LAWS(DLH)-2012-4-330

SURAJ BHAN Vs. UNION OF INDIA

Decided On April 30, 2012
SURAJ BHAN Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) THE learned counsel for the petitioner on instructions seeks to withdraw the writ petition with liberty to file a fresh petition after incorporating all the relevant and appropriate facts which have not been urged specifically.

(2.) DISMISSED as withdrawn with the liberty as prayed for. The application is also disposed of.