Uoi & Anr. vs Y.S.Verma
2011 Latest Caselaw 2262 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

                     WRIT PETITION (C) NO.6905/2010

                     Date of decision: 27th April, 2011


UOI & ANR.                                          ....Petitioners

                     Through:    Mr. Satish Agarwala, Advocate.


                     Versus


Y.S. VERMA                                          ....Respondent

                     Through:    Mr. Sunil Malhotra, Advocate.


CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA

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


ANIL KUMAR, J.(Oral)

1.             Learned counsel for the petitioner on instructions, seeks

to withdraw the writ petition with liberty to file an appropriate review

application along with an application seeking condonation of delay in

filing the review application before the Central Administrative

Tribunal.




WP(C) No.6905/2010                                                     Page 1 of 2
 2.             Consequently,   the   writ   petition   is   dismissed   as

withdrawn with liberty as prayed for, in accordance with law.

3.             However, in the facts and circumstances, interim order

passed by this Court shall continue for another four weeks from

today, during which period the petitioner shall be at liberty to file the

review application with an application seeking condonation of delay

in filing the review application. Further interim order, if any, shall

be sought from the Tribunal in accordance with law.

4.             Dasti.



                                     ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J. APRIL 27, 2011 dr