Ram Mani Panday vs Gurmeet Singh & Anr.
2011 Latest Caselaw 2152 Del

              *IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 21st April, 2011.

+                             CONT.CAS(C) 226/2008

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

                                    Versus
          GURMEET SINGH & ANR.               .... Respondents/Alleged contemnors
                             Through:      Mr. R.K. Dhawan, Mr. Rahul Gaur & Mr.
                             Pulkit Sachdeva, Advocates for PNB Housing Finance Ltd.
                             Mr. S.N. Gupta & Vivek Singhal, Advocates for R-2.
                             Mr. Ajay Arora & Mr. Kapil Dutta, Advocates for
                             MCD.

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