M/S Alliance Global vs Delhi Development Authority

*          IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 4th August, 2011

 +                              W.P.(C) 2844/2008
           M/S ALLIANCE GLOBAL                              ..... Petitioner
                        Through:            Mr. Arun Vohra & Mr. Ajay Aneja,
                                            Advs.
                                        Versus
           DELHI DEVELOPMENT AUTHORITY           ..... Respondent
                       Through: Ms. Sangeeta Chandra, Adv.

CORAM :-
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW

1.         Whether reporters of Local papers may              Yes
           be allowed to see the judgment?

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

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

RAJIV SAHAI ENDLAW, J.

For Judgment, See W.P.(C) 2317/2007 titled as M/S Bansi Lal Kanhaiya Lal v. Delhi Development Authority.

RAJIV SAHAI ENDLAW (JUDGE) AUGUST 4th, 2011 'gsr' W.P.(C) Nos. 2844/08 Page 1 of 1