Vijay Kumar vs Raj Bahadur & Ors.
2012 Latest Caselaw 1174 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                     Reserved on: 15th February, 2012
                                  Pronounced on: 21st February, 2012
+    MAC.APP. 459/2010

     VIJAY KUMAR                                  ..... Appellant
                            Through   Ms. Shalinee Rawat, Advocate

                   versus

     RAJ BAHADUR & ORS.                           ..... Respondents
                  Through             Mr. Rajat Brar, Advocate Proxy
                                      Counsel for Ms. Rameeza
                                      Hakeem, Advocate for the
                                      Respondent No.3

     CORAM:
     HON'BLE MR. JUSTICE G.P.MITTAL

                            JUDGMENT

G. P. MITTAL, J.

1. The present Appeal is allowed in terms of the judgment passed today in MAC APP.466/2010 titled 'ANITA A PATHAK V. RAJ BAHADUR & ORS.'

2. For detailed order, please see the above mentioned judgment.

(G.P. MITTAL) JUDGE FEBRUARY 21, 2012 vk