Citation : 2012 Latest Caselaw 4575 Del
Judgement Date : 1 August, 2012
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Decided on: 1st August, 2012
+ MAC. APP. 787/2011
BABY ISHRA ..... Appellant
Through: Mr. Vijay Wadhwa, Adv.
versus
MANOJ KUMAR & ORS. ...... Respondents
Through Mr. R.C. Mahajan, Adv. for
R-3.
CORAM:
HON'BLE MR. JUSTICE G.P.MITTAL
JUDGMENT
G. P. MITTAL, J. (ORAL)
1. The present Appeal is allowed in terms of the judgment passed today in MAC APP.810/2011 titled 'NAZMA @ SAROVAR BEGUM v. MANOJ KUMAR & ORS.'
2. For detailed order, please see the above mentioned judgment.
(G.P. MITTAL) JUDGE AUGUST 01, 2012 vk
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