Rajender Pershad vs Ram Singh (Through L.Rs.) & Ors.

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

%                   Judgment Reserved on: 10.08.2010
                   Judgment Delivered on: 20.08.2010

+                       R.S.A.No. 40/2000 &
                   C.M.Appl.Nos.632/2000 & 27/2003

       RAJENDER PERSHAD                        ...........Appellant
                    Through:         Mr.N.S.Saxena, Advocate

                   Versus

1.     RAM SINGH (through L.Rs.)
2.     PREM WATI
3.     SURAJ
       Through the substituted Transferee:-
4.     SWARAN KANTA
                                                ..........Respondents
                         Through:    Mr.Satish Sahai, Advocate for
                                     Respondent no.4/Swaran Kanta
CORAM:
HON'BLE MS. JUSTICE INDERMEET KAUR

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

     2. To be referred to the Reporter or not?             Yes

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

INDERMEET KAUR, J.

For orders see R.S.A.41/2000.

INDERMEET KAUR, J. AUGUST 20, 2010 rb R.S.A.No.40/2000 Page 1 of 1