M.S. RITTU VED PRAKASH GARG & ORS. Vs. DELHI ADMN. & ORS.
LAWS(SC)-1987-9-63
SUPREME COURT OF INDIA
Decided on
September 15,1987
M.S. Rittu Ved Prakash Garg And Ors.
Appellant
VERSUS
Delhi Admn. And Ors.
Respondents
JUDGEMENT
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(1.) The petitioner will be promoted subject to the result of the criminal case. Writ Petition shall stand disposed of.
(2.) CMP for impleading party is rejected.
(3.) Contempt application is dismissed.;
(2.) CMP for impleading party is rejected.
(3.) Contempt application is dismissed.;
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