Hav.Devendra Kumar vs Union Of India & Ors.
2012 Latest Caselaw 3564 Del

      *        IN THE HIGH COURT OF DELHI AT NEW DELHI

%                        Date of Decision: 28.05.2012

+              W.P.(C) No.3290/2012 & CM No.7010/2012


Hav.Devendra Kumar                              ...       Petitioner

                                 versus

Union of India & Ors.                           ...       Respondents

Advocates who appeared in this case:

For the Petitioner       :    Ms.Sangeeta Tomar.
For Respondents          :    Mr.Himanshu Bajaj.

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 with liberty to approach the Armed Forces

Tribunal.

Dismissed as withdrawn with the liberty as prayed for.

The interim application CM No.7010/2012 for stay has become

infructuous. Dismissed as infructuous.

Dasti.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J. MAY 28, 2012 'k'