M/S Hukam Chand Durga Pershad vs Delhi Development Authority
2011 Latest Caselaw 3756 Del

*          IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 4th August, 2011

+                               W.P.(C) 4415/2007

           M/S HUKAM CHAND DURGA PERSHAD           ..... Petitioner
                       Through: Mr. Gaurav Barathi, Adv.

                                        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'