UNITED TELECOMS LTD Vs. BHARAT BROADBAND NETWORK LTD

JUDGEMENT

(1.) I.A. 5920/2019

(2.) This is a petition filed under Section 9 of the Arbitration and Conciliation Act, 1996 (hereafter referred to as "1996 Act") wherein certain interim reliefs are sought.

(3.) Before I proceed further, the background in which the petition has been filed requires to be noticed.