Gerlinde Bankemper vs Mtn Ltd.
1995 Latest Caselaw 316 Del

JUDGMENT

M.K. Sharma, J.

(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 :-

(I)The petitioner in C.W. 1029/1995 shall pay all outstanding amounts on or before 5.4.1995. On such payment being made, the telephone No. 605518 shall be restored within 3 days thereafter, after changing the same into electronic exchange with Dynamic STD. ; (ii) The petitioner in C.W. 1040/1995 shall pay arrears against telephone No. 67640 amounting to Rs. 3,14,661.00 in Installments as :

Rs. 50,000.00 in cash by 5.4.1995 ; Rs. 25,000.00 per month in ten Installments through post dated cheques ; Rs. 14.661.00 balance as last Installment through post dated cheque.

(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.

(4) The matter in respect of above outstanding amounts against telephone No. 676401 shall be referred to arbitration u/S. 7-B of the Telegraph Act.