Delhi High Court
Ajay Tripathi vs Union Of India & Ors. on 30 March, 2012
Author: Anil Kumar
Bench: Anil Kumar, Sudershan Kumar Misra
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 30.03.2012
+ W.P.(C) No.1877/2012
Ajay Tripathi ... Petitioner
Versus
Union of India & Ors. ... Respondents
Advocates who appeared in this case:
For the Petitioner : Ms.Rekha Palli, Advocate.
For Respondent : Mr.Ravinder Agarwal, Central
Govt.Standing Counsel.
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA
ANIL KUMAR, J.
The learned counsel for the petitioners on instructions seeks to withdraw the writ petition with liberty to file a fresh petition raising such further and additional grounds in aid of the reliefs claimed as she may be advised.
Dismissed as withdrawn with the liberty as prayed for.
ANIL KUMAR, J.
MARCH 30, 2012 SUDERSHAN KUMAR MISRA, J. 'k'