Commander N.Rajesh Kumar vs Uoi & Ors.
2011 Latest Caselaw 5536 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

+                WP(C) No.7706/2011 & CM No.18262/2011

%                        Date of Decision: 17.11.2011

Commander N.Rajesh Kumar                                       .... Petitioner

                      Through Mr.Ravi S.S.Chauhan, Advocate


                                   Versus

UOI & Ors.                                                  .... Respondents

                      Through    Ms.Tinu Bajwa & Ms.Sahila Lamba,
                                 Advocates

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

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.

*

CM No.18262/2011

This is an application by the petitioner/applicant seeking to

withdraw the writ petition with liberty to file appropriate legal

proceedings as may be available to him under rules and regulations.

Issue notice to the respondents/non-applicants. Ms.Tinu Bajwa,

Advocate, accepts notice on behalf of the respondents and, on

instructions, states that reply to the application is not to be filed.

For the reasons stated in the application, it is allowed and the

petitioner/applicant is permitted to withdraw the writ petition with

liberty to file such legal proceedings as may be available to the

petitioner in his facts and circumstances.

W.P.(C) No.7706/2011

At the request of learned counsel for the petitioner, the writ

petition is dismissed as withdrawn with liberty to take such legal

proceedings as may be available to the petitioner in the facts and

circumstances.

All the pending applications are also disposed of.

Dasti.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

NOVEMBER 17, 2011.

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