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Reliance Communication Ltd & Anr vs Union Of India

Telecom Disputes Settlement And Appellate Tribunal · Decided on 22 February 2023 · Citation: (2023) 02 TDSAT CK 0055

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Telecom Petition No. 89 Of 2019
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Judgment

2 paragraphs · 89 words

It was submitted on behalf of the Petitioner that insolvency proceedings are still continuing and pending before the Hon'ble NCLT, Mumbai Bench. It was, thus, prayed that the matter be adjourned. It was submitted on behalf of the Dept. of Telecommunications by Mr. A.P.Sahay, Adv. that the insolvency proceedings are going on since long before the Hon'ble NCLT, Mumbai Bench.

Heard the parties. Let the matter be listed on 29th May, 2023 under the head "For Directions." The Petitioner is directed to file up-to-date status of the insolvency proceedings.