Baby Ikra vs Manoj Kumar & Ors

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                       Decided on: 1st August, 2012
+    MAC. APP. 788/2011

     BABY IKRA                                 ..... Appellant
                       Through:     Mr. Vijay Wadhwa, Adv.

                              versus

     MANOJ KUMAR & ORS.                        ...... Respondents
                 Through            Mr. R.C. Mahajan, Adv. for
                                    R-3.

     CORAM:
     HON'BLE MR. JUSTICE G.P.MITTAL

                        JUDGMENT

G. P. MITTAL, J. (ORAL)

1. The present Appeal is allowed in terms of the judgment passed today in MAC APP.810/2011 titled 'NAZMA @ SAROVAR BEGUM v. MANOJ KUMAR & ORS.'

2. For detailed order, please see the above mentioned judgment.

(G.P. MITTAL) JUDGE AUGUST 01, 2012 vk