Paramount Communications Ltd. vs Union Of India And Anr.
2010 Latest Caselaw 610 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                     Judgment delivered on: February 3rd, 2010

+    W.P.(C) 3134/1997

PARAMOUNT COMMUNICATIONS LTD.              ..... Petitioner
           Through: Mr. Chetan Sharma, Sr. Advocate
                    with Ms. Divya Kesar, Mr. Manmohit
                    Puri,
                    Ms. Aradhana Kaura and Mr. Gaurav
                    Dudeja, Advocates

                      -versus-

UNION OF INDIA AND ANR.                 ..... Respondent
             Through: Ms. Meera Bhatia, Advocate for UOI
                      Mr. Yashobant Das, Sr. Advocate
                      with Mr. Darpan Wadhwa, Advocate
                      for respondent no. 2/BSNL

CORAM:-
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MS. JUSTICE VEENA BIRBAL

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

2.   To be referred to the Reporter or not?

3.   Whether the judgment should be reported in Digest?

SANJAY KISHAN KAUL, J (ORAL)

     For orders, see W.P.(C) No.3062/1997.



                                 SANJAY KISHAN KAUL, J.

VEENA BIRBAL, J. FEBRUARY 3, 2010 srb