Major General Y.S.Negi vs Union Of India & Ors.
2012 Latest Caselaw 888 Del

Citation : 2012 Latest Caselaw 888 Del
Judgement Date : 8 February, 2012

Delhi High Court

Major General Y.S.Negi vs Union Of India & Ors. on 8 February, 2012

Author: Anil Kumar

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+             WRIT PETITION (CIVIL) NO.9081/2011

MAJOR GENERAL Y.S. NEGI       .... Petitioner
            Through     Ms. Jagriti Singh, Advocate.

              versus

UNION OF INDIA & ORS.                           ..... Respondents
               Through               Mr. Ankur Chhiber, Advocate

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

                        ORDER

08.02.2012

Learned counsel for the petitioner on instructions seeks to withdraw the writ petition.

Writ petition is dismissed as withdrawn.

CM No.20401/2011(stay)

Since the writ petition has been dismissed as withdrawn, this application does not survive.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J. February 08, 2012 dr

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