Mahender Yadav vs Uoi And Anr.
2019 Latest Caselaw 29 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI
                                  Reserved on: 04.10.2018
                                Pronounced on: 07.01.2019

+       W.P.(C) 7489/2012
        MAHENDER YADAV                    ..... Petitioner
                         versus
        UOI & ANR                         ..... Respondents

+       W.P.(C) 4951/2014
        HARSH KUMAR AGARWAL               ..... Petitioner
                         versus
        UNION OF INDIA AND ORS            ..... Respondents
+       W.P.(C) 917/2018

CHAUDHARY KISHAN CHAND & SONS (HUF)..... Petitioner versus UNION OF INDIA & ORS ..... Respondents + CS(OS) 3518/2012, I.A. 3927/2013 & 15957/2013 RAGHUBIR SARAN CHARITABLE TRUST ..... Plaintiff versus RAYMOND LTD & ANR ..... Defendants

Through: Petitioner No.1 in person in W.P.(C) 516/2010 with Sh. Pranav Jain, Advocate, for Petitioner Nos. 2 and 3 in W.P.(C) 516/2010. Ms. Shalini Kapoor, Ms. Rhea. G. Munjal, Ms. Bindita Chaturvedi and Sh. Dikshant Khanna, Advocates, for petitioner in W.P.(C) 4951/2014. Dr. Ashwani Bhardwaj with Ms. Ananya Mukherjee, Advocates, for Respondent No.3, in W.P.(C) 516/2010..

Sh. Ankit Jain and Sh. Siddhnat Nath, Advocates, for New Delhi Traders Association, in W.P.(C) 516/2010..

Sh. Anuj Aggarwal, Advocate, for UOI, in W.P.(C) 516/2010.

Sh. Vivek Goyal, Advocate, for UOI, in W.P.(C) 7489/2012.

Sh. Akshay Makhija, CGSC with Sh. Aditya Goyal and Ms. Kriti Awasthi, Advocate, for UOI, in W.P.(C) 516/2010 and W.P.(C) 4951/2014. Sh. Simran Mehta and Sh. Surhid Bhandari, Advocates for plaintiffs in CS(OS) 3518/2012. Sh. Anuj Sarma, Advocate, for defendant, in CS(OS) 3518/2012.

Sh. Jaswinder Singh, Advocate, for Defendant Nos. 2 and 3, in CS(OS) 3518/2012. Sh. Pradeep K.B., Advocate, for petitioner, in W.P.(C) 917/2018.

Sh. S.D. Windlesh, Advocate, for UOI, in W.P.(C) 917/2018.

Sh. Abhineet Gulati and Ms. Anjana Thukral, Advocates, for Respondent No.2.

CORAM:

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

The writ petitions are dismissed without any order as to costs. For detailed judgment, the decision dated 07.01.2019 in W.P.(C) 516/2010 may be referred to. The reference to this Bench in CS (OS) 3518/2012 too is answered in terms of the reasons contained in the decision dated 07.01.2019. CS (OS) 3518/2012 shall be listed before the roster Bench on 04.02.2019.

S. RAVINDRA BHAT (JUDGE)

A.K. CHAWLA (JUDGE) JANUARY 07, 2019