Delhi High Court
V.A. Pai Panandiker vs Brahma Chellaney & Ors. on 12 March, 2010
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul, Mool Chand Garg
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 14.01.2010
% Date of decision: 12.03.2010
+ LPA No.313 of 2002
V.A. PAI PANANDIKER ...APPELLANT
Through: Mr. Amarjit Singh Bedi, Advocate.
Versus
BRAHMA CHELLANEY & ORS. ...RESPONDENTS
Through: Mr. Akhil Sibal, Mr. Salim Inamdar,
Ms. Aeshna Singh & Ms. Mihira
Sood, Advs. for Respondent No.1.
CORAM:
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE MOOL CHAND GARG
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?
SANJAY KISHAN KAUL, J.
1. For orders see LPA No.220/2002.
SANJAY KISHAN KAUL, J.
MARCH 12, 2010 MOOL CHAND GARG, J. b'nesh _____________________________________________________________________________________________ LPA No. 313 of 2002 Page 1 of 1