Sukhdev Verma vs Municipal Corporation Of Delhi & ...
2011 Latest Caselaw 1106 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+          W.P.(C) No.6855/2010 & CM No.20889/2010


%                               Date of Decision: 23.02.2011


SUKHDEV VERMA                                     ..... Petitioner
                        Through :    Mr. Nitin Tyagi, Advocate

                  Versus

MUNICIPAL CORPORATION OF DELHI & ORS     .... Respondent
                   Through : Mr. Gaurang Kanth, Advocate

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 ? No

2.    To be referred to the Reporter or not? No

3.    Whether the judgment should be reported in Digest? No

ANIL KUMAR, J.

Learned counsel for the petitioner after some arguments contends

that the plea regarding back wages was agitated on behalf of the

petitioner before the Tribunal, however, the Tribunal has not given any

findings in respect of back wages.

In the circumstances, learned counsel for the petitioner seeks to

withdraw the writ petition with liberty to approach the Tribunal to seek

review of impugned order.

The petition is, therefore, dismissed as withdrawn with liberty as

prayed for. All the pending applications are also disposed of.

ANIL KUMAR, J.

VEENA BIRBAL, J.

FEBRUARY 23, 2011 srb