Ex. Ct/Dvr Ajay Kumar vs Union Of India & Ors.
2016 Latest Caselaw 3706 Del

$~14.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 1279/2015
      EX. CT/DVR AJAY KUMAR                         ..... Petitioner
                       Through: Mr. H.S. Tiwari, Advocate
                       versus
      UNION OF INDIA & ORS.                         ..... Respondents
                       Through: Ms. Barkha Babbar, Advocate
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MR. JUSTICE ASHUTOSH KUMAR
                       ORDER

% 17.05.2016

1. This order is in continuation of the order dated 11.03.2016, the date on which counsel for the respondents had raised an objection with regard to the maintainability of the present petition in this Court for lack of territorial jurisdiction. On the said date, learned counsel for the petitioner had sought time to examine the aforesaid aspect and revert back.

2. Today, 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 in that regard.

3. Leave, as prayed for, is granted. The petition is dismissed as withdrawn.

HIMA KOHLI, J

ASHUTOSH KUMAR, J MAY 17, 2016 rkb