Nirmal Ghosh vs Uoi And Ors
2016 Latest Caselaw 2747 Del

$~R-124.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 7394/2007
     NIRMAL GHOSH                                    ..... Petitioner
                      Through: Mr. Ranbir S. Chhillar, Advocate for
                      Mr. Anil Gautam, Advocate
                      versus
     UOI AND ORS                                     ..... Respondents
                      Through: Mr. Anurag Ahluwalia, CGSC with
                      Ms. Srishti Banerjee, Advocate
     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI
     HON'BLE MR. JUSTICE SUNIL GAUR
                      ORDER

% 07.04.2016

1. Counsel for the respondents states on instructions that during the pendency of the present petition, an order dated 05.09.2011 was passed, whereunder the petitioner alongwith several other officers were promoted to the rank of Sub-Inspector. He hands over a copy of the order dated 05.09.2011, wherein the name of the petitioner features at Sr.No.3.

2. A copy of the aforesaid order is handed over to the counsel for the petitioner, who states that in view of the said order, nothing further survives for adjudication in the present petition, which is accordingly disposed of as infructuous.

HIMA KOHLI, J

SUNIL GAUR, J APRIL 07, 2016/rkb