Ashok Kashyap vs Uoi & Ors.
2011 Latest Caselaw 4178 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+             WRIT PETITION (CIVIL) NO.8636/2010

                                      Date of Decision: August 26, 2011


       ASHOK KASHYAP                                    ..... Petitioner
                          Through:     Mr. C.S.S. Pillai, Advocate.

                     versus

       UOI & ORS.                                  ..... Respondents
                          Through:     Ms. Charu Ambwani, Advocate
                                       for Mr. Prashant Kumar,
                                       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)

CM APPL. NO. 12510/2011 IN W.P.(C) NO. 8636/2010

This is an application by the petitioner seeking withdrawal of

the writ petition. The application is supported by the affidavit of the

petitioner.

An advance copy of the application has been given to counsel

for the respondent. Learned counsel for the respondent, on

instructions, states that the respondent has no objection to the

petitioner withdrawing the writ petition.

Consequently, the application is allowed and the petitioner is

permitted to withdraw the writ petition.

W.P.(C) NO. 8636/2010

At the request of the petitioner, writ petition is dismissed as

withdrawn.

CM APPL. NO. 21974/2010 IN W.P.(C) NO. 8636/2010

In view of the order passed in the main writ petition, this

application does not survive and the same is dismissed as

infructuous.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

AUGUST 26, 2011 rd