Sh. Ravindra Singh vs Uoi & Ors.
2012 Latest Caselaw 359 Del

Citation : 2012 Latest Caselaw 359 Del
Judgement Date : 18 January, 2012

Delhi High Court

Sh. Ravindra Singh vs Uoi & Ors. on 18 January, 2012

Author: Anil Kumar

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*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                      +       W.P.(C)No.364/2012

%                              Date of decision: 18th January, 2012

SH. RAVINDRA SINGH                        ..... Petitioner
              Through : Mr. Prabhat Kiran and
                        Mr. Virender Singh, 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.

* After some arguments, learned counsel for the petitioner

seeks to withdraw the petition with liberty to approach the

Armed Forces Tribunal in accordance with law.

Dismissed as withdrawn with liberty as prayed for.

Dasti.

ANIL KUMAR, J.

J.R. MIDHA, J JANUARY 18, 2012 mk

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