Kay Tent Industries vs Union Of India & Anr.
2009 Latest Caselaw 4118 Del

              * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                            Date of Reserve: 8.09.2009
                                                       Date of Order: 12th October, 2009

OMP No. 277/2009
%                                                                        12.10.2009

      Kay Tent Industries                               ... Petitioner
                       Through: Mr. Anil K.Kher, Sr. Advocate with
                       Mr. D.R.Bhatia, Advocate
           Versus

      Union of India & Anr.                    ... Respondents
                       Through: Mr. Rakesh Bhardwaj, Advocate

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

IA No. 6718/2009 (Exemption)

Allowed subject to all just exceptions.

OMP No. 277/2009

Issue notice of the petition to the respondents returnable for 24th

November, 2009 before the regular bench.

October 12, 2009 SHIV NARAYAN DHINGRA, J. vn