M/S Kohli Housing And Development ... vs M/S Convenience Enterprises Pvt. ...
2009 Latest Caselaw 1707 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI


                                           Reserved on : 08.04.2009
%                                        Date of decision : 27.04.2009


+                     FAO (OS) No.207-209/2006

M/S KOHLI HOUSING AND DEVELOPMENT PVT. LTD AND ORS.

                                                       ...APPELLANTS

                         Through:   Mr.Shailen Bhatia,
                                    Mr. Rohit Aggarwal,
                                    Ms.Vandana Nathan &
                                    Ms.Ekta Nayar Saini, Advocates.


                                Versus

M/S CONVENIENCE ENTERPRISES PVT. LTD                  ...RESPONDENT

                         Through:   Mr. A.S.Chandhiok
                                    Mr.Aman Lekhi, Sr.Advs.
                                    with
                                    Mr.Nitin Sharma,
                                    Mr.Mayank Chawla &
                                    Mr.Gagan Chhabra, Advocates.

CORAM:
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA

1.     Whether the Reporters of local papers
       may be allowed to see the judgment?             No

2.     To be referred to Reporter or not?              No

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

SANJAY KISHAN KAUL, J.

For orders see, FAO (OS) No.200/2006.

SANJAY KISHAN KAUL, J.

APRIL 27, 2009 SUDERSHAN KUMAR MISRA, J. dm