Union Of India & Anr vs Amardip Singh
2018 Latest Caselaw 345 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          Reserved on: 06.12.2017
                       Pronounced on: 12.01.2018
+    LPA 13/2016, C.M. APPL.593-594/2016

     UNION OF INDIA & ANR                             ..... Appellants
                   versus
     SATNAM SINGH                                     ..... Respondent

And connected matters:

+ LPA 141/2016, C.M. APPL.7891/2016 + LPA 159/2016, C.M. APPL.8867/2016 Present: Sh. Rajesh Gogna, CGSC with Ms. Vipra Bhardwaj, Advocate for UOI.

Shri Abik Kumar, Advocate for respondent in LPA No. 13/2016.

Shri Varun Mathur and Shri Lalit Valecha, Advocates for respondent in LPA No.141/2016. CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE SANJEEV SACHDEVA

MR. JUSTICE S. RAVINDRA BHAT

% The appeals are dismissed. For detailed judgment, the decision in LPA No.13/2016 dated 12.01.2018 may be referred to.

S. RAVINDRA BHAT

SANJEEV SACHDEVA JANUARY 12, 2018