Constable Vinod Kumar Singh vs Union Of India & Ors.
2011 Latest Caselaw 5909 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI


+                             WP(C) No.8174/2011


%                        Date of decision: 02.12.2011


Constable Vinod Kumar Singh                                 .... Petitioner


                     Through Mr. Satish Pandey, Mr. Shailender K.
                             Misra and Mr. Rajender Sahu, Advocates



                                  Versus


Union of India & Ors.                                   .... Respondents

                     Through Nemo



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



ANIL KUMAR, J.

*

CM No. 18409/2011

For the reasons stated in the application, it is allowed and delay in

re-filing the petition is condoned.

Application stands disposed of.

WP(C) No. 8174/2011

After some arguments, learned counsel for the petitioner seeks to

withdraw the petition with liberty to file the petition afresh after taking

all the pleas and contentions available to the petitioner.

Dismissed as withdrawn with liberty as prayed for.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

December 02, 2011.

rs