Uoi vs Nirupma Kumar & Ors.
2015 Latest Caselaw 8368 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                       RESERVED ON: 15.12.2014
%                                   PRONOUNCED ON: 04.11.2015

+     W.P. (C) 8444/2003, C.M. Nos.13633/03, 4217/06 & 2383/07
      UOI                                                 ..... Petitioner
                        versus
      NIRUPMA KUMAR & ORS.                           ..... Respondents

               W.P. (C) 12413/2006, C.M. No.9498/06
      UOI & ANR                                     ..... Petitioners
                     versus
      NEELAM SANGHI                               ..... Respondent

      Present: Mr. Jagjit Singh with Mr. Shivanshu Bajaj and Ms. Nisha,
               Advocates for petitioners.
               Mr. Nilansh Gaur, Advocate for R-1 in W.P.(C)8444/03
               with respondent no.1 in person.
               Mr.     K.R.     Sachdeva,    Advocate     for   R-4     in
               W.P.(C)8444/2003.

CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE VIPIN SANGHI
S.RAVINDRA BHAT, J.

For detailed order, refer to judgment dated 04.11.2015 passed in W.P.(C)139/2000 - UOI v. Manisha Sharma & Ors.

S. RAVINDRA BHAT (JUDGE)

VIPIN SANGHI (JUDGE) NOVEMBER 04, 2015