Binni vs Uoi & Ors.
2011 Latest Caselaw 5271 Del

*               IN THE HIGH COURT OF DELHI AT NEW DELHI


+                             WP(C) No.7764/2011


%                        Date of Decision: 31.10.2011


Binni                                                        .... Petitioner


                      Through Mr. U. Srivastava, Advocate


                                  Versus

UOI & Ors.                                                .... Respondents


                      Through Mr. D.S. Mahendru, Sr. Govt. standing
                              counsel



CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE G.P. MITTAL

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.

*

The learned counsel for the petitioner states that by letter dated 3rd

March, 2011, petitioner has been intimated that her representation

dated 21st December, 2010, made to President of India, is pending

consideration and in the circumstances, he has instructions not to

press the writ petition at this stage.

Dismissed as not pressed.

ANIL KUMAR, J.

G.P. MITTAL, J.

OCTOBER 31, 2011 rs