, accommodation had been sought on behalf of the respondent by the learned ASG to enable the respondent to move the Supreme Court for seeking clarification of order dated 27.08.2012 passed in WP (C) 423/2010. This situation arose as the learned ASG took an objection to this court proceeding further in the matter, in view of the aforementioned order of the Supreme Court dated 27.08.2012. Accordingly, the matter was renotified for 21.02.2013. On 21.02.2013, a further accommodation was sought by the learned ASG. In view of the request made, the matter was adjourned to today i.e., 13.03.2013.

(2.) At the hearing held today, I was informed by the learned ASG that an interlocutory application being: IA No. 17/2013 was filed in WP(C) 423/2010, to seek clarification. It is submitted by the learned ASG that the said interlocutory application was disposed of, by the Supreme Court, with the observation to the effect that in view of orders dated 02.02.2012, 24.04.2012 and 27.08.2012; which were self explanatory, no clarification was required.

(3.) Accordingly, counsels for parties proceeded to place before me, their respective stands in the matter vis-a-vis which relief is prayed for in CM No. 1167/2013. The petitioners were led by Mr. Maninder Singh, Sr. Advocate, while the respondent was represented by Mr. Rajeeve Mehra, the learned ASG.