Vikal Business Corporation vs Bishan Das & Anr
2013 Latest Caselaw 1224 Del

Citation : 2013 Latest Caselaw 1224 Del
Judgement Date : 12 March, 2013

Delhi High Court

Vikal Business Corporation vs Bishan Das & Anr on 12 March, 2013

Author: G.P. Mittal

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                           Date of decision: 12th March, 2013

+    CRL.L.P. 321/2012

     VIKAL BUSINESS CORPORATION           ..... Petitioner
                  Through: Ms. Geeta Mehrotra, Adv.

                 versus

     BISHAN DAS & ANR                            ..... Respondent
                   Through:          Mr. Parminder Singh Goindi, Adv.
                                     along with Respondent in person.

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

                             JUDGMENT

G. P. MITTAL, J. (ORAL)

1. The present Petition is dismissed in terms of the judgment passed today in CRL.L.P.319/2012 titled 'VIKAL BUSINESS CORPORATION v. BISHAN DAS & ANR.'

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

G.P. MITTAL, J.

MARCH 12, 2013 pst

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