Uoi & Ors. vs Brahma Deo
2011 Latest Caselaw 2633 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

+              W.P.(C) No. 8091/2010 & CM No. 20855/2010


%                      Date of Decision: 16.05.2011


UOI & Ors.                                             .... Petitioners

                     Through   Mr. R.V. Sinha, Advocate

                                Versus

Brahma Deo                                            .... Respondent


                     Through Mr. G.S. Lobana, Advocate


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

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 file

appropriate review application before the Central Administrative

Tribunal on the ground that no admission was made on behalf of the

petitioners and such other grounds as may be available to the

petitioners.

The writ petition is dismissed as withdrawn with liberty as

prayed for.

All the pending applications are also disposed of.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

MAY 16, 2011.

rs