Full Judgment Text
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CASE NO.:
Appeal (civil) 5172 of 2006
PETITIONER:
SET DISCOVERY PVT. LTD
RESPONDENT:
TELECOM REGULATORY AUTHORITY OF INDIA
DATE OF JUDGMENT: 07/01/2008
BENCH:
H.K. SEMA & MARKANDEY KATJU
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO. 5172 OF 2006
The order impugned is an interim order. It is stated that the final order has been
passed. In view thereof, the matter has become infructuous. The appeal is disposed of as
infructuous.
It is open to the appellant to make an application before the authority which passed
the interim order for suitable relief in consequence of any injury it may have suffered as
a consequence of the interim order.