Raj Ravi Jakhar vs Union Of India & Ors.
2011 Latest Caselaw 5682 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI


+              WRIT PETITION (CIVIL) NO. 8246 OF 2011


                                   Date of Decision: November 23, 2011


       RAJ RAVI JAKHAR
                                                           ..... Petitioner

                            Through:   Mr. S.M. Dalal, Advocate

                       versus

       UNION OF INDIA & ORS.
                                                      ..... Respondent
                            Through:   Mr. Himanshu Bajaj, 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? No
2.     To be referred to the Reporter or not? No
3.     Whether the judgment should be reported in the Digest? No



ANIL KUMAR, J. (ORAL)

1. After some arguments, learned counsel for the

petitioner, on instructions, seeks to withdraw the writ petition with

liberty to file the revision petition in accordance with law and to

seek condonation of delay in filing the revision petition from the

appropriate authorities.

2. Dismissed as withdrawn with liberty as prayed for.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

NOVEMBER 23, 2011 rd