M.T.N.L. vs Pradeep Kumr Biswas
2011 Latest Caselaw 417 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+             W.P.(C) No. 7572/2010 & CM 19716/2010


%                               Date of Decision: 24.01.2011

M.T.N.L.                                           ..... Petitioner
                        Through :    Mr. Ravi Sikri with Mr. Ayushya
                                     Kumar, Advocate

                   Versus

PRADEEP KUMR BISWAS                       .... Respondent
                    Through : Mr. Sindhu Sinha, 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 ?

2.    To be referred to the Reporter or not?

3.    Whether the judgment should be reported in Digest?

ANIL KUMAR, J.

Learned counsel for the petitioner, on instructions, seeks to

withdraw the writ petition in view of filing of some additional documents

which were not produced before the Central Administrative Tribunal with

liberty to produce the said documents before the Tribunal with

appropriate application for review or such applications as may be

deemed appropriate by the petitioner.

The petition is, therefore, dismissed as withdrawn with liberty as

prayed for. The interim order dated 26.11.2010 is vacated. All the

pending applications are also disposed of.

Dasti.

ANIL KUMAR, J.

VEENA BIRBAL, J.

JANUARY 24, 2011 srb