Drager Medical Ag & Co. Kgaa vs Usha Drager P. Ltd. & Anr.

*                       HIGH COURT OF DELHI : NEW DELHI

              FAO (OS) No.31/2005 & CM Nos.1565/05 & 3077/2005

                        Judgment reserved on:       9th February, 2009

%                       Judgment decided on :      18th September, 2009


     Drager Medical AG & Co. KGaA                   ......Appellant
                    Through : Mr. Rajiv Nayar, Sr. Adv. with Mr. Manoj
                                Kumar, Mr. Sushant Kumar, Mr. Shekhar,
                                Mr. Tarun Arora and Mr. Sushil, Advs.
                    Versus
     Usha Drager P. Ltd. & Anr.                     ....Respondents
                    Through : Mr. Arvind K. Nigam, Sr. Adv. with
                                Mr. Navin Chawla and Mr. Sandeep Mittal,
                                Advs.

Coram:

HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE MANMOHAN SINGH

1. Whether the Reporters of local papers may
   be allowed to see the judgment?

2. To be referred to Reporter or not?

3. Whether the judgment should be reported
   in the Digest?

MANMOHAN SINGH, J.

For orders see judgment passed in FAO (OS) No.27/2005 on 18th September, 2009.

MANMOHAN SINGH, J.

A.K. SIKRI, J.

SEPTEMBER 18, 2009 sa FAO (OS) No.31/2005 Page 1 of 1