The State Trading Corporation Of ... vs M/S Rajat Pharmachem Ltd. & Ors.
2009 Latest Caselaw 5054 Del

               * IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                Date of Reserve: 11th November, 2009
                                                   Date of Order: December 07, 2009

CS(OS) No. 2127/2009
%                                                                    07.12.2009

        The State Trading Corporation of India Ltd.   ... Plaintiff
                            Through: Mr. D.Roy Chaudhary, Sr. Advocate with
                            Mr. D.Moitra, Advocate
              Versus

        M/s Rajat Pharmachem Ltd & Ors.                        ... Defendant


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

After considering the judgment of Supreme Court in Abdul Gafur & Anr. v. State of Uttarakhand & Ors. (2008) 10 SCC 97, I consider that the suit prima facie is maintainable.

IA No. 14453/2009 (Exemption)

Allowed subject to all just exceptions.

CS(OS) No. 2127/2009

Let the plaint be registered as suit.

Summons of the suit be issued to the defendants by ordinary process, registered A.D. as well as through approved Courier returnable for 24th February, 2010.

IA No. 14454/09 & 14455/09

Notice for the date fixed.

December 07, 2009 SHIV NARAYAN DHINGRA, J. vn