Prakash Kaur vs Union Of India & Anr.
2009 Latest Caselaw 890 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI


+     WRIT PETITION (CIVIL) 330/1993

                              Reserved on :       16th February, 2009
                          Date of Decision :        18th March, 2009

      PRAKASH KAUR                                    ....... Petitioner

                         Through : None.

                 versus

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

                         Through:   Mr. Rajinder Nischal, Adv.


    % CORAM:
      HON'BLE MR. JUSTICE MADAN B. LOKUR
      HON'BLE MR. JUSTICE SIDDHARTH MRIDUL

      1.   Whether reporters of local papers may be allowed to see
           the judgment?                                             YES.
      2.   To be referred to the Reporter or not?                    YES.
      3.   Whether the judgment should be reported in
           the Digest?                                               YES.


                           JUDGMENT

SIDDHARTH MRIDUL, J.

1. The writ petition is dismissed. For orders see WP(C) 3430/1992.

SIDDHARTH MRIDUL, J.

MADAN B. LOKUR, J.

March 18, 2009 mk