Major Brijpal Upadhyay & Ors. vs Union Of India & Ors.
2012 Latest Caselaw 2239 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

%                              Date of Decision: 30.03.2012

+                    W.P.(C) No.1875/2012 & CM No.4094/2012


Major Brijpal Upadhyay & Ors.                          ...       Petitioners

                                 Versus

Union of India & Ors.                             ...     Respondents

Advocates who appeared in this case:

For the Petitioner        :    Major K.Ramesh, Advocate.
For Respondent            :    Mr.Ankur Chhibber, Advocate for the
                               respondent Nos.1 & 2.
                               Ms.Manisha Singh, Advocate for the
                               respondent No.3.
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA

ANIL KUMAR, J.

The learned counsel for the petitioners on instructions seeks to

withdraw the writ petition with liberty to file separate writ petitions in

respect of five petitioners.

Dismissed as withdrawn with the liberty as prayed for.

The application for interim relief is also disposed of on the same

terms.

Dasti.

ANIL KUMAR, J.

MARCH 30, 2012 SUDERSHAN KUMAR MISRA, J. 'k'