Shri Narinder Kumar (Through Lrs) vs Shri Jai Lal (Through Lrs) & Ors.
2010 Latest Caselaw 4009 Del

Citation : 2010 Latest Caselaw 4009 Del
Judgement Date : 30 August, 2010

Delhi High Court

Shri Narinder Kumar (Through Lrs) 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.142/2010

SHRI NARINDER KUMAR (Through LRs)    ...........Appellants
             Through: Mr.Som Dutt Sharma, 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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