The Commissioner Of Police & Ors. vs Kishori Lal
2011 Latest Caselaw 1428 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+           W.P.(C) No. 8702/2010 & CM No. 22091/2010

%                                Date of Decision: 10.03.2011

THE COMMISSIONER OF POLICE & ORS.            ..... Petitioners
                  Through : Mr. Arvind Kumar Gupta, Advocate

                   versus

KISHORI LAL                                                .... Respondent
                          Through :    Mr. A.K. Trivedi, Advocate

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 petitioners, on

instructions, seeks to withdraw the petition with liberty to invoke the

review jurisdiction of the Tribunal in view of the fact that the respondent

could not file the counter affidavit and the petition was decided on the

first date after the notice was issued to the petitioners.

Dismissed as withdrawn with the liberty as prayed for in

accordance with law.

ANIL KUMAR, J.

VEENA BIRBAL, J.

MARCH 10, 2011 kks