Wing Comdr.Subash Bakshi vs Union Of India & Ors.
2012 Latest Caselaw 1473 Del

Citation : 2012 Latest Caselaw 1473 Del
Judgement Date : 1 March, 2012

Delhi High Court

Wing Comdr.Subash Bakshi vs Union Of India & Ors. on 1 March, 2012

Author: Anil Kumar

      *     IN THE HIGH COURT OF DELHI AT NEW DELHI


%                 Date of Decision: 01.03.2012

+                       W.P.(C) No.4599/1999


Wing Comdr.Subash Bakshi                         ...    Petitioner

                                versus

Union of India & ors.                            ...    Respondents

Advocates who appeared in this case:

For the Petitioner : Mr.R.P.Sharma.
For Respondent : Mr.Anuj Aggarwal.

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

the petition has become infructuous and it be disposed of as

infructuous.

The writ petition is, therefore, dismissed as having become

infructuous.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

MARCH 01, 2012 'k'

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