Union Of India & Anr vs O.P Mathur
2023 Latest Caselaw 727 Del

                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                               Judgment reserved on   : 20.05.2023
                                                          Judgment pronounced on : 01.06.2023

                          +     RSA 98/2017 and CM APPL.12274/2017 (delay)

                                UNION OF INDIA & ANR.                        ..... Appellants

                                                             versus

                                O.P. MATHUR                                 ..... Respondent

                          Advocates who appeared in this case:

                          For the Appellants:                Mr. Vivek Goyal, CGSC.
                          For the Respondent:                Mr. R.K. Saini and Mr. Dashmesh
                                                             Tripathi, Advocates.
                          CORAM:
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                                    JUDGMENT

TUSHAR RAO GEDELA, J.

[ The proceeding has been conducted through Hybrid mode ]

1. No arguments have been addressed in regard to the present appeal.

2. Keeping in view that a detailed judgment has been passed in RSA No.69/2012, titled 'Union of India & Ors. vs. O.P. Mathur', no orders need to be passed in the present appeal.

3. Appeal along with pending application stands disposed of.

TUSHAR RAO GEDELA, J.

JUNE 01, 2023/rl

Signature Not Verified Digitally Signed By:VINOD KUMAR

13:15:42