Delhi High Court
Tower Vision India Private Limited vs Union Of India And Ors on 29 April, 2011
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw
*IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 29th April, 2011
+ W.P.(C) 439/2010
% TOWER VISION INDIA PRIVATE LIMITED ..... Petitioner
Through: Mr. Sudhir K. Makkar with
Ms. Meenakshi Singh, Advocates
Versus
UNION OF INDIA AND ORS ..... Respondents
Through: Mr. Asit Tiwari, Advocate for R-1
Mr. Ashutosh Lohia, Adv. for NDMC
CORAM :-
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
1. Whether reporters of Local papers may Yes
be allowed to see the judgment?
2. To be referred to the reporter or not? Yes
3. Whether the judgment should be reported Yes
in the Digest?
RAJIV SAHAI ENDLAW, J.
For judgment, see WP(C) 3267/2010 titled Cellular Operators Association of India & Ors v. Municipal Corporation of Delhi.
RAJIV SAHAI ENDLAW (JUDGE) APRIL 29, 2011 bs/pp W.P.(C) 439/10 Page 1 of 1