Ram Prakash Mittal & Ors. vs Union Of India & Ors.
2010 Latest Caselaw 2902 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI


%                               Date of decision: 02.06.2010


+                  WP (C) No.7839/2009

RAM PRAKASH MITTAL & ORS.                 ...PETITIONERS

           Through:   Mr.B.K.Sood, Mr.Rajesh Kumar and
                      Mr.Yogesh K.Bhat, Advocates

                          Versus


UNION OF INDIA & ORS.                     ...RESPONDENTS

           Through:   Mr. Najmi Waziri, Standing Counsel
                      for Govt of NCT of Delhi.
                      Mr. Sanjay Poddar & Mukesh Kumar,
                      Advs. for LAC.
                      Mr. Vinay Sabharwal, Mr. O.P. Saxena
                      and Mr. Sumeet Pushkarna, Advocate
                      for the MCD &S&JJ Deptt.
                      Mr.Ashwini Bhardwaj and
                      Mr.S.P.Sharma, Advocates for UOI.


CORAM:
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA

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                No
     reported in the Digest?

SANJAY KISHAN KAUL, J. (Oral)

SANJAY KISHAN KAUL, J.

JUNE 02, 2010 SUDERSHAN KUMAR MISRA, J. dm