Delhi High Court
Unpaid Systems Limited vs Satyam Computer Services & Anr. on 24 March, 2009
Author: Shiv Narayan Dhingra
Bench: Shiv Narayan Dhingra
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Reserve: March 20, 2009
Date of Order: March 24, 2009
+ OMP 127/2009
% 24.03.2009
Upaid Systems Limited ...Petitioner
Through: Mr. Neel Mason, Advocate
Versus
Satyam Computer Services & Anr. ...Respondents
Through:
JUSTICE SHIV NARAYAN DHINGRA
1. Whether reporters of local papers may be allowed to see the judgment?
2. To be referred to the reporter or not?
3. Whether judgment should be reported in Digest?
JUDGMENT
1. In view of the judgment of this Court in M/s. Wooster Products Inc. v. M/s. Magna Tek Inc. and others AIR 1989 Delhi 6, I consider that this petition is very much maintainable.
2. Issue notice of the petition to the respondents as well as to NASSOCOM located at International Youth Centre, Teen Murti Marg, Chankyapuri, New Delhi-110021, returnable for 20th April 2009. Steps for service be taken within three days.
3. Matter be listed before the Regular Bench on 20th April 2009, under the orders of the Judge Incharge (Original Side).
March 24, 2009 SHIV NARAYAN DHINGRA J. rd OMP 127/2009 Upaid Systems Ltd. vs.Satyam Computers Page 1 Of 1