Saroj Kesar Deceased Thru ... vs Ahsan & Ors.
2010 Latest Caselaw 3086 Del

     *          IN THE HIGH COURT OF DELHI AT NEW DELHI


                                                             Date of Reserve: May 31, 2010
                                                                Date of Order: July 02, 2010
+ MAC Appeal 327/2010
%                                                                                      02.07.2010
     Saroj Kesar Deceased Thr Daughter Sudha                                    ...Appellant
     Through: Mr. Z.A. Sarfaraz, Advocate

         Versus

         Ahsan & Ors.                                                  ...Respondents
         Through: Ms. Harsh Lata, Advocate


         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. This appeal has been reserved for orders on admission but after perusal of

record, I find that notice ought to be issued to respondents.

2. Accordingly, let notice be issued to respondents, returnable for 5th August, 2010.

July 02, 2010                                                         SHIV NARAYAN DHINGRA J.
rd




MAC Appeal 327/2010     Saroj Kesar deceased Through Daughter Sudha v. Ahsan & Ors.   Page 1 Of 1