Devendra Kumar vs Union Of India & Ors.
2012 Latest Caselaw 3527 Del

         IN THE HIGH COURT OF DELHI AT NEW DELHI

                   WRIT PETITION(C) NO.3234/2012

DEVENDRA KUMAR                                      ..... Petitioner

                                  versus

UNION OF INDIA & ORS.                               .... Respondents

                                         Date of Decision: 25th May, 2012
Advocates who appeared in this case:
For the Petitioner          :      Ms. Sangeeta Tomar, 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 seeks to withdraw the writ petition with liberty to file the petitions before the Armed Forces Tribunal and before this Court, as the petitioner may be advised in the circumstances and as per law.

The writ petition is dismissed as withdrawn, with liberty as prayed for.

CM No.6914/2012 Since the main petition has been dismissed as withdrawn, this application does not survive.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

MAY 25, 2012 dr