Deepak Khosla vs Union Of India & Ors.
2011 Latest Caselaw 1245 Del

              *          IN THE HIGH COURT OF DELHI AT NEW DELHI


                                                 Date of Reserve: November 26, 2010

                                 Date of Order: March 01, 2011

                              + Company Appeal (SB) No. 26/2008
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        Deepak Khosla                                                ...Petitioner

        Versus

        Union of India & Ors.                                 ...Respondents

Counsels:

Petitioner-in-person.
Mr. Anand M. Mishra for respondents.


        JUSTICE SHIV NARAYAN DHINGRA

1.      Whether reporters of local papers may be allowed to see the judgment?

2.      To be referred to the reporter or not?

3.      Whether judgment should be reported in Digest?


                                             ORDER

1. The matter is released.

2. Renotify the matter before Roster Bench on 4th April, 2011.

March 01, 2011 SHIV NARAYAN DHINGRA, J rd

Company Appeal (SB) 26/2008 Page 1 Of 1