All India Vendors Association vs Sh.Vijay Kumar & Anr.
2011 Latest Caselaw 5361 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

+          CONT. CAS(C) No.800/2011 & CM Nos.20111-112/2011

%                        Date of Decision: 04.11.2011

All India Vendors Association                               .... Petitioner

                     Through Mr.Vibhor Verdhan, Advocate

                                 Versus

Sh.Vijay Kumar & Anr.                                     .... Respondents

                     Through Mr.Kumar Rajesh Singh, Advocate

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

1.      Whether reporters of Local papers may               NO
        be allowed to see the judgment?
2.      To be referred to the reporter or not?              NO
3.      Whether the judgment should be                      NO
        reported in the Digest?

ANIL KUMAR, J.

* Learned counsel for the petitioner seeks to withdraw the

contempt petition with liberty to file appropriate application in the

appropriate proceedings pending before this Court.

Dismissed as withdrawn with liberty as prayed for.

ANIL KUMAR, J.

NOVEMBER 04, 2011 vk