LAWS(DLH)-2012-3-15

SARASWATI DEVI Vs. UNION OF INDIA

Decided On March 13, 2012
SARASWATI DEVI Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) WITHOUT canvassing the merit of the case, the learned counsel for the petitioner on instruction of the petitioner, seeks to withdraw the writ petition with liberty to file the writ petition before appropriate Court having jurisdiction in the matter. Dismissed as withdrawn with liberty as prayed for.