Citation : 2011 Latest Caselaw 1424 Del
Judgement Date : 10 March, 2011
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 24th February, 2011
Date of decision: 10th March, 2011
+ FAO (OS) No.389/2010
A. P. NIRMAN LTD. .....Appellant
Through: Mr. Siddharth Yadav, Advocate.
-versus-
SINDHU TRADE LINKS LTD & ANR. .....Respondents
Through: None.
% CORAM:
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
1. Whether reporters of local papers may be allowed to see
the judgment?
2. To be referred to the Reporter or not?
3. Whether the judgment should be reported in
the Digest?
JUDGMENT
SIDDHARTH MRIDUL, J.
For orders see FAO(OS) No.387/2010.
SIDDHARTH MRIDUL, J.
VIKRAMAJIT SEN, J.
March 10, 2011 mk
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!