Delhi High Court
M/S. Thakur Balwan Singh vs Union Of India And Ors. on 6 January, 2015
Author: S.Ravindra Bhat
Bench: S. Ravindra Bhat, Vipin Sanghi
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 23.12.2014
Pronounced on: 06.01.2015
+ W.P.(C) 8435/2014, C.M. NO.19492/2014
MR. RAJESH MALIK & ANR. ..... Petitioners
versus
UNION OF INDIA & ORS. ..... Respondents
+ W.P.(C) 8568/2014, C.M. NOS. 19774/2014 & 20119/2014 M/S. THAKUR BALWAN SINGH ..... Petitioner versus UNION OF INDIA & ORS. ..... Respondents Through: Sh. Yashank Adhyaru, Sr. Advocate with Sh. Naman Joshi, Advocate, for petitioners in Item No.2.
Sh. Jasmeet Singh, CGSC, for UOI in Item No.2.
Sh. Rajat Navet with Sh. Kushagra Pandit and Sh. Rohan Yadav, Advocates, for IOC/BPCL in Item Nos. 2 to 4.
Sh. A.K. Singh, Sr. Advocate with Sh. Rahul Shukla, Advocates, for petitioner in Item No.4.
Sh. Rikesh Singh and Sh. Nakul Pathania, Advocates with Sh. T.S. Cheema, Sr. Manager, LPG Distribution (NZ), HPCL, for Resp. Nos. 1 W.P.(C) 8568/14 & 8435/14 Page 1 and 2 in Item No.2; for Resp. No.3 in Item No.3 and for Resp. No.3 in Item No.4.
Sh. Sandeep Sethi, Sr. Advocate with Sh. Ayush Agrawal and Sh. Shaan Mohan, Advocates, for the petitioners in Item No.3.
Sh. Sanjeev Narula, CGSC with Sh. Ajay Kalra, Advocate, for UOI in Item No.3.
Sh. Yeeshu Jain and Sh. K.S.M. Vimal Kanth, Advocates, for LAC, for Item No.3.
Ms. Suparna Srivastava, CGSC with Ms. Nishtha Sikroria, Advocates, for respondents in Item No.4.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE VIPIN SANGHI MR. JUSTICE S. RAVINDRA BHAT % For detailed decision, the judgment dated 06.01.2015 in W.P.(C) 8776/2014 may be referred to.
S. RAVINDRA BHAT (JUDGE) VIPIN SANGHI (JUDGE) JANUARY 6, 2015 W.P.(C) 8568/14 & 8435/14 Page 2