Dharmendra Kumar Raghav vs Uoi & Ors
2012 Latest Caselaw 1799 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                        Date of Decision: 15th March, 2012

+                           W.P.(C) NO.2803/2010

DHARMENDRA KUMAR RAGHAV                                    ...         Petitioner

                                      versus

UOI & ORS.                                                      .....Respondents

Advocates who appeared in this case:
For the Petitioner   :      Mr. Yogender Mishra and Mr. Rajesh
                            Kumar Katiyar, Advocates
For Respondents      :      Mr. D.S.Mahendru and Mr. Anuj Agarwal,
                            Advocates

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

ANIL KUMAR, J.(ORAL)

+WP(C) No. 2803/2010
*
               Learned counsel for the petitioner on instructions states that the
petition has become infructuous and he does not wish to press it any further.
               The writ petition is dismissed as infructuous.
CM Nos. 5604/2010 & 20433/2010 in WP(C) No. 2803/2010
               In view of the orders passed in the writ petition, these
applications have become infructuous and the same are disposed of as such.



                                  ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J. MARCH 15, 2012 sl