Kiran Singh vs Cisf
2012 Latest Caselaw 1869 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                    Date of Decision: 19th March, 2012.
+                          W.P.(C) NO.902/2012

       KIRAN SINGH                                   ...        Petitioner

                                       versus

       C.I.S.F.                                        ...      Respondent

Advocates who appeared in this case:
For the Petitioner           :       Mr. Prag Chawla with Mr. Sudeep Sudan
                                     and Mr. Saurabh, Advocates.
For Respondent        :              None.

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

ANIL KUMAR, J.

Learned counsel for the petitioner states that an appeal under Section 9 of the Central Industrial Security Force Act, 1968 is maintainable against the order of punishment of compulsorily retiring the petitioner from service. In the circumstances, on instruction, learned counsel for the petitioner seeks to withdraw the present petition, with liberty to file an appeal in accordance with law.

The writ petition is dismissed as withdrawn, with liberty as prayed for.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

March 19, 2012 dr