Manoj Kumar And Ors vs South Delhi Municipal Corp. And ...
2016 Latest Caselaw 4332 Del

Citation : 2016 Latest Caselaw 4332 Del
Judgement Date : 3 June, 2016

Delhi High Court

Manoj Kumar And Ors vs South Delhi Municipal Corp. And ... on 3 June, 2016

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 5600/2016 & C.Ms. No. 23275-76/2016
       MANOJ KUMAR AND ORS                         ..... Petitioners
                   Through: Mr. Anil K. Thakur, Advocate.

                          versus

       SOUTH DELHI MUNICIPAL CORP. AND ANR. ..... Respondents
                    Through: None.
       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 03.06.2016

1. Counsel for the petitioner seeks leave to withdraw the present petition, while reserving the right of the petitioner to approach the Central Administrative Tribunal against the respondent herein, for appropriate relief.

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 The petition is dismissed as withdrawn, along with pending applications.

HIMA KOHLI, J JUNE 03, 2016 ap

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