Dr. R.P. Parashar vs The Commissioner, Mcd & Ors.
2011 Latest Caselaw 1429 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+           W.P.(C) No. 4473/2010

%                              Date of Decision: 10.03.2011

DR. R.P. PARASHAR                                     ..... Petitioner
                        Through :   Mr. R.K. Saini, Advocate

                  versus

THE COMMISSIONER, MCD & ORS.                  ..... Respondents
                   Through : Ms. Suparna Srivastava, Standing
                             Counsel for MCD.
                             Mr. Naresh Kaushik, Advocate with
                             Ms. Amita Kalkal, Advocate for the
                             respondent no. 2/UPSC.

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 ?
2.    To be referred to the Reporter or not?
3.    Whether the judgment should be reported in Digest?

ANIL KUMAR, J.

After some arguments, learned counsel for the petitioner, on

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

Tribunal for review of impugned order dated 16.07.2009 in T.A. No.

170/2009.

Dismissed as withdrawn with the liberty as prayed for in

accordance with law.

ANIL KUMAR, J.

VEENA BIRBAL, J.

MARCH 10, 2011 kks