Delhi High Court - Orders
Constable Mool Chand Yadav vs Union Of India & Ors on 1 February, 2019
Author: S. Muralidhar
Bench: S.Muralidhar, Sanjeev Narula
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1079/2019 & CM APPL. 4897/2019
CONSTABLE MOOL CHAND YADAV ..... Petitioner
Through: Mr. H. S. Tiwari, Advocate.
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr. Jagjit Singh, Advocate.
CORAM:
JUSTICE S.MURALIDHAR
JUSTICE SANJEEV NARULA
ORDER
% 01.02.2019
1. Learned counsel for the Petitioner seeks leave to withdraw this petition with liberty to urge all the points raised in the present petition before the appropriate forum which is available to him at the present stage.
2. Dismissed as withdrawn with liberty as prayed for.
3. The application is also disposed of.
S. MURALIDHAR, J.
SANJEEV NARULA, J.
FEBRUARY 01, 2019 nk