SHAMMI CHAWLA Vs. UNION OF INDIA

JUDGEMENT

(1.) BY the common judgment passed today in Writ Petition (C) No. 2919/2006 and CM No 2612/2006 titled P.P. Resorts Pvt. Ltd. vs Union of India and Ors., and another writ petition, the Writ Petition (C) No. 4517/2006 has been dismissed. Miscellaneous application(CM.No.3734/2006) for interim relief stands dismissed accordingly. Registry is directed to place a copy of the said judgment on the record of this petition.