Bhupinder Singh vs Kulwant Rai Kanwal Retd. ...
2013 Latest Caselaw 693 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                           Reserved on: 11th February, 2013
                                        Pronounced on: 12th February, 2013

+    CRL.M.C. 2796/2012 & Crl.M.A.14021/2012

     BHUPINDER SINGH                                         ..... Petitioner
                  Through:           Mr.R.M.Bagai     &   Ms.Damini Kaira,
                                     Advocates
                        versus

     KULWANT RAI KANWAL RETD. BRIGADIER
                                                            ..... Respondent
                        Through:     Mr.Vikas Arora, Mr.Manish Sharma &
                                     Mr.Mohit Taneja, Advocates

     CORAM:
     HON'BLE MR. JUSTICE G.P.MITTAL

                             JUDGMENT

G. P. MITTAL, J. (ORAL)

1. The present Petition is dismissed in terms of the judgment passed today in CRL.M.C. 2386/2012 titled 'BHUPINDER SINGH v. TARUN PURI & ANR.'

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

(G.P. MITTAL) JUDGE FEBRUARY 12, 2013 v