Bharti Airtel Limited and Ors Vs Union Of India
.... effect of the judicial intervention is to make those demands "non est", securitization of those specific "non est" demands would not be sustainable. Orders of the court must be respected across the board, at all times, by all parties. In facts of the case, we are inclined to ...
Telecom Disputes Settlement And Appellate Tribunal, New Delhi
Veecon Media & Broadcasting Pvt. Ltd. Vs Union Of India
.... t of 1950 and particularly of the term "colourable imitation". But before going to this crucial issue, out of deference to the learned counsel, the gist of their submissions as well as some of the judgments cited are noted in brief. 11. In the reply affidavit filed on 03.04.2019, ...
Telecom Disputes Settlement And Appellate Tribunal, New Delhi
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