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.
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
Advocate List
Bench
- HON'BLE CHIEF JUSTICE MR. K.G. BALAKRISHNAN
- HON'BLE MR. JUSTICE DEEPAK VERMA
- HON'BLE DR. JUSTICE B.S. CHAUHAN
Eq Citations
- (2010) 1 SCC (LS) 652
- (2010) 2 SCC 637 1
- 2010 (2) SCALE 101
- LQ/SC/2010/151
Head Note
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
