Hav Ravindra Singh vs Union Of India & Ors.
2012 Latest Caselaw 3254 Del

Citation : 2012 Latest Caselaw 3254 Del
Judgement Date : 15 May, 2012

Delhi High Court

Hav Ravindra Singh vs Union Of India & Ors. on 15 May, 2012

Author: Anil Kumar

      *     IN THE HIGH COURT OF DELHI AT NEW DELHI

%                       Date of Decision: 15.05.2012

+           W.P.(C) No.2880/2012 & CM No.6215/2012


Hav Ravindra Singh                               ...     Petitioner

                                 versus

Union of India & Ors.                            ...     Respondents

Advocates who appeared in this case:

For the Petitioner      :     Mr.S.M.Dalal.
For Respondents         :     Mr.Satya Saharawat.

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

ANIL KUMAR, J.

The learned counsel for the petitioner on instructions seeks to

withdraw the writ petition. The writ petition is dismissed as withdrawn.

The interim application CM No.6215/2012 for stay has become

infructuous. Dismissed as infructuous.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J. MAY 15, 2012 'k'

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