Narender Kumar vs Uoi & Ors.
2012 Latest Caselaw 189 Del

Citation : 2012 Latest Caselaw 189 Del
Judgement Date : 10 January, 2012

Delhi High Court

Narender Kumar vs Uoi & Ors. on 10 January, 2012

Author: Anil Kumar

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*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                      +      W.P.(C)No.62/2012

%                            Date of decision: 10th January, 2012

NARENDER KUMAR                    ..... Petitioner
            Through : Mr. Sama Singh and
                      Mr. Bhawani Shanker Sharma,
                      Advocates.

                    versus

UOI & ORS.                            ..... Respondents
                    Through : Ms. Barkha Babbar, Advocate.

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE J.R. MIDHA

ANIL KUMAR, J.

1. After some arguments, learned counsel for the petitioner

on instructions seeks to withdraw the petition with liberty to

file the petition in the appropriate Court having jurisdiction.

2. Dismissed as withdrawn with liberty as prayed for.

ANIL KUMAR, J.

J.R. MIDHA, J JANUARY 10, 2012 mk

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