Vip Industries Limited vs Director General Of Ordnance ...
2017 Latest Caselaw 4737 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Decided on: 04.09.2017


+      W.P.(C) 6390/2017 & C.M. APPL.26430/2017

       VIP INDUSTRIES LIMITED                         ..... Petitioner

                       Through : Sh. Rajesh Pathak with Sh. Abhishek
                       Chakraborty, Advocates.

                              Versus

       DIRECTOR GENERAL OF ORDNANCE SERVICES AND ANR..
                                          ......Respondents

Through : Sh. Rakesh Kumar with Sh. Vinod Kumar, Advocates, for UOI.

Sh. Karan Luthra, Advocate, for Respondent No.2.

And connected matters:

+      W.P.(C) 6480/2017, C.M. APPL.26822/2017

+      CONT. CAS (C) 620/2017


       CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE CHANDER SHEKHAR

MR. JUSTICE S. RAVINDRA BHAT (OPEN COURT)

%

W.P.(C)_6480/2017

1. The writ petition is unmerited and has to fail. It is accordingly dismissed without order on costs. CONT. CAS(C) 620/2017

2. In view of our order above, nothing survives in this contempt petition to be decided. It is accordingly, dismissed.

For detailed judgment, the decision dated 04.09.2017 in W.P.(C) 6390/2017 may be referred to.

S. RAVINDRA BHAT (JUDGE)

CHANDER SHEKHAR (JUDGE) SEPTEMBER 04, 2017