LAWS(DLH)-2012-3-4

P N SINGH Vs. UNION OF INDIA

Decided On March 15, 2012
P.N.SINGH Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) LEARNED counsel appearing on behalf of learned counsel for the petitioner states that the petitioners have instructed the learned counsel to withdraw the writ petition, as the petitioners have been promoted by the respondents.

(2.) LEARNED counsel for the respondents, Ms.Archana Gaur, Advocate, on instructions, also states that the petitioners have been promoted.