Employees State Insurance ... vs M/S. Aggarwal Transport Co.
2009 Latest Caselaw 3184 Del

*    HIGH COURT OF DELHI : NEW DELHI

          FAO No.406/2002 & CM No.1081/2002

%           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

M/s. Aggarwal Transport Co.,
Cabin No.17,
Railway Cement Siding, Meter Gauge,
Shakur Basti,
Delhi-110034.
(Through its Proprietor Shri Amarnath) ..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