Sreenivasulu Budigi vs Union Of India & Anr
2015 Latest Caselaw 5050 Del

$~25.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+        W.P.(C) 6660/2015
%                                                Judgment dated 15th July, 2015
         SREENIVASULU BUDIGI                                      ..... Petitioner
                      Through :            Mr.V. Sridhar Reddy, Adv.
                            versus
   UNION OF INDIA & ANR                            ..... Respondents

Through : Ms.Amrita Prakash, Adv.

CORAM:

HON'BLE MR. JUSTICE G.S.SISTANI HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL G.S.SISTANI, J (ORAL)

CM APPL. 12147/2015.

1. Exemption allowed subject to all just exceptions.

2. Application stands disposed of.

W.P.(C) 6660/2015

3. Challenge in this writ petition, which has been filed by the petitioner under Articles 226 and 227 of the Constitution of India, is to the Order dated 10.4.2015 passed by Central Administrative Tribunal in O.A.No.1214/2015, which has been filed by the petitioner seeking setting aside of his Transfer Order bearing No.Q/PQ-II/6615/2015 dated 19.3.2015 issued by respondent no.2.

4. Learned counsel for the petitioner submits that the counsel, who made the statement in Court, was not authorized to make the statement before the Central Administrative Tribunal.

5. After some hearing in the matter, learned counsel for the petitioner submits that he wishes to withdraw the present writ petition with leave to

approach the Central Administrative Tribunal to enable him to make an appropriate application, as maintainable in accordance with law.

6. Accordingly, writ petition stands dismissed as withdrawn. Liberty, as prayed for, is granted.

7. Let a copy of this order be given DASTI to counsel for the parties under the signature of Court Master.

G.S.SISTANI, J

SANGITA DHINGRA SEHGAL, J JULY 15, 2015 msr