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Municipal Corporation Of Delhi vs M/S. Lambra Bros. Through Its ... on 24 February, 2014

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ITEM NO.4                   REGISTRAR COURT.1             SECTION XIV


            S U P R E M E       C O U R T   O F    I N D I A
                             RECORD OF PROCEEDINGS

                   CIVIL APPEAL NO(s). 7454 OF 2009

                   BEFORE THE REGISTRAR    SANJIV JAIN


M.C.D.                                                Appellant (s)

                   VERSUS

M/S. LAMBRA BROS. & ORS.                              Respondent(s)

(With prayer for interim relief and office report )


Date: 24/02/2014    This Appeal was called on for hearing today.


For Appellant(s)
                          Mr Dev Jyoti Roy, Adv.
                      Mr. Praveen Swarup,Adv.


For Respondent(s)
                       Mr. Anil Nag,Adv.
                       Mr. Sanjay Jain ,Adv


            UPON hearing counsel the Court made the following
                                O R D E R

The ld. Counsel for the appellant is present. Right to file statement of case on behalf of respondent has already been forfeited.

Appellant has already filed statement of case. Original record has been received.

Matter falls under complete category. It be processed for listing before the Hon’ble Court as per rules.

|                                 |               |(SANJIV JAIN)              |
|                                 |               |REGISTRAR                  |


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