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Delhi High Court

Lt. Col. D.P.Sharma vs Uoi & Ors. on 16 November, 2011

Author: Anil Kumar

Bench: Anil Kumar, Sudershan Kumar Misra

*               IN THE HIGH COURT OF DELHI AT NEW DELHI

+                    WP(C) No.7900/2011 & CM No. 17899/2011

%                          Date of Decision: 16.11.2011

Lt. Col. D.P. Sharma                                        .... Petitioner

                        Through   Mr. Santosh Kumar, Advocate for Mr.
                                  S.S. Pandey, Advocate


                                   Versus


UOI & Ors.                                                .... Respondents

                        Through Ms. Barkha Babbar, Advocate


CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA

1.      Whether reporters of Local papers may               NO
        be allowed to see the judgment?
2.      To be referred to the reporter or not?              NO
3.      Whether the judgment should be                      NO
        reported in the Digest?

ANIL KUMAR, J.

* In view of a new posting order passed in respect of the petitioner, the learned counsel for the petitioner, on instructions, seeks to withdraw the writ petition with liberty to take any further action being appropriate in the facts and circumstances against the fresh posting order of the petitioner.

Dismissed as withdrawn with liberty as prayed for.

All the pending applications are also disposed of.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

NOVEMBER 16, 2011.

rs WP(C) No.7900/2011 Page 2 of 2