Vipin Kumar vs Uoi & Ors.
2012 Latest Caselaw 1653 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                      Date of Decision: 7th March, 2012

+                         W.P.(C) NO.1294/2012

       VIPIN KUMAR                                ...         Petitioner

                                      versus

       UOI & ORS.                                   ...       Respondents

Advocates who appeared in this case:
For the Petitioner   :             Mr. A.K.Trivedi, Advocate.
For Respondents      :             Mr. Ravinder Agarwal, Advocate

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

ANIL KUMAR, J.

+WP(C) No. 1294/2012 After some arguments, learned counsel for the petitioner, on instructions of the petitioner, who is present, seeks to withdraw the writ petition. The writ petition is dismissed as withdrawn. CM Appln. No. 2803/2012 in WP(C) No. 1294/2012 Since the writ petition has been dismissed as withdrawn, the application has become infructuous.

The application stands disposed of as infructuous.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

March 07, 2012 rd