LAWS(DLH)-2006-2-137

SURESH JINDAL Vs. BSES RAJDHANI POWER LTD

Decided On February 20, 2006
SURESH JINDAL Appellant
V/S
BSES RAJDHANI POWER LTD. Respondents

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 14/12/2005.

(2.) Heard learned Counsel for the parties and perused the record.

(3.) The facts have been set out in detail in the impugned judgment of the learned Single Judge and hence we are not repeating the same except where necessary.