Sh.Pranay Sinha & Ors. vs Union Of India & Ors.
2011 Latest Caselaw 1531 Del

*                   IN THE HIGH COURT OF DELHI AT NEW DELHI

+                           W.P.(C) No.7408/2010

%                          Date of Decision: 16.03.2011

Sh.Pranay Sinha & Ors.                                     ...... Petitioners

                       Through   Mr. V.K. Rao, Sr. Advocate with Mr. S.K.
                                 Pandey,

                                   Versus

Union of India & Ors.                                     ...... Respondents

                       Through   Ms. Jyoti Singh, Sr. Advocate with Mr.
                                 Dinesh Yadav, Advocate for respondent
                                 No. 2
                                 Mr.Naresh Kaushik and Ms. Anita Kalkal
                                 Choudhary, Advocates for UPSC
                                 Mr. J.P. Sengh, Sr. Advocate with Mr.
                                 Sumit Batra, Mr.Saurabh Chadha & Ms.
                                 Nidhi Gupta, Advocates for respondent
                                 Nos. 4 to 11

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MS. JUSTICE VEENA BIRBAL

1.    Whether reporters of Local papers may be                  NO
      allowed to see the judgment?
2.    To be referred to the reporter or not?                    NO
3.    Whether the judgment should be reported in                NO
      the Digest?


ANIL KUMAR, J.

* After some arguments learned counsel for the petitioners wants to

rely on certain documents, which were not filed before the Tribunal,

some of which have been filed in the writ petition along with an

application for taking additional documents on record.

Since these documents were not considered by the Tribunal, the

learned counsel for the petitioner, on instructions, seeks to withdraw

the writ petition with liberty to approach the Tribunal and impugned

the order of the Tribunal on the basis of these documents, which were

not filed earlier, by seeking review of impugned order dated 30th

September, 2010.

In the circumstances, the petition is dismissed as withdrawn with

liberty as prayed for.

However, the interim order granted by this Court shall continue

for 15 days, whereafter the Tribunal will decide whether the petitioner

shall be entitled for interim order or not on the basis of the merits of the

case.

All the pending applications are also disposed of.

ANIL KUMAR, J.

MARCH 16, 2011                                  VEENA BIRBAL, J.
rs