Union Of India, Through The ... vs Sh.S.C.Dubey
2011 Latest Caselaw 4093 Del

*               IN THE HIGH COURT OF DELHI AT NEW DELHI


+                            WP(C) No.1167/2007


%                       Date of Decision: 23.08.2011


Union of India,                                              .... Petitioner
Through the General Manager,
Western Railway

                     Through V.S.R.Krishna, Advocate


                                 Versus


Sh.S.C.Dubey.                                             .... Respondent

                     Through Jagdish N., Advocate



CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA

1.     Whether reporters of Local papers may                NO
       be allowed to see the judgment?
2.     To be referred to the reporter or not?               NO
3.     Whether the judgment should be                       NO
       reported in the Digest?


ANIL KUMAR, J.

*

Learned counsel for the petitioner, on instructions, states that the

writ petition has become infructuous in view of the Full Bench decision

of the Tribunal in OA No.655 of 2008 dated 12th July, 2010 titled as

'Jay Kishor Sharma & Ors. v. Union of India & Ors.'.

The writ petition is, therefore, dismissed as infructuous.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

August 23, 2011.

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