Anil Kumar Akarnia vs Union Of India & Ors.
2012 Latest Caselaw 3368 Del

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          IN THE HIGH COURT OF DELHI AT NEW DELHI


                     WRIT PETITION(C) NO. 2617/2012


ANIL KUMAR AKARNIA                                     ..... Petitioner

                                     versus

UNION OF INDIA & ORS.                                  .... Respondents

                                              Date of Decision: 18th May, 2012


Advocates who appeared in this case:


For the Petitioner               :       Mr. S.R. Korada, Advocate.

For the Respondents              :       Dr. Ashwani Bhardwaj & Mr. Sunil
                                         Kumar, 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, submits that

instead of filing the amended writ petition, he has filed the fresh petition.

Learned counsel for the petitioner seeks liberty to raise his grievances in

the W.P.(C) No. 2825/2012 instead of in the above-noted writ petition

filed earlier. He also seeks to withdraw the above-noted writ petition.

2. In view of the Writ Petition(C) No.2825/2012 filed by the

petitioner after filing of present writ petition, the petitioner is permitted to

withdraw the present Writ Petition (C) No.2617/2012 with liberty to raise

all his disputes in W.P.(C) No. 2825/2012.

3. The writ petition is dismissed as withdrawn with liberty as prayed

for.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

MAY 18, 2012 ks