Lt. Cdr. (Retd.) V.K.Mehta vs Union Of India & Ors.
2012 Latest Caselaw 1329 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+             WRIT PETITION (CIVIL) NO.186 OF 2012

                                             Date of Decision: 27.02.2012

LT. CDR. (RETD.) V.K.MEHTA                     .... Petitioner

              versus

UNION OF INDIA & ORS.                          ..... Respondents


Advocates who appeared in this case:

For the Petitioner        :     Co. S.R.Kalkal, Advocate
For the Respondents       :     Mr. Jatan Singh, CGSC with
                                Mr. Tushar Singh, Advocate

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

ANIL KUMAR, J. (ORAL)

+CM APPL. NO. 768 & 1384/2012 in WP(C) No. 186/2012 * These are applications for placing additional documents on record. For the reasons stated in the applications, the same are allowed and the additional documents are taken on record.

The applications stand disposed of. +WP(C) No. 186/2012 * After some arguments, learned counsel for the petitioner, on instructions, seeks to withdraw the writ petition with a view to

approach the Tribunal to seek review of the impugned order as per law.

The writ petition is, therefore, dismissed as withdrawn.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

February 27, 2012 rd