Ram Naresh vs Union Of India & Ors.
2012 Latest Caselaw 2560 Del

Citation : 2012 Latest Caselaw 2560 Del
Judgement Date : 19 April, 2012

Delhi High Court

Ram Naresh vs Union Of India & Ors. on 19 April, 2012

Author: Anil Kumar

      *      IN THE HIGH COURT OF DELHI AT NEW DELHI

%                       Date of Decision: 19.04.2012

+                       W.P.(C) No.2080/2012


Ram Naresh                                       ...     Petitioner

                                 versus

Union of India & Ors.                            ...     Respondents

Advocates who appeared in this case:

For the Petitioner      :     Mr.Abhishek Garg.
For Respondents         :     Mr.Himanshu Bajaj.

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

ANIL KUMAR, J.

The learned counsel for the petitioner on instructions seeks to

withdraw the writ petition with liberty to make a representation to the

respondent Nos.1 to 4 and in case he still remains dissatisfied to file a

fresh petition.

Dismissed as withdrawn with the liberty as prayed for.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

APRIL 19, 2012 'k'

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