Amandeep Kaur vs Union Of India & Ors
2016 Latest Caselaw 1192 Del

      $~1
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 6792/2015 & IA No.2699/2016
      AMANDEEP KAUR                                 ..... Petitioner
                        Through : Mr. Ayush Negi, Advocate


                        versus

      UNION OF INDIA & ORS                        ..... Respondents
                     Through : Mr. Rajan Khosla with
                     Mr. Rakesh Mani Tripthi, Advocates
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MR. JUSTICE SUNIL GAUR
                    ORDER

% 15.02.2016

1. Counsel for the petitioner states that he has received

instructions from his client to the effect that she has received all the

benefits of pay and allowances from the respondents and therefore,

she does not wish to pursue the present petition any further.

2. In view of the aforesaid submission, the present petition is

disposed of along with the pending application.

HIMA KOHLI, J

SUNIL GAUR, J FEBRUARY 15, 2016 sk