Govt. Of Nct Of Delhi Through vs Mohinder Singh
2009 Latest Caselaw 4149 Del

           HIGH COURT OF DELHI: NEW DELHI

+         Writ Petition (Civil) No. 6216/1999
          Judgment reserved on: 14th September, 2009
%         Judgment delivered on: 13th October, 2009

GOVT. OF NCT OF DELHI THROUGH
LT. GOVERNOR                          ......Petitioners
                  Through: Ms. Sujata Kashyap, and Mr. Anil
                            Sharma, Advs.
                  Versus
MOHINDER SINGH                               ......Respondent
                  Through: Mr. P.P. Khurana, Sr. Adv. with
                  Ms. Tamali Wad, Mr. Birender Singh and
                  Ms. Seema Pandey, Advs.
Coram:
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE A.K. PATHAK

     1. Whether the Reporters of local papers may
        be allowed to see the judgment?           No

     2. To be referred to Reporter or not?        No

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

A.K. PATHAK, J.

For orders see W.P. (C) No. 5649/1999.

A.K. PATHAK, J

MADAN B. LOKUR, J OCTOBER 13, 2009 ga