Modi Telecommunication Ltd. vs Union Of India
2009 Latest Caselaw 2202 Del

Citation : 2009 Latest Caselaw 2202 Del
Judgement Date : 21 May, 2009

Delhi High Court

Modi Telecommunication Ltd. vs Union Of India on 21 May, 2009

Author: Shiv Narayan Dhingra

          * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of Order: 21st May, 2009

Ex. P. No. 183/2005
%

      Modi Telecommunication Ltd.       ... Decree Holder
                   Through: Mr. Darpan Wadhwa, Advocate

             Versus


      Union of India                             ... Respondents
                          Through: Mr. Veerapa, Advocate


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?

ORDER

In view of judgment rendered in OMP No. 351/2005 today, the

award passed by the learned Arbitrator in favour of the petitioner has been set

aside. Consequentially, the Execution has become infructuous and is hereby

dismissed as such.

May 21, 2009 SHIV NARAYAN DHINGRA, J. vn

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