Anju Sethi & Anr vs South Delhi Municipal ...
2016 Latest Caselaw 4042 Del

$~3.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 4434/2016 and CM APPL. 18539/2016
     ANJU SETHI & ANR                               ..... Petitioners
                      Through: Mr. Rajesh Bhardwaj, Advocate with
                      Mr. Ajay Tejpal, Advocate
                      versus
     SOUTH DELHI MUNICIPAL CORPORATION & ANR
                                                        ..... Respondents
                      Through: Mr. Ajay Digpaul, Standing Counsel,
                      SDMC with Ms. Mohita and Mr. Kunal Gosain,
                      Advocates for R-1.
                      Ms. Iram Majid, Advocate for R-2.
     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI
                      ORDER

% 26.05.2016

1. The present petition has been listed by the Registry subject to an office objection with regard to its maintainability with an observation that the petitioners ought to have approached the Central Administrative Tribunal for relief against the respondent No.1/SDMC and respondent No.2/Directorate of Education.

2. Counsel for the petitioners states that he may be permitted to withdraw the present petition, while reserving the right of the petitioners to approach the Central Administrative Tribunal, for appropriate relief.

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 The petition is dismissed as withdrawn alongwith the pending application.

HIMA KOHLI, J MAY 26, 2016/rkb