Satish Mehra vs K.C. Mehra
2009 Latest Caselaw 2408 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

                   Judgment reserved on:      06.05.2009
%                  Judgment delivered on:     01.07.2009

+                           OMP No.333/1999

         SATISH MEHRA                                  ..... Appellant
                          Through:    NEMO.

                                versus
         K.C. MEHRA                                     ....Respondents
                          Through:    Mr. Rakesh Tiku, Advocate.

CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI

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?


VIPIN SANGHI, J.

1. By the impugned judgment pronounced today, I have set

aside the impugned award dated 24.12.1998. The reliefs sought in the

present petition were premised on the fact that the aforesaid award

had been made. However, since the award has been set aside, this

petition does not survive. The same is accordingly dismissed.

                                                     (VIPIN SANGHI)
                                                        JUDGE
July     01, 2009
dp/rsk