Bharat Industrial Works vs National Thermal Power ...
2010 Latest Caselaw 727 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

+                          CS(OS) No. 1973/2001
                                                    8th February, 2010

BHARAT INDUSTRIAL WORKS                                    ...Petitioner
                 Through:               Mr. J.P.Sengh, Sr. Advocate and
                                        Mr. Maish K.Jha, Advocate
              VERSUS

NATIONAL THERMAL POWER CORPORATIOIN                              ....Respondent.

Through: Mr. S.K.Taneja, Sr. Advocate with Mr. Tanuj Bhusan and Mr. Asgar Ali, Advocates CORAM:

HON'BLE MR. JUSTICE VALMIKI J.MEHTA

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

2. To be referred to the Reporter or not?

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

% JUDGMENT (ORAL)

VALMIKI J.MEHTA, J

This suit stands disposed of in view of the orders passed in I.A No.

11177/01 in CS(OS) No. 1000A/2001.

                                                    VALMIKI J.MEHTA, J


February 08, 2010
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CSOS-1973-2001                                                             Page 1