Ramvir Singh vs Ministry Of Railways & Ors.
2012 Latest Caselaw 1607 Del

Citation : 2012 Latest Caselaw 1607 Del
Judgement Date : 6 March, 2012

Delhi High Court

Ramvir Singh vs Ministry Of Railways & Ors. on 6 March, 2012

Author: Anil Kumar

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                          Date of Decision:     6th March, 2012

+                            W.P.(C) NO.1358/2012

       RAMVIR SINGH                                     ...        Petitioner

                                         versus

       MINISTRY OF RAILWAYS & ORS.                      ...        Respondents

Advocates who appeared in this case:
     For the Petitioner        :     Mr. T.N. Saxena with
                                     Mr. H.C. Kharbanda, Advocates.
     For Respondents           :     Mr. R.V. Sinha with
                                     Mr. R. N. Singh, Advocates.
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 seeks to withdraw the writ petition, with liberty to file a petition incorporating all the facts and circumstances and the reliefs available to the petitioner in the fresh petition.

The writ petition is dismissed as withdrawn, with liberty as prayed for.

CM Nos.2942-43/2012

Since the main petition has been dismissed as withdrawn, these applications do not survive.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

March 06, 2012 dr