B.M. Gange Girls Sr. Sec. School vs U.O.I. And Ors
2011 Latest Caselaw 5620 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                             RESERVED ON: 07.07.2011
                                                          PRONOUNCED ON: 21.11.2011
+                                    W.P. (C) 4291/1993

B.M. GANGE GIRLS SR. SEC. SCHOOL                                 ..... Petitioner

       Through: Ms. Mrinalini Gupta with Ms. Anisha Banerjee, Advocates.

                                     versus

U.O.I. AND ORS.                                              ..... Respondents

Through: Ms. Avnish Ahlawat with Ms. Latika Choudhary, Sh. Nitesh Kumar Singh and Ms. Urvashi Malhotra, Advocates. CORAM:

MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE G.P. MITTAL

1. Whether the Reporters of local papers YES may be allowed to see the judgment?

2. To be referred to Reporter or not? YES

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

MR. JUSTICE S.RAVINDRA BHAT

%

1. The present writ petition is allowed in terms of the separate judgment passed today in W.P.(C) No. 2845/1992 titled Queen Mary's School Through its Principal Vs. Union of India.

2. For detailed order please see the above mentioned judgment.

S. RAVINDRA BHAT (JUDGE)

22nd November, 2011 G.P. MITTAL (JUDGE)