ARVINDBHAI VASANJI GAMIT Vs. TATA TELE SERVICES LTD.

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the order dtd. 4/9/2017 passed by the learned Single Judge in Special Civil Application no. 12506/16, the appellant-original petitioner has preferred this intra-Court appeal under Clause 15 of the Letters Patent.

(2.) Following facts emerge from the record of the appeal:-

(3.) Heard Mr. U.T. Mishra, learned advocate for the appellant and Mr. Dipak R. Dave, learned advocate for the respondent.