Rajput Ashok Kumar vs Union Of India & Ors.
2011 Latest Caselaw 5779 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI


+              WRIT PETITION (CIVIL) NO. 6777 OF 2011


                                  Date of Decision: November 28, 2011


       Rajput Ashok Kumar
                                                         ..... Petitioner
                           Through:    Ms. Neela Gokhle, 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




ANIL KUMAR, J. (ORAL)

CM No. 17195/2011

This is an application by the petitioner/applicant seeking

recall of order dated 16th September, 2011, dismissing the writ

petition in default of appearance of petitioner and his counsel.

For the reasons stated in the application, it is allowed

and the order dated 16th September, 2011 is set aside and the writ

petition is restored to its original number.

The application stands disposed of.

Writ Petition (C) No. 6777/2011

After some arguments, counsel for the petitioner seeks

to withdraw the writ petition with liberty to raise the pleas and

contentions of the petitioner before the appropriate Forum in

accordance with law and without prejudice to his rights and

contentions raised in the present writ petition.

The writ petition is dismissed as withdrawn with the

liberty as prayed for.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

NOVEMBER 28, 2011 sl