Ram Mani Panday vs Shiv Kumar And Ors
2011 Latest Caselaw 2150 Del

             *IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 21st April, 2011.
+                              CONT.CAS(C) 757/2009
          RAM MANI PANDAY                                     ..... Petitioner/Relator
                             Through:      Petitioner in person.

                          Versus
          SHIV KUMAR AND ORS     ... Respondents/Alleged contemnors
                             Through: Mr. R.K. Dhawan, Mr. Rahul Gaur & Mr. Pulkit
                             Sachdeva, Advocates for PNB Housing Finance Ltd.
                             Mr. Ajay Arora & Mr. Kapil Dutta, Advocates for MCD.
                             S.I. Hukam Singh, for SHO-Seemapuri.

CORAM :-
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
1.        Whether reporters of Local papers may
          be allowed to see the judgment?                        No

2.        To be referred to the reporter or not?                 No

3.        Whether the judgment should be reported                No
          in the Digest?

RAJIV SAHAI ENDLAW, J.

For judgment see WP(C) 2322/2008 titled Ram Mani Panday v. PNB Housing Finance Ltd. & Anr.

RAJIV SAHAI ENDLAW, J st 21 April, 2011/pp