M/S. Emirates vs M/S. Dlf Universal Limited
2010 Latest Caselaw 2393 Del

*          HIGH COURT OF DELHI : NEW DELHI

+         I.A. No. 2967/2009 in CS (OS) No. 1321/2007

M/s. EMIRATES                                                ...Plaintiff
                    Through :    Mr. T.K. Ganju, Sr. Adv. with
                                 Ms. Bina Gupta and Mr. Ankur
                                 Saigal, Advs.

                                 Versus

M/s. DLF UNIVERSAL LIMITED                        ...Defendant
               Through : Mr. Arvind K. Nigam, Sr. Adv. with
                         Ms. Mandeep Kaur, Adv.

Reserved on: November 5th, 2009
Pronounced on: May 4th, 2010
Coram:
HON'BLE MR. JUSTICE MANMOHAN SINGH

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?

MANMOHAN SINGH, J.

Since the Court has allowed the application under Order XII

Rule 6 CPC in CS (OS) No. 2356/2007 and has decreed the suit in

relation to vacation of the defendant and delivery of possession of the

suit premises to the plaintiff, the present application has become

infructuous and the same is dismissed.

CS (OS) No. 1321/2007

List this matter before the Regular Bench on 1st July, 2010.

MANMOHAN SINGH, J.

MAY 04, 2010 sa