LAWS(DLH)-2005-5-151

RAGHUBHIR Vs. UNION OF INDIA

Decided On May 19, 2005
RAGHUBHIR Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) VIDE separate judgments pronounced in court today, all the writ petitions except W.P. (C) No. 2591/1985 titled as 'Ashwani Khurana v. UOI' are dismissed with costs of Rs. 15,000/- each payable to respondent No. 1. The file of W.P. (C) No. 2591/1985 be placed before Hon'ble the Chief Justice for appropriate orders in regard to the reference of the case to learned third Judge for opinion in accordance with law.