Union Of India vs Mr. Rajeev Bhargava & Ors.
2009 Latest Caselaw 5265 Del

*                IN THE HIGH COURT OF DELHI AT NEW DELHI

+                             W.P. (C.) No.13898/2009

%                           Date of Decision: 16.12.2009

       UNION OF INDIA                                      .... Petitioner

                         Through: Mr. V.S.R. Krishna, Advocate

                                    Versus

       MR. RAJEEV BHARGAVA & ORS.                           .... Respondents

                         Through: Mr. R.K. Gupta, Advocate

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE VIPIN SANGHI

1.     Whether reporters of Local papers may be                   Yes
       allowed to see the judgment?

2.     To be referred to the reporter or not?                     No

3.     Whether the judgment should be reported in                 No
       the Digest?


ANIL KUMAR, J.

*

1. The petitioner impugns the order dated 30.11.2009 passed in

M.A. No. 2392/2009 in O.A. No. 2201/2009 whereby the notice of the

application has been issued to the petitioners for 17.12.2009 and in the

meanwhile one post of General Manager has been directed not to be

filled by the petitioner.

2. Considering the facts and circumstances and the pleas raised

by the parties it is desired that the Tribunal dispose off the application

M.A. No. 2392/2009 either on 17.12.2009 or at any other early date.

3. The learned counsel for the parties have also contended that

none of the parties shall take adjournment on 17.12.2009, the date

fixed for hearing of M.A. No. 2392/2009.

4. With these directions the writ petition and applications are

disposed off.

Dasti.

ANIL KUMAR, J.

DECEMBER 16, 2009                                    VIPIN SANGHI, J.
dp