Union Of India And Ors. vs Bhagwan Sahai Meena

Citation : 2014 Latest Caselaw 3413 Del
Judgement Date : 30 July, 2014

Delhi High Court
Union Of India And Ors. vs Bhagwan Sahai Meena on 30 July, 2014
Author: S.Ravindra Bhat
$~28 TO 37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
                                          Decided on : 30.07.2014

+       W.P.(C) 6539/2013
        UNION OF INDIA AND ORS.               .....Petitioners
                   Versus
        NEHA KADAM                            ...Respondent
+       W.P.(C) 6571/2013
        UNION OF INDIA AND ORS.               .....Petitioners
                   Versus
        SIDHARTH GUPTA                        ...Respondent

+       W.P.(C) 6585/2013
        UNION OF INDIA AND ORS.               .....Petitioners
                   Versus
        BHAGWAN SAHAI MEENA                   ...Respondent

+       W.P.(C) 6789/2013
        UNION OF INDIA AND ORS.               .....Petitioners
                   Versus
        AJAY KUMAR AND ORS.                   ...Respondents

+       W.P.(C) 6792/2013
        UNION OF INDIA AND ORS.               .....Petitioners
                   Versus
        RAHUL AND ANR.                        ...Respondents

+       W.P.(C) 339/2014, C.M. NO. 666/2014
        UNION OF INDIA AND ORS.               .....Petitioners
                   Versus
        RUBY AND ANR                          ...Respondents

+       W.P.(C) 355/2014, C.M. NO.708/2014
        UNION OF INDIA AND ORS.               .....Petitioners
                   Versus




W.P.(C) 6505/2013 and connected cases                          Page 1
         ANJALI                                         ...Respondent

+       W.P.(C) 762/2014, C.M. NO.1528/2014
        UNION OF INDIA AND ORS.                        .....Petitioners
                   Versus
        SHRUTI                                         ...Respondent

+       W.P.(C) 5106/2013
        UNION OF INDIA AND ORS.                        .....Petitioners
                   Versus
        SONIA                                          ...Respondent

+       W.P.(C) 5192/2013
        UNION OF INDIA AND ORS.                        .....Petitioners
                   Versus
        VARSHA                                         ...Respondent

Through: Dr. Ashwani Bharadwaj with Sh. Ankur Chhibber and Ms. Archana Gaur, Advocates, for petitioners in Item Nos. 27 to 37. Sh. Sachin and Sh. J.P. Tiwari, Advocates, for respondent in Item No. 28. Sh. Vikas Mishra, Advocate, for Resp. No.2 in Item No.33.

Ms. Jyoti Singh, Sr. Advocate with Sh. S.K. Gupta, Ms. Tinu Bajwa, Sh. Amandeep Joshi, Ms. Sahila Lamba and Sh. Sameer Sharma, Advocates, for respondent in Item No.35.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE VIPIN SANGHI MR. JUSTICE S. RAVINDRA BHAT (OPEN COURT) % W.P.(C) 6505/2013 and connected cases Page 2 For detailed judgment, the decision dated 30.07.2014 in W.P.(C) 6505/2013 may be referred to.

S. RAVINDRA BHAT (JUDGE) VIPIN SANGHI (JUDGE) JULY 30, 2014 ajk W.P.(C) 6505/2013 and connected cases Page 3