Citation : 2011 Latest Caselaw 2319 Del
Judgement Date : 29 April, 2011
*IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 29th April, 2011
+ W.P.(C) 13476/2009
% WIRELESS TT INFO SERVICES LTD ..... Petitioner
Through: Mr. Shailesh Kapoor &
Mr. Shahnawaz Ahmed Malik, Advocates
Versus
MUNICIPAL CORPORATION OF
DELHI AND ORS .. Respondents
Through: Mr. Parag P. Tripathi, ASG with
Mr. Amey Nargolkar & Mrs. Maninder
Acharya, Advocates for MCD.
CORAM :-
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
1. Whether reporters of Local papers may Yes
be allowed to see the judgment?
2. To be referred to the reporter or not? Yes
3. Whether the judgment should be reported Yes
in the Digest?
RAJIV SAHAI ENDLAW, J.
For judgment, see WP(C) 3267/2010 titled Cellular Operators Association of India & Ors v. Municipal Corporation of Delhi.
RAJIV SAHAI ENDLAW (JUDGE) APRIL 29, 2011 bs/pp
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