Union Of India vs Central Administrative Tribunal ...
2010 Latest Caselaw 163 Del

*             HIGH COURT OF DELHI : NEW DELHI


+             Writ Petition (Civil) No. 2870 of 2001


                               Judgment reserved on: November 19, 2009

     %                            Judgment delivered on: January 13, 2010


         Union of India
         Through Commissioner of Police
         M.S.O. Building, Police Headquarters
         I.P. Estate, New Delhi.                        ...Petitioner

                                    Through: Mr. V.K. Tandon, Adv.

                         Versus


1.       Central Administrative Tribunal
         Through its Registrar
         Principal Bench, Faridkot House
         New Delhi.

2.       Ex. Constable Harvir Singh
         No. 9748/DAP
         S/o Shri Dharam Vir
         R/o House No. 73, C.P.O. Block
         Madangir
         New Delhi-110062.                              ...Respondents

                                    Through: Mr. Arun Bhardwaj, Adv.

Coram:

HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MS. JUSTICE MUKTA GUPTA


WP (C) No. 2870/2001                                    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. 4001/2001.

MADAN B. LOKUR, J

January 13, 2010 MUKTA GUPTA, J kapil

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