Ram Babu & Ors. vs Union Of India & Ors.
2012 Latest Caselaw 2525 Del

      IN THE HIGH COURT OF DELHI AT NEW DELHI

                    WRIT PETITION(C) NO.974 OF 2012


RAM BABU & ORS.                                              ..... Petitioners

                                   versus

UNION OF INDIA & ORS.                                    .... Respondents

                                          Date of Decision: April 18, 2012
Advocates who appeared in this case:
For the Petitioner   :      Mr. H.D.Sharma, Advocate
For the Respondents  :      Mr. Sumeet Pushkarna, Advocate


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


ANIL KUMAR,J.

+CM No. 4559/2012 in WP(C) No. 974/2012 * This is an application by the petitioner/applicant to withdraw

the writ petition with liberty to file the fresh petition after impleading the

appropriate parties, and annexing all the relevant annexures and reliefs

prayed for on the subject of issue/issues between the parties. The show

cause notice has yet not been issued in the writ petition.

Consequently, the application is allowed and the petitioner is

permitted to withdraw the writ petition with the liberty as prayed for.

WP(C) No. 974/2012

Learned counsel for the petitioner on instructions seeks to

withdraw the writ petition with liberty to file the fresh writ petition after

impleading the appropriate parties and filing the proper annexures. The

writ petition is dismissed as withdrawn with liberty as prayed for.

CM Nos. 2138-39/2012 in WP(C) No. 974/2012

In view of the orders passed in the main writ petition, these

applications have become infructuous and the same are disposed of as

such.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

April 18, 2012 sl