Municipal Corporation Of Delhi vs C.M.Vij & Anr.
2011 Latest Caselaw 894 Del

   *              IN THE HIGH COURT OF DELHI AT NEW DELHI

   +                      W.P. (Civil) No.4355 of 2010

   %                      Date of Decision: 14.02.2011



Municipal Corporation of Delhi                              ....Petitioner

                       Through   Ms.Maninder Acharya, Advocate
                                 Sh.D.P.Sharma, Head Clerk, MCD

                                  Versus

C.M.Vij & Anr.                                       ...... Respondents

                       Through   Mr.Moni Cinmoy, Advocate for
                                 respondent No.1


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

           Whether reporters of Local papers may be             NO
           allowed to see the judgment?
           To be referred to the reporter or not?               NO
           Whether the judgment should be reported              NO
           in the Digest?



ANIL KUMAR, J.

*

After some arguments, learned counsel for the petitioner, on

instructions, seeks to withdraw the writ petition with liberty to

approach the tribunal for review of the order impugned before us on the

grounds which were earlier not agitated before the tribunal.

Dismissed as withdrawn with liberty as prayed for.

The tribunal shall consider the application for condonation of

delay in seeking review considering all the relevant facts.

ANIL KUMAR, J.

February 14, 2011. VEENA BIRBAL, J. 'vk'