D.K. Khera vs Mcd & Anr.
2011 Latest Caselaw 2257 Del

                    *IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                            Date of decision: 27th April, 2011
+                                     W.P.(C) 2723/2011

         D.K. KHERA                                                      ..... Petitioner
                                Through:          Mohd. Sajid & Zafar Sadique, Adv.

                                            versus
         MCD & ANR.                                                        ..... Respondents
                                Through:           Mr. Nawal Kishore Jha, Advocate for MCD
                                                  in W.P.(C) No.2717, 2719, 2720, 2721,
                                                  2722, 2723, 2724, 2725, 2730 & 2733/2011
                                                  with Mr. K.P. Singh, A.E & Mr. Satish,
                                                  E.E., MCD.
                                                  Mr. Dev. P. Bhardwaj with Ms. Anubha
                                                  Bhardwaj, Advocates for MCD In W.P.(C)
                                                  No.2718, 2727, 2728 & 2729/2011.
                                                  Mr. Mukesh Gupta, Advocate for MCD in
                                                  W.P.(C) No.2726, 2730, 2731 & 2723/2011
                                                  with Mr. K.P. Singh.
CORAM :-
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
1.       Whether reporters of Local papers may                          No.
         be allowed to see the judgment?

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 W.P.(C) No.2717/2011titled Aman Ahuja v. MCD & Anr.

RAJIV SAHAI ENDLAW (JUDGE) 27th April, 2011 pp..