Devender Kumar vs Union Of India & Ors.
2011 Latest Caselaw 6113 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

+                             WP(C) No.241/2009

%                       Date of Decision: 13.12.2011


Devender Kumar                                                .... Petitioner

                     Through     Mr. Naresh Kaushik, Advocate

                                  Versus

Union of India & Ors.                                     .... Respondents

                     Through Mr. Amandeep Joshi and Ms. Tania
                             Sharma, Advocates


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

ANIL KUMAR, J.

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

instructions, seeks to withdraw the writ petition with liberty to file the

appropriate petition before the appropriate Court.

Dismissed as withdrawn with liberty as prayed for without prejudice

to rights and contentions of the petitioner in the present writ petition.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

December 13, 2011.

rs