Lekh Ram vs Uoi & Ors.
2012 Latest Caselaw 1962 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                     Date of Decision: 21st March, 2012.
+                           W.P.(C) NO.1508/2012

       LEKH RAM                                       ...      Petitioner

                                         versus

       UOI & ORS.                                     ...      Respondents

Advocates who appeared in this case:
For the Petitioner    :      Mr. A. K. Mishra, Advocate.
For Respondents       :      Mr. Rajinder Nischal, Advocate.

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

ANIL KUMAR, J.

Learned counsel for the petitioner on instruction seeks to withdraw the writ petition, with liberty to file the writ petition before the appropriate court having jurisdiction to adjudicate the matter.

The writ petition is dismissed as withdrawn.

CM No.3326/2012

Since the main petition has been dismissed as withdrawn, this application does not survive.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

March 21, 2012 dr