IDEA CELLULAR LTD. PUNJAB CIRCLE Vs. HARJEET SINGH

JUDGEMENT

(1.) THERE is a delay of 9 days in filing this revision petition. For reasons stated in application for condonation of delay filed by the petitioner, the delay in question is condoned.

(2.) WE have heard Mr. Sudhir Makkar, Advocate for the petitioner. None appeared for the respondent.

(3.) AT the outset, learned counsel for the petitioner has drawn our attention to the legal position as settled by the Apex Court in the case of General Manager, Telecom v. M. Krishnan and Another, III (2009) CPJ 71 (SC)=VII (2009) SLT 160=(2009) 8 SCC 484 wherein it has been held that any dispute between the subscriber and the telegraph authority can be resolved by taking recourse to arbitration proceedings only as provided for in Section 7 -B of the Indian Telegraph Act. In view of this ruling of the Apex Court which is binding on all the sub -ordinate Courts, learned counsel submitted that the impugned order cannot be sustained in the eye of law and hence is liable to be set aside.