No 2400277 Nk/Gd Harendra Singh vs Union Of India And Ors
2016 Latest Caselaw 2397 Del

$~18.
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       W.P.(C) 2696/2016
        NO 2400277 NK/GD HARENDRA SINGH              ..... Petitioner
                       Through: Mr. P.S. Parihar, Advocate

                           versus


        UNION OF INDIA AND ORS                     ..... Respondents
                      Through: Mr. Abhay Prakash Sahay, CGSC with
                      Mr. Syed Husain Adil Taqvi, Advocate

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

                           ORDER

% 28.03.2016

1. The present petition has been filed by the petitioner, assailing an order

dated 30.11.1993, passed by the respondents/Assam Rifles, dismissing him

from service.

2. There is no explanation worth the name to justify the delay of 23

years in seeking legal recourse. Further, an office objection has been raised

by the Registry to the effect that the petitioner has failed to file a copy of the

dismissal order that he has impugned in the petition.

3. At this stage, counsel for the petitioner seeks leave to withdraw the

present petition while reserving the right of the petitioner to first approach

the respondents for obtaining a copy of the dismissal order dated

30.11.1993. If the petitioner proposes to file a fresh petition after obtaining

a copy of the impugned order of dismissal, then he shall explain the delay

spanning over two decades in approaching the Court, so that the same can be

considered at the time of admission.

4. Leave, as prayed for, is granted. The petition is dismissed as

withdrawn.

HIMA KOHLI, J

SUNIL GAUR, J MARCH 28, 2016 rkb/mk