UNION OF INDIA Vs. TILAK RAJ GANDHI
LAWS(SC)-2014-1-25
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on
January 15,2014
UNION OF INDIA
Appellant
VERSUS
Tilak Raj Gandhi
Respondents
Referred Judgements :-
NEELIMA SHANGLA PH D CANDTDATE VS. STATE OF HARYANA [REFERRED TO]ASHA KAUL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
VIRENDER S HOODA VS. STATE OF HARYANA [REFERRED TO]
A P AGGARWAL VS. GOVERNMENT OF N C T OF DELHI [REFERRED TO]
Cited Judgements :-
ARUN KUMAR AND ORS. VS. STATE OF RAJ. AND ORS. [LAWS(RAJ)-2015-2-56] [REFERRED TO]NAKUL PRASAD VS. UNION OF INDIA AND ORS. [LAWS(JHAR)-2015-5-25] [REFERRED TO]
PARTHA SARATHI SINHA VS. THE STATE OF WEST BENGAL AND ORS. [LAWS(CAL)-2015-8-11] [REFERRED TO]
SURENDER SINGH TAXAK VS. FOOD CORPORATION OF INDIA AND ORS. [LAWS(P&H)-2016-3-57] [REFERRED TO]
JUDGEMENT
-
(1.)Delay Condoned.
(2.)Leave granted.
(3.)Being aggrieved by the Judgment delivered by the High Court of Delhi in Writ Petition (C) No.7816 of 2011 dated 21st January, 2013, whereby the order passed by the Central Administrative Tribunal (CAT), Principal Bench, in O.A.No.2164 of 2011 dated 12th October, 2011 has been quashed and set aside, has been challenged before this Court.
(2.)Leave granted.
(3.)Being aggrieved by the Judgment delivered by the High Court of Delhi in Writ Petition (C) No.7816 of 2011 dated 21st January, 2013, whereby the order passed by the Central Administrative Tribunal (CAT), Principal Bench, in O.A.No.2164 of 2011 dated 12th October, 2011 has been quashed and set aside, has been challenged before this Court.
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