Chandan Kumar vs Union Of India & Anr
2016 Latest Caselaw 3220 Del

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*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       W.P.(C) 3323/2016 & CM No.14152/2016
        CHANDAN KUMAR                           ..... Petitioner
                   Through : Mr. A.K. Singh, Advocate

                           versus

        UNION OF INDIA & ANR                       ..... Respondents
                      Through : Mr. C.M. Goyal, Advocate

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

% 03.05.2016

1. The present petition has been listed subject to office objection with regard to its maintainability for lack of territorial jurisdiction in this Court.

2. Counsel for the petitioner states that he may be permitted to withdraw the present petition, while reserving the right of the petitioner to approach the competent court vested with the territorial jurisdiction to entertain the same.

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 The writ petition is dismissed as withdrawn, along with the pending application.

HIMA KOHLI, J

SUNIL GAUR, J MAY 03, 2016/sk