Smt.Y.L.Mala Devi vs Union Of India & Ors.
2016 Latest Caselaw 1870 Del

$~R-108.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+     W.P.(C) 2675/2007

      SMT.Y.L.MALA DEVI                          ..... Petitioner
                    Through: Mr. Sapam Biswajit Meitei, Advocate
                    Mr.S.Vijayanand Sharma, Advocate

                          versus

      UNION OF INDIA & ORS.                     ..... Respondents
                    Through: Dr.Ashwani Bhardwaj, Advocate

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

% 08.03.2016

1. Proxy counsel appearing for the counsel for the petitioner states on

instructions, that the petitioner has taken voluntary retirement from CRPF

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.

HIMA KOHLI, J

SUNIL GAUR, J MARCH 08, 2016 mk