Indian Railways Catering & ... vs Govt Of Nct Of Delhi & Ors
2010 Latest Caselaw 3361 Del

                THE HIGH COURT OF DELHI AT NEW DELHI

%                                  Judgment reserved on :24.05.2010
                                   Judgment delivered on:19.07.2010

+            W.P.(C) No. 6995/2009,

INDIAN RAILWAYS CATERING &
TOURISM CORPORATION LTD                                   ..... Petitioner

                                   versus

GOVT OF NCT OF DELHI & ORS                                ..... Respondents

Advocates who appeared in this case:
For the Petitioner    : Mr RandhirChawla with MsRenukaSehgal
For the Respondents   : Mr Rajesh Mahna with MrRamnand Roy
                        and MsNavneetDhillon for the Respondents 1 & 2.
                        Mr MukeshAnand with MrShaileshTiwari,
                        Mr R.C.S.Bhadoria and MrSumitBatra for the `
                        Respondents 3 & 4.

CORAM:-
HON'BLE MR JUSTICE BADAR DURREZ AHMED
HON'BLE MR JUSTICE V.K. JAIN

     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 Digest?         Yes

V.K. JAIN, J.

1. For order, see W.P.(C) No.5483/2008.

(V.K. JAIN) JUDGE

(BADAR DURREZ AHMED) JUDGE JULY 19, 2010 bg