Jagbir Singh vs Uoi & Ors.
2012 Latest Caselaw 550 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                  +      W.P.(C)No.547/2012

%                            Date of decision: 25th January, 2012

JAGBIR SINGH                                  ..... Petitioner
                Through : Ms. Mrinmayee Sahu, Advocate.

                versus

UOI & ORS.                                   ..... Respondents
                Through : Mr. Sachin Datta and
                          Mr. Abhimanyu Kumar, Advocates.

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 petition with liberty to file the petition

before the appropriate High Court having jurisdiction in the

matter as the order impugned in the writ petition was passed

by the Armed Forces Tribunal, Chandigarh Bench.

2. Dismissed as withdrawn with liberty as prayed for.

ANIL KUMAR, J.

J.R. MIDHA, J JANUARY 25, 2012 mk