Uoi & Anr. vs L.S. Rawat & Ors.
2011 Latest Caselaw 1557 Del

*                IN THE HIGH COURT OF DELHI AT NEW DELHI

+                              W.P(C) No.8261/2009

%                        Date of Decision: 17.03.2011

UOI & Anr.                                                   ...... Petitioners

                     Through     Mr. Ravi Sikri, Advocate

                                    Versus

L.S. Rawat & Ors.                                           ...... Respondents

                     Through     Ms. Priyanka M. Bhardwaj, Advocate

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.

CM Nos. 5048/2009 & 3760/2011

These are the applications by the petitioners for taking on record

some additional documents, which were not before the Tribunal and

additional affidavits, which were also not considered by the Tribunal.

After some arguments, learned counsel for the petitioner, on

instructions, seeks to withdraw the writ petition to raise these grounds

and rely on additional documents while seeking review of the impugned

order passed by the Tribunal.

The writ petition is dismissed as withdrawn with liberty as prayed

for in accordance with law.

All the pending applications are also disposed of.

ANIL KUMAR, J.

March 17, 2011. VEENA BIRBAL, J.

'rs'