Cement Corporation Of India vs Shri Shriram Chaurasia & Ors.
2009 Latest Caselaw 2364 Del

Citation : 2009 Latest Caselaw 2364 Del
Judgement Date : 30 May, 2009

Delhi High Court

Cement Corporation Of India vs Shri Shriram Chaurasia & Ors. on 30 May, 2009

Author: Kailash Gambhir

*IN THE HIGH COURT OF DELHI AT NEW DELHI


       CM No. 5658/2008(17-B) in W.P.(C) No.6998/2007

                                 Judgment reserved on: 25.03.2009

%                                Judgment delivered on: 30.05,2009


Cement Corp.Of India               ...... Petitioner
                    Through: Mr.Arun Birbal, Adv.

                        versus


Shri Shriram Chaurasia & Ors. ....... Respondents/applicants.
                    Through: Mr. Manoj Kr. Singh, Adv.



CORAM:
HON'BLE MR. JUSTICE KAILASH GAMBHIR

1.     Whether the Reporters of local papers may            Yes
       be allowed to see the judgment?

2.     To be referred to Reporter or not?                   Yes

3.     Whether the judgment should be reported              Yes
       in the Digest?


KAILASH GAMBHIR, J.

1. For order see W.P. (C ) No. 6927/2007.

May 30, 2009 KAILASH GAMBHIR, J. rkr

Download the LatestLaws.com Mobile App