SATISH KUMAR SIWAS Vs. GOVT NCT OF DELHI

JUDGEMENT

(1.) PRESENT petition has been filed by the petitioner with the following prayers:

(2.) COUNSEL for the petitioner has drawn attention of the court to an order dated 25.3.2013. Concluding portion of the order dated 25.3.2013 reads as under:

(3.) AS far as the prayer for providing protection is concerned, counsel for the respondent no.3 has drawn attention of the Court to an order dated 15.9.2012 passed by the learned trial court, wherein this prayer of the petitioner has already been allowed.