Midas Hygiene Industries Pvt. ... vs Sudhir Bhatia
2015 Latest Caselaw 8366 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                 Reserved on: 16.10.2014
                                               Pronounced on: 04.11.2015
+     RFA 240/2011
      RFA 241/2011

      MIDAS HYGIENE INDUSTRIES PVT. LTD.                ..... Appellant
                   Versus
      SUDHIR BHATIA                                     ..... Respondent

Through : Ms. Prathiba. M. Singh, Sr. Advocate with Sh. Sushant Singh, Sh. P.C. Arya and Ms. Suhasni, Advocates, for the appellant.

Sh. Shailen Bhatia, Sh. Mohan Vidhani and Ms. Priti, Advocates, for the respondent.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE VIPIN SANGHI

MR. JUSTICE S. RAVINDRA BHAT % For detailed order, refer to judgment dated 04.11.2015 passed in RFA 239/2011 - Midas Hygiene Industries Pvt. Ltd. v. Sudhir Bhatia.

S. RAVINDRA BHAT (JUDGE)

VIPIN SANGHI (JUDGE) NOVEMBER 4, 2015