Union Of India vs P.N.Sharma
2011 Latest Caselaw 1034 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+              W.P.(C) No. 7031/2010 & CM 13951/2010

%                     Date of Decision: 21.02.2011

UNION OF INDIA                                           .... Petitioner
                    Through Mr. R.V. Sinha with Mr. R.N. Singh,
                            Advocate


                                  Versus

P.N.SHARMA                                           .... Respondent
                   Through Mr. J.K. Chawla with Mr. Amit Tripathi,
                           Advocate


CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MS. JUSTICE VEENA BIRBAL

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?

ANIL KUMAR, J.

* Learned counsel for the petitioners, on instructions, states that in

compliance with the order dated 29.09.2010, another order dated

04.02.2011 has been passed by the petitioners and consequently, the

present petition has become infructuous.

Dismissed as infructuous.

ANIL KUMAR, J.

VEENA BIRBAL, J.

FEBRUARY 21, 2011 srb