IZZ INFRA LLP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Manish J. Patel, learned advocate, waives service of notice of Rule for and on behalf of respondent No. 2. Ms. Dharitri Pancholi, learned AGP, waives service of notice of Rule for and on behalf of respondent Nos. 1 and 3.

(2.) There are further reliefs also claimed in the petition, which are as under:-

(3.) Mr. Mehul Sharad Shah, learned advocate for the petitioners, submitted that vide Office Memorandum dtd. 29/10/2019 by the Department of Telecommunications (hereinafter referred to as "DoT"), PSU-I Division, the Union Cabinet, in its meeting held on 23/10/2019, considered and approved the proposals of "DoT" for "Revival of BSNL and MTNL" vide its Cabinet Note dtd. 22/10/2019.