Supreme Court of India
Bharat Sanchar Nigam Ltd vs Reliance Communication Ltd on 29 January, 2008
Bench: S.B. Sinha, V.S. Sirpurkar
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.