Delhi High Court
M/S. Emirates vs M/S. Dlf Universal Limited on 4 May, 2010
Author: Manmohan Singh
Bench: Manmohan Singh
* HIGH COURT OF DELHI : NEW DELHI
+ I.A. No. 2967/2009 in CS (OS) No. 1321/2007
M/s. EMIRATES ...Plaintiff
Through : Mr. T.K. Ganju, Sr. Adv. with
Ms. Bina Gupta and Mr. Ankur
Saigal, Advs.
Versus
M/s. DLF UNIVERSAL LIMITED ...Defendant
Through : Mr. Arvind K. Nigam, Sr. Adv. with
Ms. Mandeep Kaur, Adv.
Reserved on: November 5th, 2009
Pronounced on: May 4th, 2010
Coram:
HON'BLE MR. JUSTICE MANMOHAN SINGH
1. Whether the Reporters of local papers may
be allowed to see the judgment?
2. To be referred to Reporter or not?
3. Whether the judgment should be reported
in the Digest?
MANMOHAN SINGH, J.
Since the Court has allowed the application under Order XII Rule 6 CPC in CS (OS) No. 2356/2007 and has decreed the suit in relation to vacation of the defendant and delivery of possession of the suit premises to the plaintiff, the present application has become infructuous and the same is dismissed. CS (OS) No. 1321/2007
List this matter before the Regular Bench on 1st July, 2010.
MANMOHAN SINGH, J.
MAY 04, 2010 sa CS (OS) No. 1321/2007 Page 1 of 1