Pensioners’ Welfare Frum & Anr vs Uoi & Ors.
2017 Latest Caselaw 1784 Del

$~R-5
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       WP(C)6192/2002
        PENSIONERS' WELFARE FRUM & ANR             ..... Petitioners
                     Through : Mr. Naveen R. Nath, Mr. Abhimanyu,
                     Advocates.

                           versus

        UOI & ORS.                                      ..... Respondents
                           Through : Mr. A.K. Nijhawan and Mr. Arun Batta,
                           Advocates for R-2 and R-3.

        CORAM:
        HON'BLE MS. JUSTICE HIMA KOHLI
        HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
                     ORDER

% 11.04.2017

1. Learned counsel for the petitioners states that the present petition has been rendered as infructuous and he may be permitted to withdraw the same.

2. Leave, as prayed for, is granted. The present petition is disposed of.

HIMA KOHLI, J

SANGITA DHINGRA SEHGAL, J APRIL 11, 2017/ap