National Restaurant Association ... vs Union Of India & Ors.
2011 Latest Caselaw 2026 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+    WP (C) 24533/2005, WP (C) 24534-24629/2005 and
     CM Nos. 16063/2005 and 1911/2006

National Restaurant Association
of India & Ors.                   ...Appellant hrough
                                  Mr. Anip Sachthey,
                                  Mr. Mohit Paul and
                                  Ms. Shagun Matta, Advs.

                 versus

Union of India & Ors.             ....Respondent through
                                  Ms. Jyoti Rajshree for
                                  Mr. D.S.Mahindru, Adv.
                                  for Respondent No.1/ UOI.
                                  Mr. P.V.Kapur, Sr. Adv. with
                                  Mr. Himanshu Bagai and
                                  Mr. Aman Anand, Advs. for
                                  Respondent No.2/IPRS.
                                  Dr. A.M. Singhvi, Sr. Adv.
                                  with Mr. Pragyan Sharma
                                  & Mr. Rupesh Gupta, Advs.
                                  for Respondent No.3/
                                  Phonographic Performance


%                           Date of Hearing : March 04, 2011

                            Date of Decision : April 07, 2011

     CORAM:
*    HON'BLE MR. JUSTICE VIKRAMAJIT SEN
     HON'BLE MR. JUSTICE S.L. BHAYANA
     1. Whether reporters of local papers may be
        allowed to see the Judgment?
     2. To be referred to the Reporter or not?
     3. Whether the Judgment should be reported
        in the Digest?
 VIKRAMAJIT SEN, J.

1. Learned counsel appearing for the Petitioners relies

entirely on the arguments addressed before us by Mr. Bhasin.

We have dismissed Writ Petitions WP(C) No.452/1999 & WP(C)

No.914-1040/2009 and WP(C) No.23787-89/2005 & WP(C)

No.3870-3995/2009. These Writ Petitions are similarly

dismissed for the reasons articulated in WP(C) No.452/1999 &

WP(C) No.914-1040/2009 and WP(C) No.23787-89/2005 &

WP(C) No.3870-3995/2009. All interim Orders are recalled.

There shall be no order as to costs.

( VIKRAMAJIT SEN ) JUDGE

( S.L. BHAYANA ) JUDGE April 07, 2011 tp