Delhi High Court
B.M. Gange Girls Sr. Sec. School vs U.O.I. And Ors on 21 November, 2011
Author: S.Ravindra Bhat
Bench: S. Ravindra Bhat, G.P. Mittal
* IN THE HIGH COURT OF DELHI AT NEW DELHI
RESERVED ON: 07.07.2011
PRONOUNCED ON: 21.11.2011
+ W.P. (C) 4291/1993
B.M. GANGE GIRLS SR. SEC. SCHOOL ..... Petitioner
Through: Ms. Mrinalini Gupta with Ms. Anisha Banerjee, Advocates.
versus
U.O.I. AND ORS. ..... Respondents
Through: Ms. Avnish Ahlawat with Ms. Latika Choudhary, Sh. Nitesh Kumar Singh and Ms. Urvashi Malhotra, Advocates. CORAM:
MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE G.P. MITTAL
1. Whether the Reporters of local papers YES may be allowed to see the judgment?
2. To be referred to Reporter or not? YES
3. Whether the judgment should be YES reported in the Digest?
MR. JUSTICE S.RAVINDRA BHAT %
1. The present writ petition is allowed in terms of the separate judgment passed today in W.P.(C) No. 2845/1992 titled Queen Mary's School Through its Principal Vs. Union of India.
2. For detailed order please see the above mentioned judgment.
S. RAVINDRA BHAT (JUDGE) 22nd November, 2011 G.P. MITTAL (JUDGE)