Dalsher Singh vs Union Of India And Ors.
2015 Latest Caselaw 7073 Del

$~17 to 18
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                     Decided on: 17.09.2015
+      W.P.(C) 3244/2013
       MANOJ KUMAR                                        ..... Petitioner

                            Versus

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

+ W.P.(C) 6874/2013, C.M. NO.14898/2013 DALSHER SINGH ..... Petitioner

Versus

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

Through : Sh. N.L. Bareja, Advocate, for petitioner in Item Nos. 16 and 17. Sh. Rishi Kapoor and Ms. Manpreet Kaur, Advocate, for petitioner in Item No.18. Sh. Jasmeet Singh, CGSC with Ms. Astha Sharma, Advocate, for UOI in Item Nos. 16 and 18. Ct. G.B. Sahu, for CRPF/RAF in Item Nos. 16 and

Sh. Rajesh Gogna, CGSC with Ms. L. Gangmei, Advocate, in Item No.17. Sh. B.K. Raut, Pairvi Officer, CRPF in Item Nos. 16 to 18.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MS. JUSTICE DEEPA SHARMA

MR. JUSTICE S. RAVINDRA BHAT (OPEN COURT) % The petitions are dismissed.

W.P.(C) 3244/13 & 6874/13 Page 1 For detailed judgment, the decision dated 17.09.2015 in W.P.(C) 2181/2013 may be referred to.

S. RAVINDRA BHAT (JUDGE)

DEEPA SHARMA (JUDGE) SEPTEMBER 17, 2015 'ajk'

W.P.(C) 3244/13 & 6874/13 Page 2