Sh.Ram Kumar vs Union Of India, Through Ministry ...
2011 Latest Caselaw 3160 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI


+                           WP(C) No.525/2007

%                      Date of Decision: 06.07.2011

Sh.Ram Kumar                                            .... Petitioner

                    Through Mr.R.V.Sinha, Advocate

                                Versus

Union of India,                                    .... Respondents
Through Ministry of Defence & Ors.

                    Through Mr.Nitish Gupta, Advocate



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.

*

1. Learned counsel for the petitioner contends that the question

of the petitioner being declared as surplus was taken up by the

counsel for the petitioner and argued before the Tribunal, however,

no finding had been given by the Tribunal.

2. In the circumstances, on instructions from the petitioner,

learned counsel for the petitioner seeks to withdraw the writ petition

with liberty to file an appropriate application for review of the order

along with an application for condonation of delay in filing the

application for review in the facts and circumstances of the case

3. In the circumstances, the writ petition is dismissed as

withdrawn with liberty to the petitioner to approach the Tribunal to

seek review of the impugned order and condonation of delay in filing

the review application in accordance with law.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

July 06, 2011.

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