Asi Suraj Jaiswal & Ors. vs Uoi & Ors.
2011 Latest Caselaw 5117 Del

*               IN THE HIGH COURT OF DELHI AT NEW DELHI

+                             WP(C) No.7534/2011

%                        Date of Decision: 17.10.2011


ASI Suraj Jaiswal & Ors.                                     .... Petitioners


                      Through     Ms. Rekha Palli, Advocate for the
                                  petitioner


                                  Versus


UOI & Ors.                                                 .... Respondents


                      Through     Mr. S.M. Arif, Advocate for respondents
                                  No. 1 & 2

                                  Mr. M.K. Bhardwaj, Advocate for the
                                  respondents No. 3 & 4



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 make a

fresh representation raising all the grievances available to the petitioner

in the facts and circumstances in the law without prejudice to the pleas

and contentions raised in the present petition.

Dismissed as withdrawn with liberty as prayed for.

It would be open to the petitioner to raise the points raised in the

present petition.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

OCTOBER 17, 2011.

rs