Gaj Pal Singh vs Union Of India & Ors.
2012 Latest Caselaw 2701 Del

      *     IN THE HIGH COURT OF DELHI AT NEW DELHI

%                       Date of Decision: 24.04.2012

+                       W.P.(C) No.2403/2012 & CM No.5170/2012

Gaj Pal Singh                                 ...        Petitioner

                                  Versus

Union of India & Ors.                          ...       Respondents

Advocates who appeared in this case:

For the Petitioner :    Mr.Padma Kumar S., Advocate
For respondents :       Mr.Sumeet Pushkarna & Mr.Gaurav              Varma,
                        Advocates with Sh.Neeraj Gautam, IB
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA

ANIL KUMAR, J.

After some arguments, learned counsel for the petitioner, on

instructions, seeks to withdraw the writ petition with liberty to make a

representation to respondent No.3/Director General, BSF regarding his

posting.

Dismissed as withdrawn with liberty as prayed.

Representation, if any, made by the petitioner be decided in

accordance with law.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

APRIL 24, 2012 vk