Smt. Saraswati Devi vs Union Of India & Ors.
2012 Latest Caselaw 1718 Del

      *      IN THE HIGH COURT OF DELHI AT NEW DELHI

%                        Date of Decision: 13.03.2012

+                         W.P.(C) No.1419/2012


Smt. Saraswati Devi                                ...      Petitioner

                                  Versus

Union of India & ors.                               ...     Respondents

Advocates who appeared in this case:

For the Petitioner : Mr.Randhir Singh Kalkal
For Respondent : Mr.Sunil Kumar & Mr.Rajiv Ranjan Mishra

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

ANIL KUMAR, J.

Without canvassing the merit of the case, the learned counsel for

the petitioner on instruction of the petitioner, seeks to withdraw the

writ petition with liberty to file the writ petition before appropriate Court

having jurisdiction in the matter.

Dismissed as withdrawn with liberty as prayed for.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

MARCH 13, 2012 vk