Mehrauli Flowers Market ... vs Gnctd & Ors.
2011 Latest Caselaw 3603 Del

*                IN THE HIGH COURT OF DELHI AT NEW DELHI

                                            Date of decision: 28th July, 2011

+                           W.P.(C) 5005/2011
       MEHRAULI FLOWERS MARKET
       ASSOCIATION                                            ..... Petitioner
                            Through: Mr. M. Ahmad, Adv. for Mr. Bahar U.
                                         Barqui, Adv.

                                     Versus

       GNCTD & ORS.                                         ..... Respondents
                            Through: Ms. Avnish Ahlwat, Adv. for GNCT.
                                     Ms. Manjira Dasgupta, Adv. for Ms. Shyel
                                     Trehan, Adv. for MCD.
                                     Ms. Sonia Arora, Adv. for R-1.

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) 4278/2011 titled as Delhi Flowers

Cutters, Growers & Suppliers Welfare Society (Regd.) Vs. GNCTD &

Ors.

RAJIV SAHAI ENDLAW (JUDGE) JULY 28, 2011/anb