Sh. Ram Niwas Sharma vs Shri Jai Lal (Through Lrs) & Ors.
2010 Latest Caselaw 4003 Del

Citation : 2010 Latest Caselaw 4003 Del
Judgement Date : 30 August, 2010

Delhi High Court

Sh. Ram Niwas Sharma vs Shri Jai Lal (Through Lrs) & Ors. on 30 August, 2010

Author: Indermeet Kaur

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

%                 Judgment Reserved on: 19.8.2010
                 Judgment Delivered on: 30.8.2010

+           RSA No.130/2010 & CM No.11766/2010

SH. RAM NIWAS SHARMA                           ...........Appellant
              Through:        Mr.Sudhir Walia, Advocate

                  Versus

SHRI JAI LAL (Through LRs) & ORS.          ..........Respondents
                Through: Mr.R.K. Bhardwaj and Mr. Dheeraj
                           Bhardwaj, Advocates


      CORAM:
      HON'BLE MS. JUSTICE INDERMEET KAUR

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

    2. To be referred to the Reporter or not?             Yes

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


INDERMEET KAUR, J.

For orders see RSA No.75/2008.

INDERMEET KAUR, J. AUGUST 30, 2010 nandan

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