Open iDraf
Navin Kumar Jha v. Lt. Governor & Others

Navin Kumar Jha
v.
Lt. Governor & Others

(Supreme Court Of India)

Special Leave Petition (Civil) No. 28488 Of 2008 With Slp(C) No. 29248 Of 2008 | 01-02-2010


Dr. B.S. CHAUHAN, J.

1. In view of our judgment pronounced today in CA Nos........ of 2010 @ SLP(C) Nos........ @CC Nos. 14852-14854 of 2008 (Rakhi Ray & Ors. vs. High Court of Delhi & Ors.), these Special Leave Petitions are dismissed.

Advocates List

For the Appearing Parties Mariarputham, Sr. Advocate, V.N. Raghupathy, N.K. Jha, C.S.N. Mohan Rao, Annam D.N. Rao, Ms. Neelam Jain and Vimal Dubey, Advocates.

For Petitioner
  • Shekhar Naphade
  • Mahesh Agrawal
  • Tarun Dua
For Respondent
  • S. Vani
  • B. Sunita Rao
  • Sushil Kumar Pathak

Bench List

HON'BLE CHIEF JUSTICE MR. K.G. BALAKRISHNAN

HON'BLE MR. JUSTICE DEEPAK VERMA

HON'BLE DR. JUSTICE B.S. CHAUHAN

Eq Citation

(2010) 1 SCC (LS) 652

(2010) 2 SCC 637 1

2010 (2) SCALE 101

LQ/SC/2010/151

HeadNote

Similar Cases — Decision in Rakhi Ray case followed — Where the apex court pronounced a judgment in separate appeals arising out of same impugned judgment of the High Court, other appeals arising out of the same judgment were dismissed in view of the aforesaid judgment\n