Ajay Tripathi vs Union Of India & Ors.
2012 Latest Caselaw 2244 Del

*           IN THE HIGH COURT OF DELHI AT NEW DELHI

%                             Date of Decision: 30.03.2012

+                       W.P.(C) No.1877/2012


Ajay Tripathi                                  ...      Petitioner

                                Versus

Union of India & Ors.                           ...     Respondents

Advocates who appeared in this case:

For the Petitioner      :     Ms.Rekha Palli, Advocate.
For Respondent          :     Mr.Ravinder Agarwal, Central
                              Govt.Standing Counsel.


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 a fresh petition raising

such further and additional grounds in aid of the reliefs claimed as she

may be advised.

Dismissed as withdrawn with the liberty as prayed for.

ANIL KUMAR, J.

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