Delhi High Court
Sanjeev Kumar Mishra vs Union Of India & Others on 19 August, 2008
Author: Madan B. Lokur
Bench: Madan B. Lokur, V.B. Gupta
* HIGH COURT OF DELHI : NEW DELHI
+ Writ Petition (Civil) No.3209 of 2004
Judgment reserved on: July 14, 2008
% Judgment delivered on: August 19, 2008
Sanjeev Kumar Mishra
S/o Late Shri B.N. Mishra
R/o C-8/8066, Vasant Kunj
New Delhi-110070. ...Petitioner
Through Mr.Madan Bhatia, Sr.Advocate with
Mr.Anup Kumar Sinha, Advocate
Versus
1. Union of India
Service through its Secretary
Ministry of Finance
North Block
New Delhi - 110001
2. Central Board of Excise & Customs
Service through its Chairman
Ministry of Finance
North Block
New Delhi - 110001
3. Commissioner of Customs
New Custom House
Ballard Estate
Bombay. ... Respondents
Through Mr. Suresh Kait with Mr. Abhishek
Verma, Advocate
WP (C) No.3209/2004 Page 1 of 2
Coram:
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE V.B. GUPTA
1. Whether the Reporters of local papers may
be allowed to see the judgment? Yes
2. To be referred to Reporter or not? Not necessary
3. Whether the judgment should be reported
in the Digest? Not necessary
MADAN B. LOKUR, J.
For orders, see Writ Petition (Civil) No. 8658/2004.
MADAN B. LOKUR, J.
August 19, 2008 J.R. MIDHA, J. ncg Certified that the corrected copy of the judgment has been transmitted in the main Server.
WP (C) No.3209/2004 Page 2 of 2