Purshotam Behl vs Union Of India And Anr.
2018 Latest Caselaw 5969 Del

Citation : 2018 Latest Caselaw 5969 Del
Judgement Date : 1 October, 2018

Delhi High Court

Purshotam Behl vs Union Of India And Anr. on 1 October, 2018

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI
%                              Judgment delivered on:01.10.2018
+    W.P.(C) 4521/2018, CM APPL 17482/2018 & CM APPL
     28962/2018
     PURSHOTAM BEHL                                    ..... Petitioner

                 versus

     UNION OF INDIA AND ANR.                           ..... Respondents

Present: Mr.Roopansh Purohit, Mr.Shaantanu Jain and Mr.Harsh Panwar, Advocates.

Mr.Rajesh Gogna, CGSC for UOI. Ms.Gunjan Sinha Jain, Advocate for NHAI.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A. K. CHAWLA

S.RAVINDRA BHAT, J.(ORAL)

Writ petition is dismissed. For detailed judgment W.P.(C) 4520/2018 may be referred to.

S. RAVINDRA BHAT, J

A. K. CHAWLA, J

OCTOBER 01, 2018/ndn

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