DEPARTMENT OF TELECOMMUNICATIONS Vs. TATA TELESERVICES LIMITED

JUDGEMENT

(1.) Review PET.18/2018 & IA No.301/2018

(2.) A plain reading of the petition indicates that the petitioner is seeking to virtually re-agitate the issues once again. According to the petitioner, this Court has erred in appreciating the facts while passing the order dated 11.05.2017. Plainly, this does not afford the petitioner any ground to review the judgement.

(3.) It is also seen that the present petition was filed on 20.12.2017 and the same is highly belated. The application seeking condonation of delay filed along with the review petition makes interesting reading. The reasons provided for the inordinate delay in filing the review petition are briefly indicated hereafter: