BLING TELECOM PVT. LTD. Vs. MICROMAX INFORMATICS LTD.

JUDGEMENT

(1.) I.A. Nos. 13939 -13940/2010 (Exemption)

(2.) LEARNED Counsel states that the documents in original or their certified copies would be filed within eight weeks.

(3.) ISSUE summons to the Defendants, returnable before the Court, on 8th February, 2011. Service shall be effected through Registered post AD in addition. Dasti in addition.