Sub Insp.Sh.Suraj Bhan vs Union Of India & Ors.
2012 Latest Caselaw 2846 Del

      *     IN THE HIGH COURT OF DELHI AT NEW DELHI

%                        Date of Decision: 30.04.2012

+               W.P.(C) No.2534/2012 & CM No.5429/2012

Sub Insp.Sh.Suraj Bhan                          ...       Petitioner

                                 versus

Union of India & Ors.                           ...       Respondents

Advocates who appeared in this case:

For the Petitioner       :     Mr.A.K.Bhakt.
For Respondents          :     Dr.Ashwani Bhardwaj.


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 file a fresh petition after

incorporating all the relevant and appropriate facts which have not been

urged specifically.

Dismissed as withdrawn with the liberty as prayed for.

The application is also disposed of.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

APRIL 30, 2012 'k'