Full Judgment Text
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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.