Uoi & Anr vs Amarjit
2011 Latest Caselaw 1384 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+          W.P.(C) No.7020/2010 & CM No.13936/2010

%                               Date of Decision: 09.03.2011

UOI & ANR                                           ..... Petitioner
                         Through :   Mr. D.S. Mehandru, Advocate

                  versus

AMARJIT                                               .... Respondent
                         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, learned counsel for the petitioner, on

instructions, seeks to withdraw the writ petition with liberty to file an

appropriate review application on the basis of additional documents

relied on by the petitioner copies of which have also been given to the

respondent which were the basis of the order dated 08.01.2010 which

was impugned by the respondent before Tribunal.

Dismissed as withdrawn with liberty as prayed for.

ANIL KUMAR, J.

VEENA BIRBAL, J.

MARCH 09, 2011/srb