Pramod Malik vs Union Of India & Anr.
2011 Latest Caselaw 5019 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of decision: 12th October, 2011
+
                            W.P.(C) No. 2762/2007
%       PRAMOD MALIK                                       .........Petitioner
                           Through: Mr. Sanat Kumar, Ms. Poonam Solanki & Mr.
                                    Sumeet Anand, Adv.

                                     Versus

        UNION OF INDIA & ANR.                            .......Respondents
                           Through: Ms. Mala Narayan, Mr. Rahul Narayan & Mr.
                                    Shiv Shankar, Advs. for R-2

CORAM :-
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
1.  Whether reporters of Local papers may Not necessary
    be allowed to see the judgment?

2.      To be referred to the reporter or not?      Not necessary

3.      Whether the judgment should be reported     Not necessary
        in the Digest?

RAJIV SAHAI ENDLAW, J.

For judgment, see W.P.(C) 2759/2007 titled Roshan Lal & Anr. Vs. Union

of India & Anr..

RAJIV SAHAI ENDLAW (JUDGE) OCTOBER 12, 2011 bs