Anil Singh vs Union Of India And Ors
2016 Latest Caselaw 2818 Del

$~15
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 3143/2016 & CM No.13442/2016
     ANIL SINGH                                     ..... Petitioner
                      Through : Ms. Saahila Lamba, Advocate with
                      petitioner in person.

                           versus
        UNION OF INDIA AND ORS                       ..... Respondents
                           Through : Mr. Jagjit Singh, Advocate
        CORAM:
        HON'BLE MS. JUSTICE HIMA KOHLI
        HON'BLE MR. JUSTICE VIBHU BAKHRU
                           ORDER

% 18.04.2016

1. On the last date of hearing, counsel for the respondents was directed to produce the confidential report in respect of the petitioner which is one of the considerations that have weighed in passing the impugned transfer order dated 30.3.2016. The said records have been produced and we have perused them.

2. In the course of arguments, counsel for the petitioner states, on instructions, that she may be permitted to withdraw the present petition.

3. Leave, as prayed for, is granted. The writ petition is dismissed as withdrawn, along with the pending applications.

HIMA KOHLI, J

VIBHU BAKHRU, J APRIL 18, 2016/sk/ap