Lt. Col. Ashok Kumar vs Uoi & Ors.
2011 Latest Caselaw 5112 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

+                           WP(C) No.7535/2011

%                       Date of Decision: 17.10.2011


Lt. Col. Ashok Kumar                                       .... Petitioner


                     Through       Ms. Rekha Palli, Ms. Punam Singh
                                   and Ms. Amrita Prakash, Advocates


                                Versus


UOI & Ors.                                             .... Respondents


                     Through       Ms. Inderjeet Sidhu, Advocate



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

1.      Whether reporters of Local papers may             NO
        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.

* After some arguments, learned counsel for the petitioner, on

instructions, seeks to withdraw the writ petition with liberty to pursue

her representations dated 22nd September, 2011 and 26th September,

2011 and to make any further representation as may be advised.

The petition is dismissed as withdrawn with liberty as prayed for

without prejudice to pleas and contentions raised in the present

petition.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

OCTOBER 17, 2011.

rs