Bhani Singh vs Union Of India & Ors.
2012 Latest Caselaw 4016 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

%                        Date of Decision: 09.07.2012

+                        W.P.(C) No.3107/2012

Bhani Singh                                              ... Petitioner

                                  versus

Union of India & Ors.                                    ... Respondents

Advocates who appeared in this case:

For the Petitioners      : Mr.K.K.Sharma.
For the Respondents      : Mr.Himanshu Bajaj.

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 states that

petitioner is completing some formalities in anticipation of joining soon

and he may join either today or tomorrow. The learned counsel for the

petitioner in the circumstances on instructions from the petitioner

states that the petitioner does not press the writ petition any further as

the relief sought by him has almost been granted to him. The learned

counsel for the petitioner on instructions also states that his client does

not press for any cost against the respondents.

Pursuant to order dated 4th July, 2012 an affidavit dated 6th July,

2012 of Mr.Nityananda Ray, Under Secretary (NR), Staff Selection

Commission has been filed giving the explanation as to how the delay

happened in preparing the order and forwarding it to the Border

Security Force. The explanation given by the deponent is accepted and

any further proceedings in this regard are discharged. The delay which

had occurred in forwarding the letter pursuant to order dated 31st May,

2012 is condoned. CM No.8315/2012 is disposed of. The writ petition

is also disposed of in terms hereof. Parties are left to bear their own

cost.

Dasti.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

JULY 09, 2012 'k'