Mrs. Renu Kumari vs Uoi & Ors.
2012 Latest Caselaw 234 Del

$~
4
*        IN THE HIGH COURT OF DELHI AT NEW DELHI

     +     W.P.(C)No.7823/2011 and CM No.17692/2011

%                        Date of decision: 12th January, 2012

MRS. RENU KUMARI                    ..... Petitioner
             Through : Mr. O.P. Agarwal, Advocate.


                versus

UOI & ORS.                          ..... Respondents
                Through : Mr. Himanshu Bajaj, Advocate
                          for R-1 to 3.

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

ANIL KUMAR, J.

*

1. Learned counsel for the petitioner on instructions seeks

to withdraw the writ petition without prejudice to his pleas and

contention raised in this petition with liberty to raise all the

pleas and contention in any other petition.

2. Dismissed as withdrawn with liberty as prayed for.

3. All pending applications are also disposed of.

4. Dasti.

ANIL KUMAR, J.

J.R. MIDHA, J JANUARY 12, 2012 mk