M/S Kukreja Agencies vs Delhi Development Authority
2011 Latest Caselaw 3753 Del

*          IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 4th August, 2011
+                               W.P.(C) 13280/2009

           M/S KUKREJA AGENCIES                  ..... 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'