Employees State Insurance ... vs Shri Ajay Kumar Gupta
2009 Latest Caselaw 3182 Del

*    HIGH COURT OF DELHI : NEW DELHI

     FAO No.405/2002 & CM No.1050/2002

%           Judgment reserved on: 29th July, 2009

            Judgment delivered on: 13th August, 2009

Employees State Insurance Corporation,
(Through its Regional Director),
DDA Shopping-cum-Office Complex,
Rejendra Place,
New Delhi                              ....Appellant

                    Through: Mr. K.P. Mavi, Adv.

               Versus

Shri Ajay Kumar Gupta,
S/o. Sh. B.K. Gupta,
R/o. B-1/74, Paschim Vihar,
New Delhi                               ....Respondent.

                    Through: Mr. Pradeep Kumar
                    Arya, Mr. Narinder Chaudhary,
                    Mr. Deepankar Dutt Sharma and
                    Mr. Yajuvendra, Advs.


Coram:
HON'BLE MR. JUSTICE V.B. GUPTA

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

2. To be referred to Reporter or not?

3. Whether the judgment should be reported
   in the Digest?
 V.B.Gupta, J.

For Orders, see FAO No.401/2002.

13th August, 2009 V.B.GUPTA, J. rb