Harsimran Kaur vs Delhi Sikh Gurudwara Management ...
2010 Latest Caselaw 4053 Del

*                   HIGH COURT OF DELHI : NEW DELHI

+                           WP (C) No.357/2010

%                         Decided on:           31st August, 2010

       HARSIMRAN KAUR                                     ........Petitioner
                     Through :          Dr. Sarbjit Sharma, Adv. with
                                        Mr. Sumit Sharma, Adv. and
                                        Ms. Seema Aggarwal, Adv.


                  Versus


       DELHI SIKH GURUDWARA MANAGEMENT COMMITTEE
       & ORS.                                      ....Respondents
                      Through : Mr. I.S. Bakshi, Adv. for DSGMC.
                                Ms. Megha Bharara, proxy counsel
                                for Ms. Ruchi Sindhwani, Adv. for
                                R-3

Coram:

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 dated 31st August, 2010 passed in

WP (C) No.354/2010.

MANMOHAN SINGH, J. AUGUST 31, 2010 jk