Citation : 2009 Latest Caselaw 3866 Del
Judgement Date : 18 September, 2009
* HIGH COURT OF DELHI : NEW DELHI
FAO (OS) No.29/2005 & CM No.1540/2005
Judgment reserved on: 9th February, 2009
% Judgment decided on : 18th September, 2009
H.L. Medical Systems P. Ltd. ......Appellant
Through : Mr. Rajiv Nayar, Sr. Adv. with Mr. Manoj
Kumar, Mr. Sushant Kumar, Mr. Shekhar,
Mr. Tarun Arora and Mr. Sushil, Advs.
Versus
Usha Drager P. Ltd. & Anr. ....Respondents
Through : Mr. Arvind K. Nigam, Sr. Adv. with
Mr. Navin Chawla and Mr. Sandeep Mittal,
Advs.
Coram:
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE MANMOHAN SINGH
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?
MANMOHAN SINGH, J.
For orders see judgment passed in FAO (OS) No.27/2005 on
18th September, 2009.
MANMOHAN SINGH, J.
A.K. SIKRI, J.
SEPTEMBER 18, 2009 sa
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