Mahesh Bhatt vs Union Of India & Anr.
2009 Latest Caselaw 254 Del

*                IN THE HIGH COURT OF DELHI AT NEW DELHI


                                                                Reserved on: 01.12.2008
%                                                           Date of decision: 23.01.2009


+                               WP (C) No.23716 of 2005

MAHESH BHATT                                                     ...PETITIONER
                                Through:            Mr. Sandeep Sethi, Sr. Advocate
                                                    with Mr. C.M. Lall, Advocate.

                                           Versus

UNION OF INDIA & ANR.                                            ...RESPONDENTS
                                Through:            Mr. P.P. Malhotra, ASG with
                                                    Mr. Mukul Gupta, Mr. Shankar
                                                    Chhabra & Mr. Chetan Chawla,
                                                    Advocates for the UOI.



+         WP (C) No.7410 of 2006 & WP (C) No.7411 of 2006

KASTURI & SONS LTD.                                                     ...PETITIONER
                                Through:            Mr. Arvind Datar, Sr. Advocate with
                                                    Mr. Nikhil Nayyar &
                                                    Mr. Ambuj Agrawal, Advocates.

                                           Versus

UNION OF INDIA & ANR.                                            ...RESPONDENTS
                                Through:            Mr. P.P. Malhotra, ASG with
                                                    Mr. Mukul Gupta, Mr. Shankar
                                                    Chhabra & Mr. Chetan Chawla,
                                                    Advocates for the UOI.

CORAM:
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL

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.

1. For order see WP (C) No.18761/2005.

JANJUARY 23, 2009 SANJAY KISHAN KAUL, J. b'nesh