Harvinder Singh vs Narsingh Sahay Madungopal ...
2010 Latest Caselaw 1411 Del

                 * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of Reserve: 18th February, 2010
                                                       Date of Order: 12th March, 2010

CM(M) No. 232/2010 & CM No. 3070/2010
%                                                                           12.03.2010

       Harvinder Singh                                               ... Petitioner
                              Through: Mr. Kirti Uppal, Advocate &
                              Mr. Manish Gandhi, Advocate

               Versus


       Narsingh Sahay Madungopal Engineers Pvt. Ltd.              ... Respondent



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

Issue notice of the petition and the application to the respondent returnable

for 22nd April, 2010 subject to petitioner depositing a sum of Rs.5 lac with the trial

Court within one week from today.

The warrants of civil arrest issued by the trial Court be not executed in case

the petitioner deposits Rs.5 lac with the trial Court within one week.

March 12, 2010                                SHIV NARAYAN DHINGRA, J.
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