Rekha Singh vs State Election Commission And Ors
2017 Latest Caselaw 1035 Del

$~34
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 1650/2017 & C.M. Nos.7428-29/2017
     REKHA SINGH                                       ..... Petitioner
                      Through: Mr. Sudhir Naagar, Advocate with
                      Mr. Mohit Singh, Advocate.

                           versus

      STATE ELECTION COMMISSION AND ORS. ..... Respondents
                   Through: Mr. Sumit Pushkarna with
                   Mr. Siddhartha Nagpal, Advocates for R-1/SEC.
                   Mr. Sanjay Ghose, ASC, with
                   Ms. Dhanju Rana with Mr. Rhishabh Jolly,
                   Advocate for R-2.
                   Mr. Kavindra Gill, Advocate for R-3/UOI.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 22.02.2017

1. Counsel for the petitioner seeks leave to withdraw the present petition while reserving the right of the petitioner to agitate the grievance raised in the present petition, by filing a PIL before the Division Bench.

2. At the request of the counsel for the petitioner, the present petition is disposed of along with pending applications with liberty granted to approach the Division Bench by filing a PIL for appropriate relief against the respondents, as per law.

HIMA KOHLI, J

FEBRUARY 22, 2017/ap