Ram Mani Panday vs Shiv Kumar & Ors
2011 Latest Caselaw 2151 Del

             *IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 21st April, 2011.

+                              CONT.CAS(C) 770/2010

          RAM MANI PANDAY                              ...... Petitioner/Relator
                             Through:      Petitioner in person.

                           Versus
          SHIV KUMAR & 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.
                             Mr. Amit Mehra, Adv. for Mr. Ajay Verma, Adv. for DDA.

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