Delhi High Court
Rajput Ashok Kumar vs Union Of India & Ors. on 28 November, 2011
Author: Anil Kumar
Bench: Anil Kumar, Sudershan Kumar Misra
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ WRIT PETITION (CIVIL) NO. 6777 OF 2011
Date of Decision: November 28, 2011
Rajput Ashok Kumar
..... Petitioner
Through: Ms. Neela Gokhle, Advocate
versus
Union of India & ors.
..... Respondent
Through: Mr. Himanshu Bajaj, Advocate
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA
ANIL KUMAR, J. (ORAL)
CM No. 17195/2011 This is an application by the petitioner/applicant seeking recall of order dated 16th September, 2011, dismissing the writ petition in default of appearance of petitioner and his counsel.
For the reasons stated in the application, it is allowed and the order dated 16th September, 2011 is set aside and the writ petition is restored to its original number. WP(C) No. 6777/2011 Page 1 of 2
The application stands disposed of. Writ Petition (C) No. 6777/2011 After some arguments, counsel for the petitioner seeks to withdraw the writ petition with liberty to raise the pleas and contentions of the petitioner before the appropriate Forum in accordance with law and without prejudice to his rights and contentions raised in the present writ petition.
The writ petition is dismissed as withdrawn with the liberty as prayed for.
ANIL KUMAR, J.
SUDERSHAN KUMAR MISRA, J.
NOVEMBER 28, 2011 sl WP(C) No. 6777/2011 Page 2 of 2