Verinder Singh vs Union Of India & Anr.

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of decision: 12th October, 2011
+
                            W.P.(C) No. 2823/2007
%       VERINDER SINGH                                     .........Petitioner
                           Through: Mr. Sanat Kumar, Ms. Poonam Solanki & Mr.
                                    Sumeet Anand, Adv.

                                     Versus

        UNION OF INDIA & ANR.                            .......Respondents
                           Through: Ms. Mala Narayan, Mr. Rahul Narayan & Mr.
                                    Shiv Shankar, Advs. for R-2

CORAM :-
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
1.  Whether reporters of Local papers may
    be allowed to see the judgment?       Not necessary.

2.      To be referred to the reporter or not?             Not necessary.

3.      Whether the judgment should be reported            Not necessary.
        in the Digest?

RAJIV SAHAI ENDLAW, J.

For judgment, see W.P.(C) 2759/2007 titled Roshan Lal & Anr. Vs. Union of India & Anr..

RAJIV SAHAI ENDLAW (JUDGE) OCTOBER 12, 2011 bs WP(C) No. 2823/07 Page 1 of 1