Delhi High Court
M/S Adishwar Lal Jain & Sons (Huf) vs Union Of India & Ors. on 26 March, 2010
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul, Veena Birbal
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on : 26.02.2010
% Date of decision :26.03.2010
+ WP (C) No.1710/2006
M/S ADISHWAR LAL JAIN & SONS (HUF) ... ... ...PETITIONER
Through : Mr. Sumit Bansal and Mr.Manish
Paliwal, Advocates.
-VERSUS-
UNION OF INDIA & ORS. ... ... ... ... ... RESPONDENTS
Through : Mr.Ajay Verma, Ms.Renuka Arora and
Ms.Sangeeta Chandra, Advocates for
the DDA.
Mr. Sanjay Kumar Pathak, Advocate
for Land & Building Department,
Govt. of NCT of Delhi and LG of Delhi.
Mr.Sanjay Poddar, Advocate for LAC.
Ms.Rachna Shrivastava, Advocate for
Govt. of NCT of Delhi.
Mr.B.V.Niren, Mr.Atul Nanda,
Ms.Rameeza Hakeem, Mr.Gaurav
Gupta, Mr.Sumeer Sodhi, Ms.Malika
Gahlot, Ms.Sugandha and Mr.Sanjay
Bhardwaj, Advocates for UOI.
CORAM:
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MS. JUSTICE VEENA BIRBAL
1. Whether the Reporters of local papers
may be allowed to see the judgment? No
2. To be referred to Reporter or not? No
3. Whether the judgment should be No
reported in the Digest?
SANJAY KISHAN KAUL, J.
For orders, see WP(C) No.1692/2006.
SANJAY KISHAN KAUL, J.
MARCH 26, 2010 VEENA BIRBAL, J.