Vinod Kumar vs Union Of India & Ors.
2012 Latest Caselaw 1391 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

%                       Date of Decision: 28.02.2012

+                       W.P.(C) No.1184/2012

Vinod Kumar                                    ...       Petitioner

                                versus

Union of India & Ors.                          ...       Respondents

Advocates who appeared in this case:

For the Petitioner      :     Mr.D.S.Parmar, Advocate.
For Respondent          :     Mr.Himanshu Bajaj, Advocate.

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

ANIL KUMAR, J.

The learned counsel for the respondents who appears on advance

notice states that the petitioner has not exhausted the remedy of

revision as contemplated under Rule 29 of the CRPF Rules, 1955.

The learned counsel for the petitioner on instructions seeks to

withdraw the writ petition with liberty to approach the Revisional

authority in accordance with law.

The writ petition is dismissed as withdrawn with the liberty as

prayed for.

ANIL KUMAR, J

SUDERSHAN KUMAR MISRA, J FEBRUARY 28, 2012 'k'