Sachin Kumar vs Union Of India & Anr.
2012 Latest Caselaw 3190 Del

          IN THE HIGH COURT OF DELHI AT NEW DELHI

                    WRIT PETITION(C) NO.2815/2012

SACHIN KUMAR                                          ..... Petitioner

                                    versus
UNION OF INDIA & ANR.                                 .... Respondents

                                             Date of Decision: 11th May, 2012
Advocates who appeared in this case:
For the Petitioner           :       Mr. Virendra, Advocate.
For the Respondents          :       Mr. Sunil Kumar with Mr. Rajiv,
                                     Advocates.

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 seeks to withdraw the writ petition with liberty to file a fresh petition on the same cause of action taking all the relevant grounds.

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 The writ petition is dismissed as withdrawn, with liberty as prayed for.

CM No.6084/2012

Since the main petition has been dismissed as withdrawn, this application does not survive.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

MAY 11, 2012 dr