Major General Shamsher Singh vs Union Of India And Ors.
2015 Latest Caselaw 7489 Del

Citation : 2015 Latest Caselaw 7489 Del
Judgement Date : 30 September, 2015

Delhi High Court

Major General Shamsher Singh vs Union Of India And Ors. on 30 September, 2015

Author: S.Ravindra Bhat

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                  Reserved on: 23.09.2015
                                                Pronounced on: 30.09.2015

+      W.P.(C) 4234/2015, C.M. NO.7668/2015
       MAJOR GENERAL SHAMSHER SINGH                       ......Petitioner
            Versus
       UNION OF INDIA AND ORS.                            .....Respondents

Through : Ms. Rekha Palli, Sr. Advocate with Ms. Ankita Patnaik, Ms. Punam Singh and Ms. Shruti Munjal, Advocates, for petitioner in W.P.(C) 3217/2015.

Ms. Jyoti Singh, Sr. Advocate with Sh. Dinesh Yadav, Ms. Tinu Bajwa, Sh. A.D. Joshi and Sh. Sameer Sharma, Advocates, for petitioner in W.P.(C) 4234/2015 and Respondent No.5 in W.P.(C) 3217/2015.

Ms. Bharathi Raju with Sh. Ankur Chhibber, Advocates, for Respondent Nos. 1 to 3 in both the matters.

CORAM:

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

MR. JUSTICE S. RAVINDRA BHAT % W.P.(C) 4234/2015 succeeds and is allowed. For detailed judgment, the decision dated 30.09.2015 in W.P.(C) 4234/2015 may be referred to.

S. RAVINDRA BHAT (JUDGE)

DEEPA SHARMA (JUDGE) SEPTEMBER 30, 2015