Virender Singh vs Indian Oil Corporation Limited
2009 Latest Caselaw 175 Del

*          HIGH COURT OF DELHI : NEW DELHI

+          Writ Petition (Civil) No.8323 of 2008

                                  Judgment reserved on: January 7, 2009

%                                 Judgment delivered on: January 19, 2009

Virender Singh
Proprietor
M/s Vijender Singh
H.No. 190, M.C. Colony
Rohtak Road, Bhiwani-127 021
Haryana                                               ...Petitioner

                      Through Mr. B.L. Wali, with Mr. K.S. Negi,
                              Advocates

                      Versus

Indian Oil Corporation Limited
Delhi & Haryana State Office
OPS Department, 2nd Floor
World Trade Centre
New Delhi
(Through its Managing Director)                       ...Respondent

                      Through Mr. Abhinav Vashisht with
                              Mr. Raman Kumar, Advocates
Coram:

HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
1. Whether the Reporters of local papers may
   be allowed to see the judgment?                               Yes

2. To be referred to Reporter or not?                 Not necessary

3. Whether the judgment should be reported
   in the Digest?                                     Not necessary

WP (C) No.8323/2008                                            Page 1 of 2
 MADAN B. LOKUR, J.

For orders, please see Writ Petition (Civil) No.8321 of 2008

(Ravinder Singh v. Indian Oil Corporation Limited).

MADAN B. LOKUR, J

January 19, 2009 SIDDHARTH MRIDUL, J ncg

Certified that the corrected copy of the judgment has been transmitted in the main Server.