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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.