- (1.) Leave granted in SLP (Crl.) No.2978 of 2014.
(2.) These matters arise as a sequel to the judgment delivered by this Court on 1.7.2013 by which three writ petitions filed by Essar Teleholdings Limited, Loop Telecom Limited and Vikash Saraf were dismissed by a Division Bench of this Court.
(3.) The brief facts necessary to appreciate how the controversy arose before this Court are as follows.;