Mukesh Kumar Baghel vs Union Of India & Ors.
2012 Latest Caselaw 1556 Del

Citation : 2012 Latest Caselaw 1556 Del
Judgement Date : 5 March, 2012

Delhi High Court

Mukesh Kumar Baghel vs Union Of India & Ors. on 5 March, 2012

Author: Anil Kumar

      *     IN THE HIGH COURT OF DELHI AT NEW DELHI


%                 Date of Decision: 05.03.2012

+                       W.P.(C) No.7368/2011


Mukesh Kumar Baghel                              ...      Petitioner

                                 versus

Union of India & ors.                             ...     Respondents

Advocates who appeared in this case:

For the Petitioner : Mr.Satya Saharawat
For Respondent : Mr.Arun Nischal

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

ANIL KUMAR, J.

Learned counsel for the petitioner, on instructions, states that

the petitioner has been reinstated and consequently, the writ petition

has become infructuous.

The writ petition is, therefore, dismissed as infructuous.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

MARCH 05, 2012 vk

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