Mohd.Asfaq vs Akhand Bharat Chit Fund Pvt. Ltd
2013 Latest Caselaw 1098 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                            Reserved on: 25th February, 2013
                                             Pronounced on: 5th March, 2013
+    CRL.M.C. 3455/2011

     MOHD.ASFAQ                                 ..... Petitioner
                       Through:     Mr. Randhir Jain, Adv. with
                                    Mr. Dhananjai Jain, Adv.

                       versus

     AKHAND BHARAT CHIT FUND PVT. LTD. ...... Respondent
                 Through: Mr. Rajat Mittal, Adv.

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

                             JUDGMENT

G. P. MITTAL, J.

1. The present Petition is disposed of in terms of the judgment passed today in CRL.M.C. 3410/2011 titled 'SADIAQ HUSAIN V. AKHAND BHARAT CHIT FUND PVT. LTD.'

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

(G.P. MITTAL) JUDGE MARCH 05, 2013 vk