R.K. Garg vs Union Of India And Another
2009 Latest Caselaw 3657 Del

*         HIGH COURT OF DELHI : NEW DELHI

+         Writ Petition (Civil) No. 3705 of 2001

                                    Judgment reserved on: July 27, 2009

 %                             Judgment delivered on: September 9, 2009


     R.K. Garg
     S/o Late Shri Kulwant Rai
     R/o A-25, Mohan Park
     Naveen Shahdara
     Delhi-110032.                                     ...Petitioner

                      Through Mr. G.D. Gupta, Sr. Advocate with
                              Mr.Vikram Saini, Advocate

                      Versus

1.   Union of India
     Through the Secretary to the
     Government of India
     Ministry of Urban Development
     Nirman Bhawan
     New Delhi-110011.

2.   The Director General (Works)
     Central Public Works Department
     Nirman Bhawan
     New Delhi-110011.                                 ...Respondents

                      Through Mr. A.K. Bhardwaj with
                              Ms. Jagrati Singh, Advocates


Coram:

HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE A.K. PATHAK

WP (C) No.3705/2001                                            Page 1 of 2
 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, see WP (C) No. 4711/2001 (R.K. Garg v. Union

of India and another).

MADAN B. LOKUR, J

September 9, 2009 A.K. PATHAK, J kapil

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