Vinod Kumar vs Union Of India & Ors.
2012 Latest Caselaw 4015 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

%                        Date of Decision: 09.07.2012

+                        W.P.(C) No.3882/2012

Vinod Kumar                                              ... Petitioner

                                  versus

Union of India & Ors.                                    ... Respondents

Advocates who appeared in this case:

For the Petitioners      : Mr.Manish Raghav.
For the Respondents      : Mr.Sumeet Pushkarna.

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR.JUSTICE SUDERSHAN KUMAR MISRA

ANIL KUMAR, J.

*

The learned counsel for the petitioner on instructions seeks to

withdraw the writ petition.

Writ petition is dismissed as withdrawn. The petitioner, however,

shall be entitled to raise all the points raised in the present petition in

any subsequent legal proceedings at any later stage including inter-alia

before a Court of law.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

JULY 09, 2012 'k'