Mrs. Sushila Dabas vs Municipal Corporation Of Delhi & ...
2011 Latest Caselaw 4985 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI


+             WRIT PETITION (CIVIL) NO. 7409 OF 2011


                                    Date of Decision: October 10, 2011


       Mrs. Sushila Dabas
                                                        ..... Petitioner

                         Through:     Mr. Sarbjit Sharma, Advocate

                    versus

       Municipal Corporation of Delhi & Anr.
                                                     ..... Respondents
                         Through:     Mr. Gaurang Kanth, 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

seeks to withdraw the writ petition with liberty to raise the issue

before the appropriate Forum in accordance with law and without

prejudice to the contentions raised in the present writ petition.

2. The writ petition is dismissed as withdrawn with the liberty as

prayed for.

CM NOS. 16797-16800/2011 IN W.P.(C) No. 7409/2011

3. In view of the orders passed in the main petition, these

applications do not survive and the same are disposed of.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

OCTOBER 10, 2011 rd