Rajiv Kumar Gupta vs Lt. Governor & Anr.
2008 Latest Caselaw 1813 Del

*         IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Reserved On : 10.09.2008
%                                    Date of Decision : 03.10.2008

+                      WP (C) No. 3932 of 2008

RAJIV KUMAR GUPTA         ...     ...    ...    ...     ...     ...PETITIONER
          Through:        Mr. Pradeep Gupta with Mr. Suresh Bharti
                          and Ms. Laxmibai Leitanthem, Advocates.

                            -VERSUS-

LT. GOVERNOR & ANR.       ...    ...    ...      ... RESPONDENTS
          Through: Ms. Zubeda Begum, Advocate for R - 1.
                    Mr. A.S. Chandhiok, Senior Advocate with
                    Mr. Viraj R. Dattar, Ms. Bandana Shukla,
                    Mr. Ritesh Kumar, Ms. Shikha Bhardwaj &
                    Mr. Arjun Mahajan, Advs. for R - 2.

CORAM :

HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE MOOL CHAND GARG

1.      Whether the Reporters of local papers
        may be allowed to see the judgment?            No
2.      To be referred to Reporter or not?             No
3.      Whether the judgment should be                 No
        reported in the Digest?

SANJAY KISHAN KAUL, J.

This writ petition is disposed of in terms of the Order

passed in WP (C) No. 2688 of 2008.

SANJAY KISHAN KAUL, J.

October 03, 2008 MOOL CHAND GARG, J. madan