Freedom Fighters Welfare Society ... vs Uoi & Ors
2011 Latest Caselaw 1504 Del

            *IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                         Date of Decision: 15th March, 2011

+                          W.P.(C) 13428/2006

FREEDOM FIGHTERS WELFARE
SOCIETY (REGD.)                                   .....  PETITIONER
                 Through:                 Mr. Ravi S.S. Chauhan & Mr.
                                          Gaurav Varma, Advocates

                                    Versus
UOI & ORS                                       ..... RESPONDENTS
                           Through:      Ms. Ruchi Sindhwani with Ms.
                                         Megha Bharara, Advocates for
                                         GNCTD.
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 WP(C) 3338/2001 titled Freedom Fighters Social Welfare Association v UOI & Ors.

RAJIV SAHAI ENDLAW (JUDGE) MARCH 15, 2011/gsr