Dr.Rajendra Kumar & Ors. vs Govt. Of Nct Of Delhi & Ors.
2011 Latest Caselaw 923 Del

*           IN THE HIGH COURT OF DELHI AT NEW DELHI

+                          W.P.(C) No.5702/2010

                       Date of decision: 15.02.2011

Dr.Rajendra Kumar & Ors.                                .... Petitioners

                       Through Mr.C.Mohan Rao, Advocate

                                Versus

Govt. of NCT of Delhi & Ors.                           .... Respondents

                       Through Mr.Nirbhay Sharma & Mr.Anjum
                               Javed, Advocates for respondent
                               Nos.1 & 2.
                               Mr.Naresh Kaushik & Ms.Amita
                               Kalkal Chaudhary, Advocates for
                               respondent No.3/UPSC
                               Ms.Rajni Singh, Advocate for
                               respondent No.4.

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

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



ANIL KUMAR, J.

*

After some arguments, learned counsel for the petitioners

seeks to withdraw the petition with liberty to approach the tribunal

for interim orders, if any. The petitioner would be entitled for

consideration of his any prayer for any interim order before the

tribunal though the original application has been stayed sine die.

Dismissed as withdrawn with liberty as prayed for.

All the pending applications are also disposed of.

ANIL KUMAR, J.

VEENA BIRBAL, J.

FEBRUARY 15, 2011 'vk'