Shiv Charan vs Union Of India & Ors.
2010 Latest Caselaw 3480 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

%                 Judgment Reserved on: 21st July, 2010
                 Judgment Delivered on: 26th July, 2010

+                       RSA No.7/1986

SHIV CHARAN                              ............Appellant
         Through:       Mr.J.P.Sengh Sr. Advocate with
                        Mr.B.S.Saini & Mr.Sumit Batra,
                        Advocates.

                  Versus

UNION OF INDIA & ORS.             ..........Respondents
         Through: Mr.Rajesh Katyal, Advocate for R-1.
                   Ms.Ruchi Sindhwani, Advocate for
                   R-2 &R-3.

      CORAM:
      HON'BLE MS. JUSTICE INDERMEET KAUR

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

    2. To be referred to the Reporter or not?                 Yes

    3. Whether the judgment should be reported in the Digest?
                                                         Yes

INDERMEET KAUR, J.

For order see RSA No.6/1986.

INDERMEET KAUR, J. JULY 26, 2010 nandan