Muthurisapillai Ranganathan vs Indian National Science Academy & ...
2014 Latest Caselaw 6520 Del

2
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+    W.P.(C) 7062/2014 and CM APPL. 16566 & 16567/2014

                                                 Decided on : 05.12.2014

IN THE MATTER OF

MUTHURISAPILLAI RANGANATHAN                           ..... Petitioner

                        Through Mr.Vikas Singh, Sr.Advocate with
                        Ms.Nanda Devi Deka & Ms.Deepika Kalia,
                        Advocates

                        versus

INDIAN NATIONAL SCIENCE ACADEMY & ANR.                ..... Respondents

                        Through Mr.K.N.Kataria, Sr.Advocate with
                        Mr.K.P.Mavi, Advocate for R-1

                        Mr.Dev P.Bhardwaj, CGSC with
                        Ms.Anubha Bhardwaj and Mr.Brajesh Kumar,
                        Advocates for R-2

CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 05.12.2014

1. Pursuant to the order dated 14.11.2014, the relevant documents

have been filed by the petitioner.

2. In the course of addressing arguments, Mr.Vikas Singh, learned

Senior Advocate appearing for the petitioner fairly states that certain

reliefs have to be added to the prayer clause for which the petition would

have to be amended to lay the foundation of the relief and as the matter

is still at the stage of admission, the petitioner may be permitted to

withdraw the present petition while reserving his right to file a

substantive petition, on the same cause of action.

3. Leave, as prayed for, is granted. The petition is dismissed as

withdrawn, along with pending applications.

HIMA KOHLI, J

DECEMBER 05, 2014 mk