Delhi High Court
Uoi & Ors. vs Harnam Singh & Ors on 28 January, 2011
Author: Anil Kumar
Bench: Anil Kumar, Veena Birbal
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) No. 8606/2010 & CM Nos. 21924/2010 & 21926/2010
% Date of Decision: 28.01.2011
UOI & ORS. ..... Petitioners
Through : Mr. Jagjit Singh with Mr. Amit
Dubey, Advocates
Versus
HARNAM SINGH & ORS ..... Respondents
Through : None
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 ? No
2. To be referred to the Reporter or not? No
3. Whether the judgment should be reported in Digest? No
ANIL KUMAR, J.
After some arguments, the learned counsel for the petitioners seeks to withdraw the petition with liberty to file the review petition before the Tribunal.
Dismissed as withdrawn with the liberty as prayed for.
All the pending applications are also disposed of.
ANIL KUMAR, J.
VEENA BIRBAL, J.
JANUARY 28, 2011 kks