Ms.Amita Mathur vs Delhi Subordinate Services ...
2011 Latest Caselaw 4984 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

+                            WP(C) No.7226/2011

%                       Date of Decision: 10.10.2011

Ms.Amita Mathur                                         .... Petitioner

                     Through Mr.Ashok Aggarwal, Advocate

                                 Versus


Delhi Subordinate Services Selection board           .... Respondents
& Ors.

                     Through Ms.Ferida Satarawala and Ms.Rachna
                             Saxena, Advocates for respondent
                             Nos.1 and 2.

                                Ms.Biji Rajesh and Mr.Gaurang Kanth,
                                Advocates for respondent No.3.



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

1.       Whether reporters of Local papers              NO
         may 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.

* Learned counsel for the petitioner seeks to withdraw the writ

petition with liberty to take appropriate remedy in the appropriate

forum.

Dismissed as withdrawn with liberty as prayed for.

All the pending applications are also disposed of.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J. October 10, 2011.

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