Shri Dharam Chand vs The Registrar (General) High ...
2012 Latest Caselaw 1800 Del

      *      IN THE HIGH COURT OF DELHI AT NEW DELHI

%                        Date of Decision: 15.03.2012

+                        W.P.(C) No.450/2012 & CM No.959/2012

Shri Dharam Chand                               ...          Petitioner

                                   Versus

The Registrar (General)
High Court of Delhi & Ors.                       ...         Respondents

Advocates who appeared in this case:

For the Petitioner   :   Ms.Jyoti   Singh,   Sr.Advocate   with         Ms.Saahila
                         Lamba,
For respondent No.1:     Mohd. Sharik,
For respondent No.2:     Ms.Avnish Ahlawat & Ms.Urvasi Malhotra
For respondent No.3:     Mr.Rajat Marihanda

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

ANIL KUMAR, J.

Learned counsel for the petitioner, on instructions, seeks to withdraw

the writ petition with liberty to file it after making such representation, if

any, to the appropriate authorities as the petitioner may be advised in

respect of his grievances.

Dismissed as withdrawn with liberty as prayed for.

All the pending applications are also disposed of.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

MARCH 15, 2012 vk