Komal Singh & Anr vs Union Of India & Ors
2014 Latest Caselaw 7019 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P.(C) 1981/2014

      KOMAL SINGH & ANR                         ..... Petitioners
                    Through : Mr. Barun Kr. Sinha, Advocate

                     versus
      UNION OF INDIA & ORS                         ..... Respondents
                     Through : Mr. Anil Soni, Advocate for R-1/UOI.
                     Mr. Rajat Aneja, Advocate for
                     R-4 to 6, 9, 12 and 15.
                     Mr. Karan Khanna, Advocate for R-7.
                     Ms. Kittu Bajaj, Advocate for OBC.
                     Mr. Mobin Akhtar, proxy counsel for
                     Mr. Sarfaraj Khan, Adv. for UCO Bank/R-11.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 19.12.2014

1. By a separate order passed today in C.M.No.20746/2014, the order

dated 11.12.2014 has been recalled and the writ petition has been restored

to its original position.

2. Counsel for the petitioners states that the present petition has been

transferred to the Supreme Court, vide order dated 8.12.2014 passed in

Transfer Petition (Civil) No.1656/2014, a copy whereof has been enclosed

with C.M.No.20746/2014.

3. The aforesaid submission is not denied by the counsels for the

respondents.

4. In view of the aforesaid submission, nothing further survives for

adjudication by this Court in the present petition, which is accordingly

disposed of.

HIMA KOHLI, J DECEMBER 19, 2014 sk/rkb