LAWS(DLH)-2017-7-372

HIMALAYA COMMUNICATIONS LTD Vs. BHARAT SANCHAR NIGAM LTD

Decided On July 03, 2017
Himalaya Communications Ltd Appellant
V/S
BHARAT SANCHAR NIGAM LTD Respondents

JUDGEMENT

(1.) - CM No. 22895 of 2017 Allowed, subject to all just exceptions.

(2.) The application is disposed of. W.P.(C) No. 5438 of 2017 & CM No. 22894 of 2017

(3.) Issue notice. The learned counsel for the respondent accepts notice.