Shri P.N. Singh & Ors. vs Union Of India & Ors.
2012 Latest Caselaw 1802 Del

       *      IN THE HIGH COURT OF DELHI AT NEW DELHI

%                          Date of Decision: 15.03.2012


+                          W.P.(C) No.2280/2001


Shri P.N.Singh & Ors.                            ...        Petitioner


                                     Versus


Union of India & Ors.                             ...       Respondents


Advocates who appeared in this case:


For the Petitioner     :   Ms.Vriti Anand, Advocate for Advocate for Mr.Aman
                           Vachher & Mr.Ashutosh Dubey
For the respondents:       Ms.Archana Gaur


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


ANIL KUMAR, J.

Learned counsel appearing on behalf of learned counsel for the

petitioner states that the petitioners have instructed the learned counsel to

withdraw the writ petition, as the petitioners have been promoted by the

respondents.

Learned counsel for the respondents, Ms.Archana Gaur, Advocate, on

instructions, also states that the petitioners have been promoted.

In view of the statements made by learned counsel for the parties, the

writ petition is disposed of as having become infructuous.

All the pending applications are also disposed of.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

MARCH 15, 2012 Vk