Shri Arun Kumar Pandey vs Union Of India & Anr.
2011 Latest Caselaw 1838 Del

*                IN THE HIGH COURT OF DELHI AT NEW DELHI


+                         W.P.(C) No.14103/2005


%                        Date of Decision: 29.03.2011


Shri Arun Kumar Pandey                                   ...... Petitioner

                     Through   Mr.R.V.Sinha, Mr.R.N.Singh & Mr.A.S.
                               Singh, Advocates


                                 Versus


Union of India & Anr.                                   ...... Respondents

                     Through   Nemo.



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 petition with liberty to file

appropriate application before the Tribunal on the basis of additional

documents filed by the petitioner before this Court by list of documents

dated 14th November, 2005 and other documents, if any, in accordance

with law.

Dismissed as withdrawn with liberty as prayed for.

ANIL KUMAR, J.

MARCH 29, 2011                                VEENA BIRBAL, J.
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