Sh. Brahm Dutt Sharma vs Bses Rajdhani Power Ltd. & Anr.
2013 Latest Caselaw 808 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+                          W.P.(C) No. 986/2013 & conn.
%                                                         18th February, 2013



1.    W.P.(C) No. 986/2013

SH. BRAHM DUTT SHARMA                                 ...... Petitioner
                  Through:            Vimal Wadhawan, Adv.


                           VERSUS

BSES RAJDHANI POWER LTD. & ANR.              ...... Respondents
                 Through: Ms. Shawana Bari, Adv. for Mr. Rajiv
                           Nanda, Adv. for R-2.

2.    W.P.(C) No. 1015/2013

K.L.SHARMA                                            ...... Petitioner
                           Through:   Vimal Wadhawan, Adv.


                           VERSUS

NDPL & ANR                           .               ...... Respondents
                           Thro9ugh: Mr. Abhay Kumar and Mr. U.P.Singh, Adv.
                                     for R-1.

                                      Mr. V.C.Jha, and Ms. Sonia Sharma, Adv.
                                      for R-2.

3.    W.P.(C) No. 1020/2013

DEEPAK MOHAN SETHI                              ...... Petitioner
                Through:              Vimal Wadhawan, Adv.


W.P(C) 986/2013 & conn. matters                                           Page 1 of 3
                            VERSUS

BSES RAJDHANI POWER LTD. & ANR.              ...... Respondents
                 Through: Ms. Shawana Bari, Adv. for Mr. Rajiv
                           Nanda, Adv. for R-2.




4.    W.P.(C) No. 1036/2013

S.P.CHAWLA                                      ...... Petitioner
                           Through:   Vimal Wadhawan, Adv.


                           VERSUS

BSES RAJDHANI POWER LTD. & ANR.              ...... Respondents
                 Through: Ms. Shawana Bari, Adv. for Mr. Rajiv
                           Nanda, Adv. for R-2.

CORAM:
HON'BLE MR. JUSTICE VALMIKI J.MEHTA

 To be referred to the Reporter or not?



VALMIKI J. MEHTA, J (ORAL)

1.           I have decided identical batch of petitions on 15.02.2013. The lead

case decided is the case titled as Suresh Garg Vs. NDPL & Anr. in W.P.(C) No.

919/2013. I have dismissed the writ petitions on the ground of delay and laches.

Adopting the reasoning contained in the aforesaid batch of cases with lead case


W.P(C) 986/2013 & conn. matters                                       Page 2 of 3
 titled as Suresh Garg Vs. NDPL & Anr. in W.P.(C) No. 919/2013, the present

petitions are also dismissed.


2.           Copy of the aforesaid judgment in W.P.(C) No.919/2013 be placed on

the files of these cases.




FEBRUARY 18, 2013                                VALMIKI J. MEHTA, J.

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