LAWS(DLH)-2019-3-371

SHIVI TALWAR : K.K. GARG : SATISH KUMAR GARG : SUDEEP KISHORE JAIN: KESHAV KUMAR (HUF) : KESHAV KUMAR : JAG MOHAN BHANDARI : VIJAY BHANDARI : MEKHALA SEN GUPTA : RATTAN SINGH : ANUP GUPTA : C.P. GUPTA : MALA AGGARWAL : NEELAM DIWAN : RAJ KUMAR DIWAN : KARTAR SINGH : GINNI FANANCIAL SERVICES LTD. : HARSH VARDHAN SARDA : PUSHPA SHARMA : A & B FASHIONS PVT. LTD. : LALIT KUMAR GROVER : BIMLA SODHI : SUNIL KUMAR SINGHAL : DALVINDER SINGH SODHI : GULAM NABI MIR : DALBIR SINGH : JASRAAJ SINGH : MEHMODA Vs. GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI : UNION OF INDIA : LT. GOVERNOR, NATIONAL CAPITAL TERRITORY OF DELHI

Decided On March 08, 2019
Shivi Talwar : K.K. Garg : Satish Kumar Garg : Sudeep Kishore Jain: Keshav Kumar (Huf) : Keshav Kumar : Jag Mohan Bhandari : Vijay Bhandari : Mekhala Sen Gupta : Rattan Singh : Anup Gupta : C.P. Gupta : Mala Aggarwal : Neelam Diwan : Raj Kumar Diwan : Kartar Singh : Ginni Fanancial Services Ltd. : Harsh Vardhan Sarda : Pushpa Sh Appellant
V/S
Government Of National Capital Territory Of Delhi : Union Of India : Lt. Governor, National Capital Territory Of Delhi Respondents

JUDGEMENT

(1.) All these petitions arise from a similar set of facts and raise identical questions of law. They are accordingly being disposed of by this common judgment.

(2.) The lead case is W.P.(C) No. 1974 of 2015 by Mrs. Shivi Talwar. The averments in the said petition are therefore discussed hereafter in some detail.

(3.) ***