Rakesh Kumar Sharma vs Union Of India & Ors
2016 Latest Caselaw 532 Del

$~12
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 9848/2015 & CMs No.23747-48/2015


       RAKESH KUMAR SHARMA                       ..... Petitioner
                     Through : Mr. Indra Sen Singh, Advocate

                         versus

       UNION OF INDIA & ORS                      ..... Respondents
                      Through : Ms. Barkha Babbar, Advocate

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
       HON'BLE MR. JUSTICE SUNIL GAUR

                         ORDER

% 22.01.2016

1. Counsel for the respondents states that the petitioner had

submitted a representation to his Commandant, in terms of the order

dated 16.10.2015, which was directed to be decided expeditiously.

Pursuant thereto, the respondents have decided the said

representation by passing an order dated 28.10.2015, a copy whereof

has been handed over and taken on record. She states that in terms of

the said order, the petitioner has been duly accommodated in Delhi.

2. Learned counsel for the petitioner confirms the aforesaid position

and states that in view of the order dated 28.10.2015, nothing further

survives for adjudication in the present petition.

3. While taking on record the order dated 28.10.2015, the present

petition is disposed of, along with the pending applications.

HIMA KOHLI, J

SUNIL GAUR, J JANUARY 22, 2016 sk/ap