BHARAT SANCHAR NIGAM LTD. Vs RELIANCE INFOCOM LTD.
Case number: C.A. No.-002930-002930 / 2006
Diary number: 4633 / 2005
Advocates: Vs
K. R. SASIPRABHU
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CASE NO.: Appeal (civil) 2930 of 2006
PETITIONER: BHARAT SANCHAR NIGAM LTD
RESPONDENT: RELIANCE COMMUNICATION LTD
DATE OF JUDGMENT: 29/01/2008
BENCH: S.B. SINHA & V.S. SIRPURKAR
JUDGMENT: JUDGMENT O R D E R
I.A.Nos. 9-10/2008 in CIVIL APPEAL NO. 2930 OF 2006
Having heard the learned counsel for the parties we are of the opinion that the question of jurisdiction as preliminary issue should be heard in the matter in which it is in question. The I.As. are disposed of accordingly.