Ramesh Lal vs Municipal Corporation Of Delhi
2011 Latest Caselaw 2404 Del

Citation : 2011 Latest Caselaw 2404 Del
Judgement Date : 4 May, 2011

Delhi High Court

Ramesh Lal vs Municipal Corporation Of Delhi on 4 May, 2011

Author: Indermeet Kaur

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

%                             Date of Judgment: 04.05.2011



+                 R.S.A.No. 144/2007

RAMESH LAL                                      ...........Appellant

                  Through:    Mr. B.P. Singh, Advocate.

                        Versus

MUNICIPAL CORPORATION OF DELHI                  .........Respondent

                  Through:    Ms. Biji Rajesh along with
                              Mr. Gaurang Kanth, Advocates.


CORAM:
HON'BLE MS. JUSTICE INDERMEET KAUR

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

    2. To be referred to the Reporter or not?             Yes

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

INDERMEET KAUR, J. (Oral)

For orders see R.S.A.No. 142/2007.

INDERMEET KAUR, J.

4th May, 2011 ss

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