Naresh Kumar vs Union Of India & Anr.
2012 Latest Caselaw 1328 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+             WRIT PETITION (CIVIL) NO.856 OF 2012

                                             Date of Decision: 27.02.2012

NARESH KUMAR                                         .... Petitioner

              versus

UNION OF INDIA & ANR.                               ..... Respondents


Advocates who appeared in this case:

For the Petitioner        :     Mr. Puneet Verma, Advocate
For the Respondents       :     Mr. Sunil Kumar, CGSC with
                                Mr. Rajiv Ranjan Mishra & Mr. Alok
                                Shukla, Advocates

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

ANIL KUMAR, J. (ORAL)

+CM APPL. NO. 1907/2012 in WP(C) No. 856/2012 * Exemption is allowed subject to all just exceptions. The application stands disposed of.

+CM APPL. NO. 1908/2012 in WP(C) No. 856/2012 * For the reasons stated in the application, the delay of 21 days in refiling is condoned.

The application stands disposed of.

+WP(C) No. 856/2012 * Learned counsel for the petitioner, on instructions, seeks to withdraw the writ petition with liberty to file it before the appropriate Court having jurisdiction in the matter.

The writ petition is, therefore, dismissed as withdrawn with the liberty as prayed for.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J. February 27, 2012 rd