Jasbir Singh & Others vs General Manager, Northern ...
2011 Latest Caselaw 2011 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         W.P.(C) No.5354/2010


%                      Date of Decision: 06.04.2011


JASBIR SINGH & OTHERS                                   ..... Petitioner
                   Through :        Ms. Meenu Mainee, Advocate.

                     versus

GENERAL MANAGER, NORTHERN RAILWAY & OTHERS .... Respondent
                  Through : Mr. Jagjit Singh along with
                            Mr. Amit Dubey, Advocates for
                            respondents no.1 to 3.
                            Mr. A.K. Trivedi, Advocate for
                            respondents no.4 to 7.

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

1.    Whether Reporters of local papers may be allowed
      to see the judgment ?
2.    To be referred to the Reporter or not?
3.    Whether the judgment should be reported in Digest?

ANIL KUMAR, J.

After some arguments, learned counsel for the petitioner, on

instructions, seeks to withdraw the writ petition with liberty to file

appropriate proceedings as the petitioners were not a party in O.A.

No.39/2004 which was decided by order dated 21.04.2007 and in O.A.

No.1238/2008 and 1278/2008 which were decided by order dated

02.02.2009. The learned counsel is also seeking to withdraw the writ

petition as the writ petition filed by the Railways against the order dated

02.02.2009 in O.A. No.1238/2008 and 1278/2008 was also dismissed as

withdrawn with liberty to file review petition before the Tribunal by order

dated 28.01.2011.

Consequently, the present writ petition is dismissed as withdrawn

with liberty as prayed for in accordance with law.

ANIL KUMAR, J.

VEENA BIRBAL, J.

APRIL 06, 2011 srb