V.A. Pai Panandiker vs Brahma Chellaney & Ors.
2010 Latest Caselaw 1404 Del

*           IN THE HIGH COURT OF DELHI AT NEW DELHI


                                                               Reserved on: 14.01.2010
%                                                          Date of decision: 12.03.2010


+                               LPA No.313 of 2002

V.A. PAI PANANDIKER                                          ...APPELLANT
                                Through:        Mr. Amarjit Singh Bedi, Advocate.


                                          Versus


BRAHMA CHELLANEY & ORS.                                      ...RESPONDENTS
                 Through:                       Mr. Akhil Sibal, Mr. Salim Inamdar,
                                                Ms. Aeshna Singh & Ms. Mihira
                                                Sood, Advs. for Respondent No.1.


CORAM:
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE MOOL CHAND GARG

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?

SANJAY KISHAN KAUL, J.

1. For orders see LPA No.220/2002.

SANJAY KISHAN KAUL, J.

MARCH 12, 2010 MOOL CHAND GARG, J. b'nesh

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