Vindhya Telelinks Ltd. & Anr. vs Bharat Broadband Network Ltd.
2013 Latest Caselaw 2934 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Reserved on: 03.07.2013
                                              Pronounced on: 11.07.2013

+      W.P.(C) 3564/2013, C.M. NO. 6701/2013 (for interim relief),
       7355/2013 (for impleadment) & 7356/2013 (for exemption)

       VINDHYA TELELINKS LTD. & ANR.                    ..... Petitioners
               Versus
       BHARAT BROADBAND NETWORK LTD.                    ..... Respondent

Appearance: - Mr. S. Ganesh, Sr. Advocate with Mr. Narendra M. Sharma, Mr. Abhishek Sharma, Mr. Ankur Sood, Mr. J.K. Chaudhary and Ms. Aanchal Yadav, Advocates for petitioners in W.P.(C) 3562/2013.

Mr. Maninder Singh, Sr. Advocate with Mr. Narendra M. Sharma and Mr. Abhishek Sharma, Advocates for petitioners in W.P.(C) 3564/2013.

Mr. Manu Mridul, Advocate for respondents.

Mr. Bishwajit Bhattacharyya, Sr. Advocate with Mr. Chandrachur Bhattacharya, Advocates for intervenors.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE NAJMI WAZIRI

MR. JUSTICE S.RAVINDRA BHAT

%

For detailed judgment, the decision dated 11.07.2013 in

W.P.(C) 3564/2013 Page 1 W.P.(C) 3562/2013 may be referred to.

S. RAVINDRA BHAT (JUDGE)

NAJMI WAZIRI (JUDGE)

JULY 11, 2013

W.P.(C) 3564/2013 Page 2