Icici Bank Ltd. vs Vaneeta Bahri
2009 Latest Caselaw 2094 Del

Citation : 2009 Latest Caselaw 2094 Del
Judgement Date : 15 May, 2009

Delhi High Court

Icici Bank Ltd. vs Vaneeta Bahri on 15 May, 2009

Author: Sunil Gaur

               HIGH COURT OF DELHI : NEW DELHI

              Judgment reserved on: May 14, 2009
             Judgment delivered on: May 15, 2009


+                       Crl. Rev. P. No. 199/2009*


%       ICICI Bank Ltd.               ...     Petitioner
                  Through: Mr. Punit Kumar Bhalla,
                           Advocate.


                                 versus


        Vaneeta Bahri                     ...        Respondent
                 Through: Nemo.


CORAM:

HON'BLE MR. JUSTICE SUNIL GAUR

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?


SUNIL GAUR, J.

1. For orders, see Crl. Rev. P. No. 202/2009.

Sunil Gaur, J. May 15, 2009 pkb

Crl. Rev. P. No. 210-217/2009 Page 1

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