STERLING COMPUTERS LIMITED UNITED DATABASE INDIA PRIVATE LIMITED UNITED INDIA PERIODICALS PRIVATE LIMITED Vs. M AND N PUBLICATIONS LIMITED:MAN PUBLICATIONS LIMITED:M AND N PUBLICATIONS LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) Three appeals have been filed against the same judgment of the High Court by which the writ petition filed on behalf of the petitioners / respondents (hereinafter referred to as the "writ petitioners") was allowed. The dispute relates to the publication of the telephone directories of Mahanagar Telephone Nigam Limited, a Government of India Undertaking (hereinafter referred to as "the MTNL").

(3.) A new concept of yellow pages in the telephone directories was introduced by the MTNL Department of Telecommunications. The yellow pages were to contain advertisements under different headings. The contractor who was to be awarded the contract for printing such directories were to collect the revenue from the advertisement in the yellow pages as well as in white pages of the telephone directory. The contractor was to print the directories and supply the same free of cost of the MTNL for its subscribers and had to pay royalty to the MTNL in connection with printing of such directories.