TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 13/10/2026

TELECOM PETITION/12/2024

WITH
MISC APPLICATION/288/2025

Petitioner Name: Vodafone Idea Limited
Versus Respondent Name: Union Of India

BEFORE

HON'BLE MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE DR. SANJEEV BANZAL ,MEMBER

For Applicants/Appellants/
Petitioners Advocate Ms. Lisa Mishra
Mr. Lohitaksh Shivley

For Respondents Advocate Mr. Ankit Khatri, With Mr. Narendra Kumar Pandey
Proxy Counsel For Mr. Bhakti Vardhan Singh

ORDER

1. MA 288/2025: This Miscellaneous Application has been preferred by the original petitioner. After canvassing the some arguments on behalf of the applicant (original petitioner), learned counsel appearing for the applicant, upon instructions from their client, is not pressing this Miscellaneous Application at this stage.

2. Having heard the learned counsel for the Union of India and looking to the aforesaid submission by the learned counsel for applicant (original petitioner), this Miscellaneous Application is hereby disposed of and not pressed at this stage.

3. Registry is hereby directed to enlist this matter under the heading " For Hearing" on 10.12.2026.

4. Meanwhile, parties to their litigation are permitted to file their written submissions.

( JUSTICE D. N. PATEL)
CHAIRPERSON

( DR. SANJEEV BANZAL)
MEMBER

/AS/