Sunil Kumar vs Central Industrial Security ...
2012 Latest Caselaw 3283 Del

         IN THE HIGH COURT OF DELHI AT NEW DELHI

                   WRIT PETITION(C) NO.582/2012

SUNIL KUMAR                                         ..... Petitioner

                                  Versus

CENTRAL INDUSTRIAL SECURITY FORCE
& ORS.                                              .... Respondents

                                           Date of Decision: 16th May, 2012
Advocates who appeared in this case:
For the Petitioner           :       Mr. Sudhir Naagara, Advocate.
For the Respondents          :       Mr. Himanshu Bajaj, Advocate.

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

ANIL KUMAR, J.

Learned counsel for the petitioner on instructions states that the petitioner has received the letter offering him the employment as Sub Inspector with the CISF. Therefore, the writ petition has become infructuous.

The writ petition is disposed of as infructuous.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

MAY 16, 2012 dr