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Union Of India And Another vs Pradip Kumar Kedia
2009 Latest Caselaw 926 Del

Citation : 2009 Latest Caselaw 926 Del
Judgement Date : 20 March, 2009

Delhi High Court
Union Of India And Another vs Pradip Kumar Kedia on 20 March, 2009
Author: Madan B. Lokur
*         HIGH COURT OF DELHI : NEW DELHI

+         Writ Petition (Civil) No.7526 of 2008

                       Judgment reserved on: February 13, 2009

%                      Judgment delivered on: March 20, 2009

1.   Union of India
     Represented by Secretary to Government
     Department of Legal Affairs
     Ministry of Law and Justice
     Shastri Bhavan
     Dr. Rajendra Prasad Road
     New Delhi-110001.

2.   The Appointment Committee of Cabinet
     Through Cabinet Secretary
     Government of India
     South Block
     Raisina Hill
     New Delhi.                                    ...Petitioners
                    Through Mr. P.P. Malhotra, ASG with Mr.A.K.
                               Bhardwaj and Ms. Jagriti Singh, Advs.

                       Versus

Pradip Kumar Kedia
Having Office at 208
Blue Moon Chamber, Nagindas
Master Road, Near Welcome Restaurant
Fort, Mumbai-400001.

Residing at B-1104, Gaurav Geet
Gaurav Garden Complex
Near Hindustan Naka
Charkop Kandivili West
Mumbai-400067.                                    ...Respondent
                     Through Mr. A.K. Behera with Mr. K.R.
                               Prasad, Advs.

WP (C) Nos.7526/2008                                           Page 1 of 2
 Coram:

HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE SURESH KAIT

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

2. To be referred to Reporter or not?                 Not necessary

3. Whether the judgment should be reported
   in the Digest?                                     Not necessary


MADAN B. LOKUR, J.

For orders, please see Writ Petition (Civil) No.7521 of 2008

(Union of India & Another v. B. Krishna Mohan).

MADAN B. LOKUR, J

March 20, 2009 SURESH KAIT, J kapil

Certified that the corrected copy of the judgment has been transmitted in the main Server.

 
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