Prem Chand Das vs Union Of India & Ors.
2012 Latest Caselaw 2358 Del

         IN THE HIGH COURT OF DELHI AT NEW DELHI

                    WRIT PETITION(C) NO.1331/2012


PREM CHAND DAS                                        ..... Petitioner

versus

UNION OF INDIA & ORS.                               .... Respondents

                                          Date of Decision: April 11, 2012
Advocates who appeared in this case:
For the Petitioner   :      Mr. Prahalad Kumar with
                            Mr. Ajit Kumar, Advocates.
For the Respondents  :      Mr. Ravinder Aggarwal,
                            Advocate.

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


ANIL KUMAR,J.

1. Pursuant to the order passed by this Court on 5th March, 2012, Dr. Savitri Uniyal, Principal, Govt. Distt. Hospital, Pauri Garhwal, U.K., is present, who had issued the medical certificate in respect of petitioner. We have heard her explanation.

2. Learned counsel for the petitioner on instructions from the petitioner, who is present in Court, seeks to withdraw the writ petition.

3. We make it very clear that we have examined the merits of the matter and once it had become quite obvious to the counsel, as well as to the petitioner, that we are not inclined to grant the relief as prayed for, learned counsel for the petitioner has thereafter, sought to withdraw this petition.

4. Since the matter is being dismissed, we do not propose to take any further steps to secure the presence of the Medical Superintendent, SPS Government Hospital, in terms of the order passed by this Court on 5th March, 2012 and let the matter rest there.

5. The writ petition is dismissed as withdrawn.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

APRIL 11, 2012 dr