Ex.Constable/Driver Inderjeet ... vs Union Of India & Ors.
2011 Latest Caselaw 6326 Del

*                IN THE HIGH COURT OF DELHI AT NEW DELHI

+                     WP(C) No.8981/2011 & CM No. 20243/2011

%
                            Date of Decision: 22.12.2011


Ex. Constable/Driver Inderjeet Singh                          .... Petitioner


                         Through Mr. Sunil Kumar Sharma, Advocate


                                   Versus


Union of India & Ors.                                       .... Respondents


                         Through Mr. B.V. Niren, CGSC for respondent No.
                                 1/UOI


CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MS. JUSTICE INDERMEET KAUR


ANIL KUMAR, J.

*

After some arguments, learned counsel for the petitioner seeks to

withdraw the writ petition without prejudice to the rights and

contentions of the petitioner in the present petition to avail the remedy

of the appeal or any other remedy available to him in accordance with

law.

Dismissed as withdrawn with liberty as prayed for.

Dasti.

CM No. 20243/2011

Since the writ petition is dismissed as withdrawn, this application

does not survive and is disposed of accordingly.

ANIL KUMAR, J.

INDERMEET KAUR, J.

December 22, 2011.

rs