Govt. Of Nct Of Delhi & Ors. vs Kunwar Pal Singh
2011 Latest Caselaw 1899 Del

*               IN THE HIGH COURT OF DELHI AT NEW DELHI

+                              W.P.(C) Nos.20358-60/2005

%                             Date of Decision: 31.03.2011

Govt. of NCT of Delhi & Ors.                                 ...... Petitioners

                            Through Ms. Sheena Iype, Advocate for Mr.
                                    Darpan Wadhwa, Advocate

                                     H.C. Vinod Kumar, Paravi Officer, N.E.,
                                     Delhi Police,


                                      Versus

Kunwar Pal Singh                                           ...... Respondent

                            Through Nemo

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

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


ANIL KUMAR, J.

* After some arguments, learned counsel for the petitioners, on

instructions, seeks to withdraw the petition with liberty to approach

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

that some additional facts have come to the notice of the petitioners.

Dismissed as withdrawn with liberty as prayed for in

accordance with law.

ANIL KUMAR, J.

VEENA BIRBAL, J.

March 31, 2011.

rs