Ex. Havaldar Sube Singh vs Uoi & Ors.
2012 Latest Caselaw 1652 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                       Date of Decision: 7th March, 2012


+                          W.P.(C) NO.1383/2012

EX.HAVALDAR SUBE SINGH                              ...        Petitioner

                                     versus

UOI & ORS.                                            ...      Respondents

Advocates who appeared in this case:
For the Petitioner   :      Mr. Lily Thomas, Advocate.
For Respondents      :      Mr. Ankur Chhiber, Advocate.

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

ANIL KUMAR, J.

CM APPL. NO. 3010 IN WP(C) No. 1383/2012 For the reasons stated in the application, the delay in re-filing the writ petition is condoned.

The application stands disposed of. +WP(C) No. 1383/2012 After some arguments, learned counsel for the petitioner, on instructions, seeks to withdraw the writ petition with liberty to file it before the appropriate forum having jurisdiction in the matter.

Dismissed as withdrawn with liberty as prayed for.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

MARCH 07, 2012 rd