Employees State Insurance ... vs Shri Chander Mohan
2009 Latest Caselaw 3183 Del

*    HIGH COURT OF DELHI : NEW DELHI

     FAO. No. 402/2002 & CM No.1080/2002

%           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 Chander Mohan,
Cabin No.7,
M.G. Cement Siding,
Shakur Basti,
Delhi-110041                            ....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