Shri Amba Prasad Aggarwal & Anr. vs Union Of India & Ors.
2010 Latest Caselaw 1472 Del

*        IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                                          Date of decision: 16.03.2010


+                               WP (C) No.2286 of 2008

SHRI AMBA PRASAD AGGARWAL & ANR.        ...PETITIONERS
                   Through: Mr. Anand Yadav, Advocate.

                                           Versus

UNION OF INDIA & ORS.                                   ...RESPONDENTS
                                Through:        Mr. Sanjay Poddar, Advocate
                                                for the LAC.
                                                Mr. Rajiv Bansal & Mr. Harshit
                                                Agarwal, Advocates for the DDA.
                                                Ms. Sudershani Ray, Advocate
                                                for the MCD.

CORAM:
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MS. JUSTICE VEENA BIRBAL

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)

For Orders, see WP(C) Nos.12974-75/2006.

SANJAY KISHAN KAUL, J.

MARCH 16, 2010                                          VEENA BIRBAL, J.
b'nesh

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