Dr.Kedar Nath Shukla vs Department Of Space Through Its ...
2011 Latest Caselaw 1535 Del

*                   IN THE HIGH COURT OF DELHI AT NEW DELHI


+                           W.P.(C) No.3687/2010


%                          Date of Decision: 16.03.2011

Dr.Kedar Nath Shukla                                       ...... Petitioner

                       Through   Mr.Malaya Chand, Advocate


                                   Versus


Department of Space through its Secretary,                ...... Respondent
Indian Space Research Organization

                       Through   Mr.B.V.Niren, Central Government
                                 Standing Counsel with Mr.Ashish Gupta
                                 & Mr.Abhishek Goel, Advocates



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 petitioner, on

instructions, seeks to withdraw the writ petition with liberty to

approach the Tribunal for seeking review of the impugned order on the

basis of additional information which has been rendered to the

petitioner under Right to Information Act, 2005.

Dismissed as withdrawn with liberty as prayed for.

ANIL KUMAR, J.

MARCH 16, 2011                                VEENA BIRBAL, J.
rs