Gurjinder Kaur vs Union Of India & Anr.
2012 Latest Caselaw 3130 Del

         IN THE HIGH COURT OF DELHI AT NEW DELHI

                      WRIT PETITION(C) NO.1731/2012

GURJINDER KAUR                                         ..... Petitioner

                                    versus

UNION OF INDIA & ANR.                               .... Respondents

                                           Date of Decision: 10th May, 2012
Advocates who appeared in this case:
For the Petitioner          :      Mr. D.K. Thakur with Mr. D. Jha,
                                   Advocates.
For the Respondents         :      Mr. Himanshu Bajaj, Advocate.

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

ANIL KUMAR, J.

1. Learned counsel for the petitioner on instructions, and in view of the order dated 4th May, 2012 passed by the Deputy Inspector General (Estt.), rejecting the representation of the petitioner, seeks to withdraw the writ petition, with liberty to file a fresh writ petition challenging the order dated 4th May, 2012 also.

The writ petition is dismissed as withdrawn, with liberty as prayed for.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

MAY 10, 2012 dr