Delhi High Court
Sanjay. K. Aggrwal And Anr. vs Union Of India And Ors. on 5 May, 2015
Author: S.Ravindra Bhat
Bench: S. Ravindra Bhat, R.K. Gauba
$~54-57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% DECIDED ON: 05.05.2015
W.P.(C) 4228/2014, C.M. Nos. 8491/2014, 8492/2014 and
1550/2015
RAJU SHARMA AND ORS ..... Petitioners
versus
UNION OF INDIA AND ORS ..... Respondents
W.P.(C) 4245/2014, C.M. Nos. 8533/2014, 8534/2014 and
1446/2015
SANJAY K. AGGRWAL AND ANR ..... Petitioners
versus
UNION OF INDIA AND ORS ..... Respondents
W.P.(C) 7166/2014, C.M. Nos. 3435/2015 and 3436/2015
PROF. S. RAJESHWARI & ORS. ..... Petitioners
versus
UNION OF INDIA & ORS. ..... Respondents
Presence: Mr. R.K. Gupta, Advocate for petitioner/AIIMS in Item
no.54 and for respondent/AIIMS in item nos.55, 56 &57.
Mr. Rajesh Gogna, Central Govt. Standing Counsel, for
Respondent No.1 in item nos.55 and 56.
W.P.(C) 4228, 4245 & 7166/2014 Page 1
Mr. Jagdish. N., for Mr. S. Sunil, Advocate, for
respondent in item nos. 54 to 57.
Mr. Ketan Paul and Mr. Prithu Garg, Advocates for
petitioner in item no.57.
Mr. Arun Bhardwaj, CGSC with Ms. Neha Garg,
Advocate for R-1/UOI in item no.57.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE R.K. GAUBA
S.RAVINDRA BHAT, J.
For detailed judgment on the question of recusal urged by the petitioners in W.P.(C) 4228/2014 and W.P.(C) 4245/2015, the decision (specific to the said issue) dated 05.05.2015 in W.P.(C) 4103/2014 may be referred to.
In view of the said issue having been adjudicated, list W.P.(C) 4228/2014, W.P.(C) 4245/2014, W.P.(C) 7166/2014 and W.P.(C) 4103/2014 on 19.05.2015 for hearing.
S. RAVINDRA BHAT (JUDGE) R.K. GAUBA (JUDGE) MAY 05, 2015 W.P.(C) 4228, 4245 & 7166/2014 Page 2