Ex Gentleman Cadet Gaurav Kadian vs Union Of India & Ors.
2012 Latest Caselaw 1502 Del

*           IN THE HIGH COURT OF DELHI AT NEW DELHI

%                  Date of Decision: 02.03.2012

+                        W.P.(C) No.8362/2011

Ex Gentleman Cadet Gaurav Kadian                  ...    Petitioner


                                    Versus

Union of India & ors.                             ...    Respondents


Advocates who appeared in this case:

For the Petitioner :     Mr.Anil Bakshi, Advocate.
For Respondent :         Mr.Prasouk Jain, Advocate with Capt.Vaishali
                         Sharma.

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

ANIL KUMAR, J.

CM No.18905/2011

Allowed subject to all just exceptions.

Application is disposed of.

W.P.(C) No.8362/2011

The learned counsel for the petitioner on instructions states that

the copies of the documents sought by the petitioner in the writ petition

have been supplied by the counsel for the respondents.

The learned counsel for the petitioner on instructions states that

the petition has become infructuous.

The writ petition is, therefore, dismissed as having become

infructuous.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

MARCH 02, 2012 'k'