Smt. Veena Pant vs Uoi & Ors.
2012 Latest Caselaw 472 Del

Citation : 2012 Latest Caselaw 472 Del
Judgement Date : 23 January, 2012

Delhi High Court

Smt. Veena Pant vs Uoi & Ors. on 23 January, 2012

Author: Anil Kumar

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*        IN THE HIGH COURT OF DELHI AT NEW DELHI

                     +      W.P.(C)No.7/2012

%                           Date of decision: 23rd January, 2012

SMT. VEENA PANT                                ..... Petitioner
              Through : Mr. R.P.A. Jaiswal, Advocate

                   versus

UOI & ORS.                                    ..... Respondents
                   Through : Mr. Ankur Chhibber, 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

seeks to withdraw the writ petition with liberty to approach the

Armed Forces Tribunal for the relief claimed.

2. The writ petition is dismissed as withdrawn with liberty as

prayed for.

ANIL KUMAR, J.

J.R. MIDHA, J JANUARY 23, 2012 aj

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