Mr. Rajesh Malik And Anr. vs Union Of India And Ors.
2015 Latest Caselaw 50 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                     Reserved on: 23.12.2014
                                                   Pronounced on: 06.01.2015

+      W.P.(C) 8435/2014, C.M. NO.19492/2014

       MR. RAJESH MALIK & ANR.                             ..... Petitioners

                            versus

       UNION OF INDIA & ORS.                               ..... Respondents

+ W.P.(C) 8568/2014, C.M. NOS. 19774/2014 & 20119/2014

M/S. THAKUR BALWAN SINGH ..... Petitioner

versus

UNION OF INDIA & ORS. ..... Respondents

Through: Sh. Yashank Adhyaru, Sr. Advocate with Sh. Naman Joshi, Advocate, for petitioners in Item No.2.

Sh. Jasmeet Singh, CGSC, for UOI in Item No.2.

Sh. Rajat Navet with Sh. Kushagra Pandit and Sh. Rohan Yadav, Advocates, for IOC/BPCL in Item Nos. 2 to 4.

Sh. A.K. Singh, Sr. Advocate with Sh. Rahul Shukla, Advocates, for petitioner in Item No.4.

Sh. Rikesh Singh and Sh. Nakul Pathania, Advocates with Sh. T.S. Cheema, Sr. Manager,

W.P.(C) 8568/14 & 8435/14 Page 1 and 2 in Item No.2; for Resp. No.3 in Item No.3 and for Resp. No.3 in Item No.4.

Sh. Sandeep Sethi, Sr. Advocate with Sh. Ayush Agrawal and Sh. Shaan Mohan, Advocates, for the petitioners in Item No.3.

Sh. Sanjeev Narula, CGSC with Sh. Ajay Kalra, Advocate, for UOI in Item No.3.

Sh. Yeeshu Jain and Sh. K.S.M. Vimal Kanth, Advocates, for LAC, for Item No.3.

Ms. Suparna Srivastava, CGSC with Ms. Nishtha Sikroria, Advocates, for respondents in Item No.4.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE VIPIN SANGHI

MR. JUSTICE S. RAVINDRA BHAT

%

For detailed decision, the judgment dated 06.01.2015 in W.P.(C) 8776/2014 may be referred to.

S. RAVINDRA BHAT (JUDGE)

VIPIN SANGHI (JUDGE) JANUARY 6, 2015

W.P.(C) 8568/14 & 8435/14 Page 2