Friday, 24, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

M/S Prem Dyes & Chemicals vs Delhi Development Authority
2011 Latest Caselaw 3755 Del

Citation : 2011 Latest Caselaw 3755 Del
Judgement Date : 4 August, 2011

Delhi High Court
M/S Prem Dyes & Chemicals vs Delhi Development Authority on 4 August, 2011
Author: Rajiv Sahai Endlaw
*          IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 4th August, 2011
+                               W.P.(C) 2911/2008

           M/S PREM DYES & CHEMICALS               ..... Petitioner
                        Through: Mr. Arun Vohra & Mr. Ajay Aneja,
                                 Advs.

                                        Versus

           DELHI DEVELOPMENT AUTHORITY           ..... Respondent
                       Through: Ms. Sangeeta Chandra, 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'

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter