Tower Vision India Private ... vs Union Of India And Ors
2011 Latest Caselaw 2323 Del

                 *IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                         Date of decision: 29th April, 2011

+                                       W.P.(C) 439/2010

%        TOWER VISION INDIA PRIVATE LIMITED                ..... Petitioner
                       Through:  Mr.    Sudhir     K.     Makkar        with
                                 Ms. Meenakshi Singh, Advocates

                                           Versus

         UNION OF INDIA AND ORS                                         ..... Respondents
                       Through:                   Mr. Asit Tiwari, Advocate for R-1
                                                  Mr. Ashutosh Lohia, Adv. for NDMC

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