Delhi High Court
Vishnu Raj vs Union Of India & Ors. on 26 September, 2008
Author: Sanjay Kishan Kaul
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 04.09.2008
% Date of decision: 26.09.2008
+ WP (C) No.3603 of 2008
VISHNU RAJ ...PETITIONER
Through: Mr. S. Rajappa, Advocate.
Versus
UNION OF INDIA & ORS. ...RESPONDENTS
Through: Mr. A.K. Sharma, Advocate
for the UOI.
Mr. Maninder Singh,
Mr. T. Singhdev,
Ms. Neha Sabharwal &
Mr. J.P. Karunakaran, Advocates
for the MCI.
+ WP (C) No.4451 of 2008
VISHU BHASIN ...PETITIONER
Through: Mr. Rajat Gaur, Advocate.
Versus
UNION OF INDIA & ORS. ...RESPONDENTS
Through: Mr. A.K. Sharma, Advocate
for the UOI.
Mr. Maninder Singh,
Mr. T. Singhdev,
Ms. Neha Sabharwal &
Mr. J.P. Karunakaran, Advocates
for the MCI.
+ WP (C) No.4473 of 2008
NAVPREET SINGH GULATI & ORS. ...PETITIONERS
Through: Mr. Himanshu Gupta, Advocate.
Versus
UNION OF INDIA & ORS. ...RESPONDENTS
Through: Mr. A.K. Sharma, Advocate
for the UOI.
Mr. Maninder Singh,
Mr. T. Singhdev,
Ms. Neha Sabharwal &
Mr. J.P. Karunakaran, Advocates
for the MCI.
W.P.(C) 3603/2008; W.P.(C) 4451/2008;W.P.(C) 4473/2008;
W.P.(C) 4511/2008; W.P.(C) 4513/2008;W.P.(C) 4514/2008;
W.P.(C) 4547/2008; W.P.(C) 4558/2008 &W.P (C) 4657/2008 Page 1 of 4
+ WP (C) No.4511 of 2008
ASWIN KRISHNAN AJIT ...PETITIONER
Through: Mr. Rajat Gaur, Advocate.
Versus
UNION OF INDIA & ORS. ...RESPONDENTS
Through: Mr. A.K. Sharma, Advocate
for the UOI.
Mr. Maninder Singh,
Mr. T. Singhdev,
Ms. Neha Sabharwal &
Mr. J.P. Karunakaran, Advocates
for the MCI.
+ WP (C) No.4513 of 2008
AISHA SETHI ...PETITIONER
Through: Mr. Rajat Gaur, Advocate.
Versus
UNION OF INDIA & ORS. ...RESPONDENTS
Through: Mr. A.K. Sharma, Advocate
for the UOI.
Mr. Maninder Singh,
Mr. T. Singhdev,
Ms. Neha Sabharwal &
Mr. J.P. Karunakaran, Advocates
for the MCI.
+ WP (C) No.4514 of 2008
SUMIT KUMAR SHUKLA ...PETITIONER
Through: Mr. Rajat Gaur, Advocate.
Versus
UNION OF INDIA & ORS. ...RESPONDENTS
Through: Mr. A.K. Sharma, Advocate
for the UOI.
Mr. Maninder Singh,
Mr. T. Singhdev,
Ms. Neha Sabharwal &
Mr. J.P. Karunakaran, Advocates
for the MCI.
W.P.(C) 3603/2008; W.P.(C) 4451/2008;W.P.(C) 4473/2008;
W.P.(C) 4511/2008; W.P.(C) 4513/2008;W.P.(C) 4514/2008;
W.P.(C) 4547/2008; W.P.(C) 4558/2008 &W.P (C) 4657/2008 Page 2 of 4
+ WP (C) No.4547 of 2008
ASHIMA SARIN & ORS. ...PETITIONERS
Through: Mr. Jayant Bhushan, Sr. Advocate
with Mr. Abhijeet Chatterjee,
Mr. Manish Vishnoi &
Mr. Shashi Ranjan, Advocates.
Versus
UNION OF INDIA & ORS. ...RESPONDENTS
Through: Mr. A.K. Sharma, Advocate
for the UOI.
Mr. Maninder Singh,
Mr. T. Singhdev,
Ms. Neha Sabharwal &
Mr. J.P. Karunakaran, Advocates
for the MCI.
+ WP (C) No.4558 of 2008
TISHA ASHOK SHARMA & ORS. ...PETITIONERS
Through: Mr. Jayant Bhushan, Sr. Advocate
with Mr. Abhijeet Chatterjee,
Mr. Manish Vishnoi &
Mr. Shashi Ranjan, Advocates.
Versus
UNION OF INDIA & ORS. ...RESPONDENTS
Through: Mr. A.K. Sharma, Advocate
for the UOI.
Mr. Maninder Singh,
Mr. T. Singhdev,
Ms. Neha Sabharwal &
Mr. J.P. Karunakaran, Advocates
for the MCI.
+ WP (C) No.4657 of 2008
M.P. KAVIN KUMAR ...PETITIONER
Through: Mr. S. Rajappa, Advocate.
Versus
UNION OF INDIA & ORS. ...RESPONDENTS
Through: Mr. A.K. Sharma, Advocate
for the UOI.
Mr. Maninder Singh,
Mr. T. Singhdev,
Ms. Neha Sabharwal &
Mr. J.P. Karunakaran, Advocates
for the MCI.
W.P.(C) 3603/2008; W.P.(C) 4451/2008;W.P.(C) 4473/2008;
W.P.(C) 4511/2008; W.P.(C) 4513/2008;W.P.(C) 4514/2008;
W.P.(C) 4547/2008; W.P.(C) 4558/2008 &W.P (C) 4657/2008 Page 3 of 4
CORAM:
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE MOOL CHAND GARG
1. Whether the Reporters of local papers No
may be allowed to see the judgment?
2. To be referred to Reporter or not? No
3. Whether the judgment should be No
reported in the Digest?
SANJAY KISHAN KAUL, J.
1. For orders see WP (C) No.8056/2007.
SANJAY KISHAN KAUL, J.
SEPTEMBER 26, 2008 MOOL CHAND GARG, J.
b'nesh
W.P.(C) 3603/2008; W.P.(C) 4451/2008;W.P.(C) 4473/2008;
W.P.(C) 4511/2008; W.P.(C) 4513/2008;W.P.(C) 4514/2008;
