Uoi & Ors. vs Harnam Singh & Ors
2011 Latest Caselaw 517 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+ W.P.(C) No. 8606/2010 & CM Nos. 21924/2010 & 21926/2010

%                  Date of Decision: 28.01.2011


UOI & ORS.                                         ..... Petitioners

                        Through :    Mr. Jagjit Singh with Mr. Amit
                                     Dubey, Advocates

                        Versus

HARNAM SINGH & ORS                                ..... Respondents

                        Through :    None


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.

After some arguments, the learned counsel for the petitioners

seeks to withdraw the petition with liberty to file the review petition

before the Tribunal.

Dismissed as withdrawn with the liberty as prayed for.

All the pending applications are also disposed of.

ANIL KUMAR, J.

VEENA BIRBAL, J.

JANUARY 28, 2011 kks