Hasina Ibrahim Parkar vs Union Of India & Ors
2011 Latest Caselaw 3345 Del

           *IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                       Date of decision: 14th July, 2011.

+                                  W.P.(C) No.1439/1999
%   HASINA IBRAHIM PARKAR                                                ..... Petitioner

                             Through:        Mr. Bahar U. Barqi with Mr. D.K. Sharma,
                                             Advocates
                                          Versus
    UNION OF INDIA & ORS                                         ..... Respondents
                             Through:        Mr. Jatan Singh with Mr. Ashish Kumar
                                             Srivastava & Mr. Kunal Kahol, Advocates for
                                             UOI

    CORAM :-
    HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
    1.        Whether reporters of Local papers may
              be allowed to see the judgment?                      Yes

    2.        To be referred to the reporter or not?               Yes

    3.        Whether the judgment should be reported              Yes
              in the Digest?

    RAJIV SAHAI ENDLAW, J.

For judgment, see W.P.(C) No.1426/1999 titled Amina Bi Kaskar

(Decd.) V. Union Of India & Ors.

RAJIV SAHAI ENDLAW (JUDGE) JULY 14, 2011/bs