GERLINDE BANKEMPER Vs. MTN LIMITED

JUDGEMENT

(1.) . As the aforesaid two W.P.s are inter-connected and the telephone No. 606518 which is the subject matter of C W. 1029/1995 and No. 676401 which is the subject matter of C W. 1040/;995 are located at the same premises, we propose to dispose of both W.P.s by this common judgment.

(2.) . We have heard the learned counsels and pass following consent order :-

(3.) . On petitioner making payment of Rs. 50,000.00 the telephone No. 676401 shall be restored within one week thereafter, after changing the same into electronic exchange with Dynamic STC.