Uoi & Ors. vs Madan Mohan
2011 Latest Caselaw 3417 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+       WP(C ) No.8062/2010 & CM Nos.20777-20778/2010


                         Dated of Decision: 18.07.2011

UOI & Ors.                                                ...... Petitioners

                       Through   Mr. Jagjit Singh, Advocate


                                   Versus

Madan Mohan                                             ...... Respondent

                       Through   Mr. A.K. Trivedi, 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.

* WP(C ) No.8062/2010

After some arguments, learned counsel for the petitioners, on

instructions, seeks to withdraw the writ petition with liberty to

approach the Tribunal to seek review of the impugned order dated

13th February, 2009.

WP(C ) No. 8062/2010

Dismissed as withdrawn with liberty as prayed for in

accordance with law.

Interim order dated 1st December, 2010 is vacated.

CM No. 20777-20778/2010

Since the petition has been dismissed as withdrawn, these

applications have become infructuous and are disposed of

accordingly.

ANIL KUMAR, J.

JULY 18, 2011 SUDERSHAN KUMAR MISRA, J. rs

WP(C ) No. 8062/2010