Unpaid Systems Limited vs Satyam Computer Services & Anr.
2009 Latest Caselaw 965 Del

*          IN THE HIGH COURT OF DELHI AT NEW DELHI


                                              Date of Reserve: March 20, 2009
                                                 Date of Order: March 24, 2009

+ OMP 127/2009
%                                                                  24.03.2009
    Upaid Systems Limited                                   ...Petitioner
    Through: Mr. Neel Mason, Advocate

      Versus

      Satyam Computer Services & Anr.                        ...Respondents
           Through:


      JUSTICE SHIV NARAYAN DHINGRA

1.    Whether reporters of local papers may be allowed to see the judgment?

2.    To be referred to the reporter or not?

3.    Whether judgment should be reported in Digest?


      JUDGMENT

1. In view of the judgment of this Court in M/s. Wooster Products Inc. v.

M/s. Magna Tek Inc. and others AIR 1989 Delhi 6, I consider that this petition

is very much maintainable.

2. Issue notice of the petition to the respondents as well as to NASSOCOM

located at International Youth Centre, Teen Murti Marg, Chankyapuri, New

Delhi-110021, returnable for 20th April 2009. Steps for service be taken within

three days.

3. Matter be listed before the Regular Bench on 20th April 2009, under the

orders of the Judge Incharge (Original Side).

March 24, 2009                                   SHIV NARAYAN DHINGRA J.
rd

OMP 127/2009       Upaid Systems Ltd. vs.Satyam Computers         Page 1 Of 1