Shri Raj Kumar & Ors vs Govt. Of Nct Of Delhi & Ors
2011 Latest Caselaw 1505 Del

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

+                          W.P.(C) 19123-34/2006

SHRI RAJ KUMAR & ORS                                    ..... PETITIONERS
                  Through:               Mr. Inder Bir Singh, Advocate

                                    Versus

GOVT. OF NCT OF DELHI & ORS               ..... RESPONDENTS
                   Through: Ms. Zubeda Begum & Ms. Sana
                            Ansari, 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