Full Judgment Text
$~
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 16.10.2014
Pronounced on: 04.11.2015
+ RFA 240/2011
RFA 241/2011
MIDAS HYGIENE INDUSTRIES PVT. LTD. ..... Appellant
Versus
SUDHIR BHATIA ..... Respondent
Through : Ms. Prathiba. M. Singh, Sr. Advocate
with Sh. Sushant Singh, Sh. P.C. Arya and Ms.
Suhasni, Advocates, for the appellant.
Sh. Shailen Bhatia, Sh. Mohan Vidhani and Ms.
Priti, Advocates, for the respondent.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE VIPIN SANGHI
MR. JUSTICE S. RAVINDRA BHAT
% For detailed order, refer to judgment dated 04.11.2015 passed in RFA
239/2011 - Midas Hygiene Industries Pvt. Ltd. v. Sudhir Bhatia.
S. RAVINDRA BHAT
(JUDGE)
VIPIN SANGHI
(JUDGE)
NOVEMBER 4, 2015