Full Judgment Text
* IN THE HIGH COURT OF DELHI AT NEW DELHI
nd
RESERVED ON : 22 JANUARY, 2014
rd
DECIDED ON : 3 SEPTEMBER, 2014
+ CRL.A.1163/2012
THE BHAJANPURA COOPERATIVE URBAN THRIFT &
CREDIT SOCIETY LTD. ..... Appellant
Through : Mr.Rajeshwar Kr.Gupta, Advocate
with Ms.Sumati Sharma, Advocate.
versus
PRABHU DAYAL ..... Respondent
Through : Ms.Nandita Rao, Advocate.
CORAM:
HON’BLE MR. JUSTICE S.P.GARG
S.P.GARG, J.
The present appeal stands dismissed as not maintainable in
terms of a detailed common judgment delivered today which is placed in
the file of Crl.A.No.972/2012 titled ‘ The Bhajanpura Cooperative Urban
Thrift & Credit Society Ltd. vs. Sushil Kumar’.
(S.P.GARG)
JUDGE
SEPTEMBER 03, 2014
TR
nd
RESERVED ON : 22 JANUARY, 2014
rd
DECIDED ON : 3 SEPTEMBER, 2014
+ CRL.A.1163/2012
THE BHAJANPURA COOPERATIVE URBAN THRIFT &
CREDIT SOCIETY LTD. ..... Appellant
Through : Mr.Rajeshwar Kr.Gupta, Advocate
with Ms.Sumati Sharma, Advocate.
versus
PRABHU DAYAL ..... Respondent
Through : Ms.Nandita Rao, Advocate.
CORAM:
HON’BLE MR. JUSTICE S.P.GARG
S.P.GARG, J.
The present appeal stands dismissed as not maintainable in
terms of a detailed common judgment delivered today which is placed in
the file of Crl.A.No.972/2012 titled ‘ The Bhajanpura Cooperative Urban
Thrift & Credit Society Ltd. vs. Sushil Kumar’.
(S.P.GARG)
JUDGE
SEPTEMBER 03, 2014
TR