Tomas T.O. vs Inspector General C.I.S.F. & Ors
2016 Latest Caselaw 1583 Del

$~7
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 6182/2006
      TOMAS T.O.                                      ..... Petitioner
                       Through : Mr. Abinash K. Mishra, Advocate
                       versus
      INSPECTOR GENERAL C.I.S.F. & ORS ..... Respondents
                       Through : Ms. Barkha Babbar, Advocate
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MR. JUSTICE V.P. VAISH
                       ORDER

% 26.02.2016

1. Counsel for the petitioner states that pursuant to the order dated 4.2.2016 when he was informed that the petitioner had taken voluntary retirement, he had contacted the petitioner for instructions and he has confirmed the said position. Accordingly, learned counsel states on instructions, that nothing further survives for adjudication in the present petition, which may be disposed of.

2. The writ petition is accordingly dismissed, as not pressed.

HIMA KOHLI, J

V.P. VAISH, J FEBRUARY 26, 2016/sk