Premier Hockey Development ... vs Indian Hockey Federation
2011 Latest Caselaw 3039 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

              Judgment reserved on: 06.04.2011

%             Judgment delivered on: 06.06.2011

+                     O.M.P. 52/2011


     PREMIER HOCKEY DEVELOPMENT PRIVATE LTD. ..... Petitioner
                    Through: Mr.    C.A.    Sundaram,     Senior
                             Advocate, with Mr. N. Ganpathy &
                             Mr. Kartik Yadav, Advocates.
               versus

     INDIAN HOCKEY FEDERATION                  ..... Respondent
                    Through:  Mr. Arvind Nigam & Mr. D.S.
                              Narula, Senior Advocates, with Ms.
                              Manmeet Arora & Ms. Fareha
                              Ahmad Khan, Advocates.


CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI

1.   Whether the Reporters of local papers may
     be allowed to see the judgment?               :    Yes

2.   To be referred to Reporters or not?           :    Yes

3.   Whether the judgment should be reported
     in the Digest?                                :    Yes

                          JUDGMENT

VIPIN SANGHI, J.

This petition had been heard along with OMP No. 92/2011 and

judgment was reserved on 06.04.2011. The judgment has been

pronounced today. For detailed orders, see OMP No.92/2011.

(VIPIN SANGHI) JUDGE JUNE 06, 2011 as