Lt.Col.S.K.Singh vs Union Of India & Ors.
2012 Latest Caselaw 1246 Del

Citation : 2012 Latest Caselaw 1246 Del
Judgement Date : 23 February, 2012

Delhi High Court

Lt.Col.S.K.Singh vs Union Of India & Ors. on 23 February, 2012

Author: Anil Kumar

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

+                             WP(C) No.4045/1999

%                       Date of Decision: 23.02.2012

Lt.Col.S.K.Singh                                            .... Petitioner

                     Through    Mr.Preet Pal Singh and Ms.Priyam Mehta,
                                Advocates.

                                 versus

Union of India & Ors.                                   .... Respondents

                     Through Mr.Ankur Chhibber, Advocate.

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


ANIL KUMAR, J.

The learned counsel, Mr.Preet Pal Singh states that he has

received the instructions from his client, Lt.Col.(Retd.) S.K.Singh to

withdraw the writ petition.

The writ petition is, therefore, dismissed as withdrawn.

ANIL KUMAR, J.

FEBRUARY 23, 2012 SUDERSHAN KUMAR MISRA, J. 'k'

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