Bir Singh vs Union Of India & Ors.
2011 Latest Caselaw 3159 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI


+                            WP(C) No.520/2007

%                       Date of Decision: 06.07.2011

Bir Singh                                               .... Petitioner

                    Through Dr.Kanwal Sapra, Advocate

                                  Versus

Union of India & Ors.                               .... Respondents

                    Through Mr.R.V.Sinha, Advocate for respondent
                            No.1.
                            Mr.V.K.Tandon, Advocate for
                            respondent No.2.



CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA

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


ANIL KUMAR, J.

* On 5th July, 2011 the matter was argued on behalf of the

petitioner and thereafter the matter was got adjourned by the learned

counsel for the petitioner to seek instructions whether he wants to

press the writ petition or not.

Today, learned counsel for the petitioner on instructions states

that the petitioner does not want to press the writ petition any

further.

The writ petition is, therefore, dismissed as not pressed. The

parties are however, left to bear their own costs.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

July 06, 2011.

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