Full Judgment Text
* IN THE HIGH COURT OF DELHI AT NEW DELHI
th
Date of decision: 30 January, 2013
+ CRL. M.C. 1705/2012
VIJAY SINGH ..... Petitioner
Through: Mr. Rajiv Bajaj, Adv.
versus
M/S. HINDUSTAN ANTIBIOTICS LTD. & ANR...... Respondents
Through: Ms. Rajdipa Behura, APP for the State.
CORAM:
HON'BLE MR. JUSTICE G.P.MITTAL
J U D G M E N T
G. P. MITTAL, J. (ORAL)
1. The present Petition is dismissed in terms of the judgment passed today in
CRL.M.C.1151/2012 titled ‘VIJAY SINGH v. M/S. HINDUSTAN
ANTIBIOTICS LTD. & ANR.’
2. For detailed order, please see the above mentioned judgment.
(G.P. MITTAL)
JUDGE
JANUARY 30, 2013
vk
th
Date of decision: 30 January, 2013
+ CRL. M.C. 1705/2012
VIJAY SINGH ..... Petitioner
Through: Mr. Rajiv Bajaj, Adv.
versus
M/S. HINDUSTAN ANTIBIOTICS LTD. & ANR...... Respondents
Through: Ms. Rajdipa Behura, APP for the State.
CORAM:
HON'BLE MR. JUSTICE G.P.MITTAL
J U D G M E N T
G. P. MITTAL, J. (ORAL)
1. The present Petition is dismissed in terms of the judgment passed today in
CRL.M.C.1151/2012 titled ‘VIJAY SINGH v. M/S. HINDUSTAN
ANTIBIOTICS LTD. & ANR.’
2. For detailed order, please see the above mentioned judgment.
(G.P. MITTAL)
JUDGE
JANUARY 30, 2013
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