Bharat
Sanchar Nigam Ltd Vs. Bharti Televentures Ltd [2008] INSC 770 (1 May 2008)
H.K. SEMA & ARKANDEY KATJU
O R D E R CIVIL APPEAL NO. 4961 OF 2007 Heard the parties.
The only question on which we allow this appeal and remand the case to TDSAT
is that the Tribunal considered only the undertaking by the respondent herein
dated 25.12.2001 in the impugned judgment. However, the Tribunal failed to
consider the undertaking by the respondent dated 24.12.2001. On this sole
ground we are setting aside the order impugned passed by the Tribunal. The
matter is remanded to the Tribunal to consider both the undertakings i.e.
24/12/2001 and 25/12/2001 and pass an appropriate order as deem fit and proper
in accordance with law.
All contentions and arguments of both the parties are open before the
Tribunal.
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