Delhi High Court
Suresh Gupta vs Union Of India & Ors on 5 December, 2014
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat, Vipin Sanghi
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
DECIDED ON: 05.12.2014
+ W.P. (C) 8516/2014
SURESH GUPTA ..... Petitioner
versus
UNION OF INDIA & ORS ..... Respondents
Present: Mrs. Avnish Ahlwat, Advocate for petitioners in both cases.
Mr. Rajesh Gogna, CGSC for UOI with Mr. Arnab, Advocate in both cases.
Mr. Naresh Kaushik, Advocate for UPSC in both cases. Ms. Ferida Satarawala, Advocate for R-3/GNCTD in item no.14.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE VIPIN SANGHI S.RAVINDRA BHAT, J. (OPEN COURT) The writ petition has been allowed by a detailed judgment in W.P.(C)8494/2014. This writ petition is, for the same reasons, allowed in those terms.
S. RAVINDRA BHAT, J
DECEMBER 05, 2014 VIPIN SANGHI, J
/vikas/
W.P.(C)8516/2014 Page 1