Suresh Gupta vs Union Of India & Ors
2014 Latest Caselaw 6524 Del

$~14
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             DECIDED ON: 05.12.2014

+                         W.P. (C) 8516/2014
       SURESH GUPTA                                           ..... Petitioner
                     versus
       UNION OF INDIA & ORS                                ..... Respondents

Present: Mrs. Avnish Ahlwat, Advocate for petitioners in both cases.

Mr. Rajesh Gogna, CGSC for UOI with Mr. Arnab, Advocate in both cases.

Mr. Naresh Kaushik, Advocate for UPSC in both cases. Ms. Ferida Satarawala, Advocate for R-3/GNCTD in item no.14.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE VIPIN SANGHI S.RAVINDRA BHAT, J. (OPEN COURT) The writ petition has been allowed by a detailed judgment in W.P.(C)8494/2014. This writ petition is, for the same reasons, allowed in those terms.

                                                  S. RAVINDRA BHAT, J



DECEMBER 05, 2014                                       VIPIN SANGHI, J
/vikas/




W.P.(C)8516/2014                                                        Page 1