Union Of India vs Modi Korea Telecom Ltd.
2009 Latest Caselaw 2203 Del

*          IN THE HIGH COURT OF DELHI AT NEW DELHI


                                                Date of Reserve: March 25, 2009
                                                    Date of Order: May 21, 2009


+OMP 351/2005
%                                                                   21.05.2009

      Union of India                                 ...Petitioner
      Through: Mr. P.P. Malhtora, ASG with Mr. Veerappa and Ms. Prinkya
      Kumari, Advocates

      Versus

      Modi Korea Telecom Ltd.                       ...Respondent
      Through : Mr. Rajiv Nayyar, Sr. Adv. with Mr. Darpan Wadhwa, Mr.
      Diwakar Maheshwari and Mr. Ajay, Advocates


      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

In view of my findings in OMP 350 of 2005, Union of India v. Modi

Korea Telecom Ltd, this petition is allowed and the award passed by the

learned arbitrator is hereby set aside.

May 21, 2009 SHIV NARAYAN DHINGRA J. rd

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