PRANAY SINHA Vs. UNION OF INDIA

JUDGEMENT

(1.) AFTER some arguments learned counsel for the petitioners wants to rely on certain documents, which were not filed before the Tribunal, some of which have been filed in the writ petition along with an application for taking additional documents on record.

(2.) SINCE these documents were not considered by the Tribunal, the learned counsel for the petitioner, on instructions, seeks to withdraw the writ petition with liberty to approach the Tribunal and impugned the order of the Tribunal on the basis of these documents, which were not filed earlier, by seeking review of impugned order dated 30th September, 2010.