TELENOR ASIA (P.) LTD. Vs. UNITECH WIRELESS (TAMIL NADU) (P.) LTD.

JUDGEMENT

(1.) THIS order governs an application by the respondent Nos. 2 to 5 in CP No. 32 under section 45 of the Arbitration and Conciliation Act, 1996 ('the Act of 1996') read with regulation 44 of the Company Law Board Regulations, 1991.

(2.) THE above -mentioned applicants (ISP) are also the petitioner Nos. 1 to 4 in CP No. 110(ND) of 2011 filed under sections 397 and 398 of the Companies Act 1956 ('the Act') against the company, its managing director and three nominee directors and Telenor Asia PTE. Ltd. and Telenor ASA, which is pending adjudication before the Member, CLB, New Delhi Bench. An application under section 45 of the Act of 1996 has been filed in CP No. 110(ND)/2011 by Telenor, R -6.

(3.) "Telenor" is a company incorporated under the laws of Singapore and has its registered office at 51, Gold Hill Plaza, # 21 -07, Singapore -308990 and is a wholly owned subsidiary of Telenor Asia.