Commissioner Of Police vs Krishna Kumar
2011 Latest Caselaw 3913 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+             WRIT PETITION (CIVIL) NO.7027/2010

                                     Date of Decision: August 11, 2011


       COMMISSIONER OF POLICE             ..... Petitioner
                     Through  Mr. Tarun Diwan with
                              Ms. Prerna Kumari, Advocatese.

                      versus

       KRISHNA KUMARI                             ..... Respondent
                     Through          Mr. Anil Singhal, 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. After some arguments, learned counsel for the

petitioner on instructions seeks to withdraw the writ petition with

liberty to approach the Tribunal to seek review of the impugned

order dated 19th May 2010 in accordance with law on the ground

that the original application of the respondent was barred by

limitation.

2. The writ petition is dismissed as withdrawn with the

liberty as prayed for, without prejudice to other grounds and

contentions raised by the petitioner in the writ petition which will be

open for challenge.

3. The interim order staying the operation of the impugned

order dated 19th May, 2010 shall, however, continue for another

four weeks and the petitioner shall be at liberty to take interim

order for further period after four weeks from the Tribunal in

accordance with law, as may be deemed fit and appropriate in the

facts and circumstances of the case.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

AUGUST 11, 2011 dr