D.P.Semwal vs Union Of India & Ors.
2011 Latest Caselaw 2549 Del

*               IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         W.P.(C) No. 12875/2009

%                       Date of Decision: 11.05.2011

D.P.Semwal                                                ...... Petitioner

                     Through   Mr. Tanmaya Sinha, Advocate

                                 Versus

Union of India & Ors.                                    ...... Respondent

                     Through   Mr. R.V.Sinha, Advocate

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA

1.    Whether reporters of Local papers may be
      allowed to see the judgment?
2.    To be referred to the reporter or not?
3.    Whether the judgment should be reported in
      the Digest?


ANIL KUMAR, J.

*

+ CM APPL. NO. 6631/2011 IN W.P.(C) NO. 12875/2009 *

This is an application by the petitioner/applicant seeking to

withdraw W.P.(C) No. 12875/2009. The application is supported by

the affidavit of the petitioner, Mr. D.P. Semwal, Commissioner of

Income Tax, Dehradun.

Issue notice to the respondent.

Mr. R.V. Sinha, Advocate, accepts notice and states that he has

no objection to the withdrawal of the writ petition by the petitioner.

Consequently, the application is allowed and the petitioner is

permitted to withdraw the petition.

+ W.P.(C) NO. 12875/2009

At the request of counsel for the petitioner, the writ petition is

dismissed as withdrawn.

Parties are left to bear their own costs.

ANIL KUMAR, J.

May 11, 2011 SUDERSHAN KUMAR MISRA, J. rd