Dr. Jagannath Pati vs Uoi & Anr.
2011 Latest Caselaw 1036 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         W.P.(C) No. 7579/2010

%                     Date of Decision: 21.02.2011

DR. JAGANNATH PATI                                 .... Petitioner
               Through: Mr. Apurb Lal with Ms. Kumari Alka,
                        Advocate

                                 Versus

UOI & ANR.                                            .... Respondents
                    Through Mr. Neeraj Chaudhari, CGSC with
                            Mr. Khalid Arshad, Advocate for
                            Respondent no.1.
                            Mr. R.V. Sinha with Mr. R.N. Singh,
                            Advocate for the Respondent no.2.

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MS. JUSTICE VEENA BIRBAL

1.   Whether reporters of Local papers may be
     allowed to see the judgment?
2.   To be referred to the reporter or not?
3.   Whether the judgment should be reported in
     the Digest?


ANIL KUMAR, J.

* After some arguments, learned counsel for the petitioner seeks to

withdraw the petition with liberty to approach the Tribunal seeking

review of the impugned order on the basis of some material received by

the petitioner under Right to Information Act.

Dismissed as withdrawn with liberty as prayed for.

ANIL KUMAR, J.

VEENA BIRBAL, J.

FEBRUARY 21, 2011 srb