Naresh Kumar vs Uoi & Ors.
2012 Latest Caselaw 1606 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                        Date of Decision:    6th March, 2012

+                          W.P.(C) NO.1352/2012

       NARESH KUMAR                                  ...        Petitioner

                                       versus

       UOI & ORS.                                      ...      Respondents

Advocates who appeared in this case:
For the Petitioner      :            Mr. Kirpal Singh, Advocate.
For Respondent          :            Mr. B. V. Niren, Advocate for R-1.

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

ANIL KUMAR, J.

After some arguments, learned counsel for the petitioner states that a number of inaccuracies have crept in the annexures filed by the petitioner. In the circumstances, counsel for the petitioner on instructions seeks to withdraw the writ petition, with liberty to file a fresh writ petition after rectifying all the mistakes and inaccuracies, and as he may be advised.

The writ petition is dismissed as withdrawn, with the liberty as prayed for.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

March 06, 2012 dr