M/S Jethanand & Co. vs Delhi Development Authority
2011 Latest Caselaw 3751 Del

*          IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 4th August, 2011
+                               W.P.(C) 13226/2009

           M/S JETHANAND & CO.                              ..... Petitioner
                       Through:             Mr. Arun Vohra & Mr. Ajay Aneja,
                                            Advs.

                                        Versus

           DELHI DEVELOPMENT AUTHORITY             ..... Respondent
                       Through: Mr. Rahul Bhandari & Ms. Razia Ali,
                                Advs. for Mr. Rajiv Bansal, Adv.

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 W.P.(C) 2317/2007 titled as M/S Bansi Lal

Kanhaiya Lal v. Delhi Development Authority.

RAJIV SAHAI ENDLAW (JUDGE) AUGUST 4th, 2011 'gsr'