Raju Sharma And Ors. vs Union Of India And Ors.
2015 Latest Caselaw 3625 Del

Citation : 2015 Latest Caselaw 3625 Del
Judgement Date : 5 May, 2015

Delhi High Court

Raju Sharma And Ors. vs Union Of India And Ors. on 5 May, 2015

Author: S.Ravindra Bhat

$~54-57

*      IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                             DECIDED ON: 05.05.2015

       W.P.(C) 4228/2014, C.M. Nos. 8491/2014, 8492/2014 and
       1550/2015

       RAJU SHARMA AND ORS                                 ..... Petitioners

                                 versus

       UNION OF INDIA AND ORS                            ..... Respondents

       W.P.(C) 4245/2014, C.M. Nos. 8533/2014, 8534/2014 and
       1446/2015

       SANJAY K. AGGRWAL AND ANR                           ..... Petitioners

                                 versus

       UNION OF INDIA AND ORS                            ..... Respondents

       W.P.(C) 7166/2014, C.M. Nos. 3435/2015 and 3436/2015
       PROF. S. RAJESHWARI & ORS.                          ..... Petitioners

                                 versus

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


       Presence:      Mr. R.K. Gupta, Advocate for petitioner/AIIMS in Item
                      no.54 and for respondent/AIIMS in item nos.55, 56 &57.
                      Mr. Rajesh Gogna, Central Govt. Standing Counsel, for
                      Respondent No.1 in item nos.55 and 56.




W.P.(C) 4228, 4245 & 7166/2014                                        Page 1
                       Mr. Jagdish. N., for Mr. S. Sunil, Advocate, for
                      respondent in item nos. 54 to 57.
                      Mr. Ketan Paul and Mr. Prithu Garg, Advocates for
                      petitioner in item no.57.
                      Mr. Arun Bhardwaj, CGSC with Ms. Neha Garg,
                      Advocate for R-1/UOI in item no.57.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE R.K. GAUBA
S.RAVINDRA BHAT, J.

For detailed judgment on the question of recusal urged by the petitioners in W.P.(C) 4228/2014 and W.P.(C) 4245/2015, the decision (specific to the said issue) dated 05.05.2015 in W.P.(C) 4103/2014 may be referred to.

In view of the said issue having been adjudicated, list W.P.(C) 4228/2014, W.P.(C) 4245/2014, W.P.(C) 7166/2014 and W.P.(C) 4103/2014 on 19.05.2015 for hearing.

S. RAVINDRA BHAT (JUDGE)

R.K. GAUBA (JUDGE)

MAY 05, 2015

W.P.(C) 4228, 4245 & 7166/2014 Page 2