C.L.Wadhwa, Commandant vs Union Of India & Ors.
2011 Latest Caselaw 5397 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

+                           WP(C) No.3793/1999

%                       Date of Decision: 08.11.2011

C.L.Wadhwa, Commandant                                      .... Petitioner

                     Through Mr. Bishram Singh and Mr. A.K. Singh,
                             Advocates.

                                 Versus

Union of India & Ors.                                    .... Respondents

                     Through Ms. Anjana Gosain, 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.

* Mr. Bishram Singh, Advocate, on instructions, states that since the

petitioner has retired, the writ petition has become infructuous.

Dismissed as infructuous.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J. NOVEMBER 08, 2011.

rs