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Const./Gd Pawan Kumar vs Union Of India & Ors.
2011 Latest Caselaw 5818 Del

Citation : 2011 Latest Caselaw 5818 Del
Judgement Date : 29 November, 2011

Delhi High Court
Const./Gd Pawan Kumar vs Union Of India & Ors. on 29 November, 2011
Author: Anil Kumar
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+              WRIT PETITION (CIVIL) NO. 8322 OF 2011

                                 Date of Decision: November 29, 2011

       CONST./GD PAWAN KUMAR
                                                         ..... Petitioner
                           Through:   Ms. Rekha Palli with Ms. Amrita
                                      Prakash, Advocates
                      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)

After hearing arguments for almost 40 minutes, this

Court was inclined to reserve the case for judgment. At this

juncture, learned counsel for the petitioner seeks to withdraw the

writ petition.

Dismissed as withdrawn.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J. NOVEMBER 29, 2011 sl

 
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