UOI Vs. SHRI VIRENDER KUMAR YADAV

JUDGEMENT

(1.) THE petitioners have challenged the order dated 10th February, 2009, whereby the OA No. 1642/2008, titled as Virender Kumar Yadav & Anr. Vs. UOI & Ors., was allowed on the basis of order dated 11th March, 2008 passed in OA No.1725/2007 and OA No.2083/2007.

(2.) LEARNED counsel for the petitioners, on instructions, states that the writ petitions filed against the order dated 11th March, 2008 passed in OA Nos. 1725/2007 and 2083/2007 were withdrawn with liberty to the petitioners in those matters to file the appropriate review applications in accordance with law.