Delhi High Court
Dr. R.P. Parashar vs The Commissioner, Mcd & Ors. on 10 March, 2011
Author: Anil Kumar
Bench: Anil Kumar, Veena Birbal
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) No. 4473/2010
% Date of Decision: 10.03.2011
DR. R.P. PARASHAR ..... Petitioner
Through : Mr. R.K. Saini, Advocate
versus
THE COMMISSIONER, MCD & ORS. ..... Respondents
Through : Ms. Suparna Srivastava, Standing
Counsel for MCD.
Mr. Naresh Kaushik, Advocate with
Ms. Amita Kalkal, Advocate for the
respondent no. 2/UPSC.
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MS. JUSTICE VEENA BIRBAL
1. Whether Reporters of local papers may be allowed
to see the judgment ?
2. To be referred to the Reporter or not?
3. Whether the judgment should be reported in Digest?
ANIL KUMAR, J.
After some arguments, learned counsel for the petitioner, on instructions, seeks to withdraw the petition with liberty to approach the Tribunal for review of impugned order dated 16.07.2009 in T.A. No. 170/2009.
Dismissed as withdrawn with the liberty as prayed for in accordance with law.
ANIL KUMAR, J.
VEENA BIRBAL, J.
MARCH 10, 2011 kks