The Chairman & Managing Director, ... vs Sh.D.L.Trehan
2011 Latest Caselaw 1949 Del

*                 IN THE HIGH COURT OF DELHI AT NEW DELHI

+                            W.P.(C) No.12376/2005

%                         Date of Decision: 04.04.2011

The Chairman & Managing Director, MTNL &                 ...... Petitioners
Ors.
                  Through Mr.Ayushya Kumar, Advocate for
                             petitioner No. 1
                             Ms.Jyoti Singh, Sr. Advocate with Mr. Anuj
                             Aggarwal, Advocate for petitioner Nos.1 & 2

                                   Versus
Sh.D.L.Trehan                                              ...... Respondent
                      Through Nemo

CORAM:
HON'BLE MR.JUSTICE ANIL KUMAR
HON'BLE MS.JUSTICE VEENA BIRBAL

1.      Whether reporters of Local papers may                NO
        be allowed to see the judgment?
2.      To be referred to the reporter or not?               NO
3.      Whether the judgment should be                       NO
        reported in the Digest?

ANIL KUMAR, J.

* The learned counsel for petitioner No.1 and petitioner Nos.2 & 3, on

instructions, seek to withdraw the petition.

The writ petition is, therefore, dismissed as withdrawn.

Parties are left to bear their own costs.

ANIL KUMAR, J.

VEENA BIRBAL, J.

April 04, 2011.

rs