Ravindra Pal Singh vs Union Of India & Ors
2016 Latest Caselaw 2436 Del

$~18
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 2726/2016 & CM No.11468/2016
       RAVINDRA PAL SINGH                        ..... Petitioner
                    Through: Mr. O.P. Agarwal with
                    Mr. Deepak Agarwal, Advocates

                          versus

       UNION OF INDIA & ORS                       ..... Respondents
                     Through: Ms. Amrita Prakash, Advocate
       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
       HON'BLE MR. JUSTICE SUNIL GAUR
                    ORDER

% 29.03.2016

1. Counsel for the petitioner seeks leave to withdraw the present petition, while reserving the right of the petitioner to file a fresh petition paring down the extraneous averments and enclosing therewith the relevant documents, including a photocopy of the letter dated 2.6.2015, typed version whereof has been enclosed as Annexure P-15 to the petition.

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 The writ petition is dismissed as withdrawn, along with the pending application.

HIMA KOHLI, J

SUNIL GAUR, J MARCH 29, 2016/sk