Citation : 2021 Latest Caselaw 1236 HP
Judgement Date : 24 February, 2021
CWP No.2531 of 2019 a/w CWP Nos.451, 2532 and 2533 of 2019 CWP No.2531 of 2019
.
24.02.2021 Present: Mr. Ashok Sharma, Advocate General, with
Mr. Adarsh K. Sharma and Ms. Ritta Goswami, Additional Advocates General, for the petitioners. Mr. K.D. Shreedhar, Senior Advocate, with
Ms. Shreya Chauhan, Advocate, for respondents No.1, 3, 5, 7 to 9, 12 to 20, 23 to 25, 27, 28, 30, 32, 34, 36, 37, 39 to 45, 47 to 59, 61, 65, 66, 71, 74, 76, 78 to 89, 91, 93, 94, 96, 99, 104, 107 and 109.
CWP No.451 of 2019 Mr. Ashok Sharma, Advocate General, with Mr. Adarsh K. Sharma and Ms. Ritta Goswami, Additional Advocates General, for the petitioners.
Mr. Surinder Saklani, Advocate, for the respondent.
CWP No.2532 of 2019 Mr. Ashok Sharma, Advocate General, with Mr. Adarsh K. Sharma and Ms. Ritta Goswami, Additional Advocates General, for the petitioners.
Mr. K.D. Shreedhar, Senior Advocate, with Ms. Shreya Chauhan, Advocate, for respondents No.1 to 3, 5 to 8, 10, 12 to 16, 18 to 20, 22, 23, 25
to 27, 30, 32 to 37, 39, 40, 45, 48 to 52, 54, 56 to 58, 61, 62 and 65.
CWP No.2533 of 2019 Mr. Ashok Sharma, Advocate General, with
Mr. Adarsh K. Sharma and Ms. Ritta Goswami, Additional Advocates General, for the petitioners.
Mr. K.D. Shreedhar, Senior Advocate, with Ms. Shreya Chauhan, Advocate, for the respondents.
Arguments heard. Judgment reserved.
(L. Narayana Swamy) Chief Justice
(Ravi Malimath) Judge February 24, 2021 (Bhardwaj)
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