Shri Arvind Kumar Sharma vs Govt. Of N.C.T Of Delhi & Ors.
2009 Latest Caselaw 351 Del

*                    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Pronounced On 2nd February, 2009

+                                   W.P.(C) 3618/2002

SHRI ARVIND KUMAR SHARMA                  .      .... Petitioner
                    Through : Mr. Sugriva Dubey, Advocate

                     versus

GOVT. OF N.C.T OF DELHI & Ors.                          ..... Respondent

Through : Mr. Sushil Salwan, Advocate for NCT Mr. Ajay Bhatnagar, Advocate for APMC

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT

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

2. To be referred to the Reporter or not?

3. Whether the judgment should be reported in the Digest?

Mr. Justice S. Ravindra Bhat (Oral)

This petition is disposed of in terms of directions in WP(C) 3423/2001.

For detailed order see judgment passed today in a separate writ petition

being WP(C) No.3423/2001 titled Jamaunapar Fruit and Veg. Commission

Agents Association vs. Govt. of N.C.T. of Delhi & Others.

Registry is directed to place a copy of the said judgment in this writ

petition.

                                                                 S. RAVINDRA BHAT
                                                                         (JUDGE)

WP(C) No.3618/2002                                                               Page 1
 FEBRUARY 02, 2009