Parveen Malik vs Union Of India & Anr
2016 Latest Caselaw 456 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 11290/2015 & CMs No.29522-23/2015
       PARVEEN MALIK                                 ..... Petitioner
                         Through : Mr. Sayid Marzook, Advocate

                         versus

       UNION OF INDIA & ANR                       ..... Respondents
                      Through : Mr. Ankur Chibber, Advocate

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
       HON'BLE MR. JUSTICE SUNIL GAUR
                     ORDER

% 20.01.2016

1. Counsel for the petitioner states that he has instructions to

withdraw the present petition, while reserving the right of the

petitioner to approach the Armed Forces Tribunal for appropriate relief.

2. Leave, as prayed for, is granted. The writ petition is dismissed

as withdrawn, along with the pending applications.

Dasti to the petitioner.

HIMA KOHLI, J

SUNIL GAUR, J JANUARY 20, 2016 sk