Container Corporation Of India ... vs Union Of India & Ors.
2012 Latest Caselaw 4878 Del

*        IN THE HIGH COURT OF DELHI AT NEW DELHI

                                       Date of decision: 21st August, 2012

+                         W.P.(C) No.3974/2011

%        CONTAINER CORPORATION OF INDIA (CONCOR)
         EMPLOYEES UNION (REGD. No.4515)      .... Petitioner
                     Through: Mr. Sanjay Ghose & Mr. K.A. Raj,
                              Advs.

                                   Versus

         UNION OF INDIA & ORS.                           ..... Respondents
                      Through:        Mr. Subhash C. Sharma, Adv. for
                                      R-1/UOI.
                                      Mr. Vinay Bhasin, Sr. Adv. with Mr.
                                      Manoj K. Singh, Adv. for CONCOR /
                                      R-2.
                                      Mr. J.K. Sharma, Adv. for R-3&4.
CORAM :-
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
                                JUDGMENT

RAJIV SAHAI ENDLAW, J.

For Judgment, see LPA No.943/2011 titled Container Corporation of India Ltd. Vs. Sh. Sanjeev Kumar.

RAJIV SAHAI ENDLAW, J

ACTING CHIEF JUSTICE

AUGUST 21, 2012/'gsr'