Ram Pratap Singh vs Union Of India And Anr.
2008 Latest Caselaw 1923 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI



%                              Date of decision:31.10.2008


+      WPC No. 2897/1989


       RAM PRATAP SINGH                          ..........Petitioner

                                 Versus


       UNION OF INDIA & ANR.                .........Respondents

+      WPC No. 2953/1989


       RAM BABU                             ..........Petitioner

                                 Versus

       UNION OF INDIA & ANR.                .........Respondents


+      WPC No. 1103/1990

       DHIRAJ PATHAK                             ..........Petitioner

                                 Versus

       UNION OF INDIA & ANR.                ........Respondents

Present: None for the petitioners Major S. S. Pandey, for the respondents

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?

2. To be referred to Reporter or not?

3. Whether the judgment should be reported in the Digest? SANJAY KISHAN KAUL,J (ORAL).

For orders see WP(C) No.2896/1989.

SANJAY KISHAN KAUL,J

MOOL CHAND GARG,J

OCTOBER 31, 2008 sv