Delhi, Andman Nicobar Island ... vs Govt. Of Nct Of Delhi & Ors.
2011 Latest Caselaw 3984 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI


+                         WP(C) Nos.23040-41/2005

%                        Date of Decision: 16.08.2011


Delhi,   Andman        Nicobar      Island               .... Petitioners
Lakshadweep, Daman and Diu Dadra and
Nagar Haveli Civil Services Association &
Anr.

                     Through Mr.Sanjay Jain, Sr.Advocate with
                             Ms.Prabhasahay Kaur, Advocate

                               Sh.Kuldeep Gangar, General Secretary
                               of Petitioner No.1, Association

                                Versus

Govt. of NCT of Delhi & Ors.                        .... Respondents

                     Through Mr.Rajesh   Katyal,        Advocate       for
                             respondent Nos.2 & 3



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

1.      Whether reporters of Local papers                NO
        may 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.

* After some arguments, learned counsel for the petitioners, on

instructions from Sh.Kuldeep Gangar, General Secretary of Petitioner

No.1, Association, contends that certain documents of the

respondents which are necessary for adjudication of the present

controversy between the parties have not been produced.

Learned counsel for the petitioners, on instructions, seeks to

withdraw the writ petition with liberty to seek the review of impugned

order on the basis of the documents which have not been filed, the

production of those documents the petitioner shall seek in

accordance with law before the Tribunal.

Learned counsel also states that this will be without prejudice

to the pleas and contentions raised on behalf of the petitioners in the

present writ petition.

The writ petition is dismissed as withdrawn with liberty as

prayed for. All the pending applications are also disposed of.

Dasti.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

August 16, 2011.

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