A.K. Rastogi vs Ministry Of Corporate Affairs & ...
2016 Latest Caselaw 4330 Del

Citation : 2016 Latest Caselaw 4330 Del
Judgement Date : 3 June, 2016

Delhi High Court

A.K. Rastogi vs Ministry Of Corporate Affairs & ... on 3 June, 2016

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 5573/2016 & C.Ms. No. 23173-75/2016,
     A.K. RASTOGI                                       ..... Petitioner
                      Through: Mr. Bharat Sarpal, Advocate.
                      versus

      MINISTRY OF CORPORATE AFFAIRS & ANR. ..... Respondents
                    Through: Mr. Sandeep Mahapatra, Advocate for
                    R-1 and 2.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 03.06.2016

1. The present petition has been listed by the registry subject to an office objection with regard to its maintainability and with an observation that the petitioner ought to have approached the Central Administrative Tribunal for relief against the respondent No.1/ Ministry of Corporate Affairs and respondent No.2 /Ministry of Personnel Public Grievance and Pension, Govt. of India.

2. Learned counsel for the petitioner seeks leave to withdraw the present petition, while reserving the right of the petitioner to approach the Central Administrative Tribunal.

3. Leave as prayed for, is granted. The petition is dismissed as withdrawn, along with pending applications.

HIMA KOHLI, J JUNE 03, 2016 ap