Municipal Corporationof Delhi vs Kali Prasad

              *IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 13th May, 2011

+                               W.P.(C) 11599/2009

         MUNICIPAL CORPORATIONOF DELHI            ..... Petitioner
                     Through: Ms. Saroj Bidawat, Advocate

                                       Versus
         KALI PRASAD                                           ..... Respondent
                            Through:      None.

CORAM :-
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
1.       Whether reporters of Local papers may                       No.
         be allowed to see the judgment?

2.       To be referred to the reporter or not?                      No.

3.       Whether the judgment should be reported                     No.
         in the Digest?

RAJIV SAHAI ENDLAW, J.

For judgment, see W.P.(C) 11346/2009 titled MCD Vs. Ram Kishan.

RAJIV SAHAI ENDLAW (JUDGE) MAY 13, 2011 'gsr' W.P.(C) 11599/2009 Page 1 of 1