RAJENDRA KUMAR Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) AFTER some arguments, learned counsel for the petitioners seeks to withdraw the petition with liberty to approach the tribunal for interim orders, if any. The petitioner would be entitled for consideration of his any prayer for any interim order before the tribunal though the original application has been stayed sine die. Dismissed as withdrawn with liberty as prayed for. All the pending applications are also disposed of.