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Captain Dilip Desmond vs The Union Of India & Ors on 30 January, 2019

Author: S. Muralidhar

Bench: S.Muralidhar, Sanjeev Narula

$~62
*   IN THE HIGH COURT OF DELHI AT NEW DELHI
+                 LPA 64/2019
CAPTAIN DILIP DESMOND                 ..... Appellant
                          Through:     Mr. T. K. Joseph, Advocate.

                          versus

THE UNION OF INDIA & ORS                                   ..... Respondents
                   Through:            None.

    CORAM:
    JUSTICE S.MURALIDHAR
    JUSTICE SANJEEV NARULA
                     ORDER

% 30.01.2019 CM APPL. 4522/2019 (Exemption)

1. Exemption allowed, subject to all just exceptions.

2. Learned counsel for the Appellant seeks leave to withdraw this appeal with liberty to file a fresh application before the learned Single Judge explaining in detail what amount is payable to the Petitioner as per the non- revised pay scale and what is payable in terms of the revised pay scale as claimed by him in the main writ petition.

3. Dismissed as withdrawn with liberty as prayed for.

S. MURALIDHAR, J.

SANJEEV NARULA, J.

JANUARY 30, 2019 nk