| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 30/09/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| TELECOM PETITION/558/2015 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| WITH MISC APPLICATION/78/2016 WITH MISC APPLICATION/79/2016 WITH MISC APPLICATION/217/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: Vodafone Idea Limited | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| TELECOM PETITION/673/2015WithMISC APPLICATION/477/2015WithMISC APPLICATION/80/2016WithMISC APPLICATION/45/2017WithMISC APPLICATION/219/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Vodafone Idea Limited | ....Petitioner | |||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Versus | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Union Of India | ....Respondent | |||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
HON'BLE MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE DR. SANJEEV BANZAL ,MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. Learned counsel appearing for the respondent-Union of India is seeking time to get certain clarifications and hence, they are seeking time. 2. These matters are, therefore, adjourned on 16.10.2026. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( JUSTICE D. N. PATEL)CHAIRPERSON ( DR. SANJEEV BANZAL)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /AS/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||