Aditya Goel & Anr. vs Stewart Investment Inc. & Ors.
2009 Latest Caselaw 1618 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI


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

+    OMP 79/2009
%                                                               23.04.2009
      Aditya Goel & Anr.                                 ...Petitioner
      Through : Mr. Pramod B. Agarwala, Advocate

      Versus

      Stewart Investment Inc. & Ors                      ...Respondent
      Through:


      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 79.2009                                              Page 1 Of 1