Constable Sohan Lal Kapoor vs Uoi & Ors.
2011 Latest Caselaw 5332 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

+                            WP(C) No.7562/2011

%                        Date of Decision: 03.11.2011

Constable Sohan Lal Kapoor                                 .... Petitioner

                    Through Major K. Ramesh, Advocate

                                 Versus

UOI & Ors.                                              .... Respondents

                    Through Mr. Himanshu Bajaj and Mr. Akash
                            Pratap Gupta, Advocates

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE G.P. MITTAL

1.     Whether reporters of Local papers may               NO
       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 petitioner seeks to

withdraw the petition with liberty to file appropriate proceedings before

the appropriate forum.

Dismissed as withdrawn with liberty as prayed for.

ANIL KUMAR, J.

G.P. MITTAL, J.

NOVEMBER 03, 2011 rs