Chameleon Resources Limited vs Tata Tea Limited
2010 Latest Caselaw 725 Del

         *          IN THE HIGH COURT OF DELHI AT NEW DELHI


                                                        Date of Reserve: January 13, 2010
                                                          Date of Order: February 08, 2010
+ CM(M) 33/2010
%                                                                           08.02.2010
     Chameleon Resources Limited                                   ...Petitioner
     Through: Mr. D. Bhattacharya, Ms. Avanti Tewari and Mr. Arvind Shah, Advocates

        Versus

        Tata Tea Limited                                                 ...Respondent
        Through:


        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

1. The case has been reserved for orders on maintainability of this petition but after going

through the record, I find that notice ought to be issued to respondent in this case.

2. Accordingly, notice be issued to respondent, returnable for 21st May, 2010.

February 08, 2010                                        SHIV NARAYAN DHINGRA J.
rd




CM(M) 33/2010                                                                    Page 1 Of 1