Aditya Goel & Anr. vs Nalini Stewart & Ors.
2009 Latest Caselaw 1617 Del

*           IN THE HIGH COURT OF DELHI AT NEW DELHI


                                           Date of Reserve: March 23, 2009
                                               Date of Order: April 23, 2009

+    OMP 77/2009
%                                                                  23.04.2009
       Aditya Goel & Anr.                                   ...Petitioner
       Through : Mr. Pramod B. Agarwala, Advocate

       Versus

       Nalini Stewart & Ors                                 ...Respondent
       Through: None


       JUSTICE SHIV NARAYAN DHINGRA

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

2.     To be referred to the reporter or not?

3.     Whether judgment should be reported in Digest?


       ORDER

1. After going through the written submissions filed by the petitioner, I

consider it a fit case where notice should be served upon the respondents.

2. Notice be issued to respondents, through all modes, returnable for 26th

May 2009, dasti in addition, when the matter be listed before the Joint

Registrar for completion of pleadings.

April 23, 2009 SHIV NARAYAN DHINGRA J. rd

OMP 77.09 Page 1 Of 1