M. Nagarajan vs State Election Commission & Ors.
2017 Latest Caselaw 964 Del

$~40
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 1462/2017
      M. NAGARAJAN                                         ..... Petitioner
                           Through: Mr. A. Maitri,
                           Ms. Radhika Chandrashekhar and
                           Mr. Rattan Lal Goel, Advocates.
                           versus
      STATE ELECTION COMMISSION & ORS           ..... Respondents
                   Through: Mr. Siddhartha Nagpal proxy counsel
                              for Mr. Sumeet Pushkarna, Advocate
                              for R-1.
                              Mr. P.R. Chopra, Advocate for R-2.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 17.02.2017 W.P.(C) 1462/2017 and CM Nos. 6690-6691/2017

1. Mr. A. Maitri, learned counsel seeks leave to withdraw the present application by reserving the right of his client to file a petition before the Division Bench for being heard along with Writ Petition No. 1291/2017 entitled "We, the Citizens through Secretary vs. Union of India & Ors.".

2. Leave, as prayed for, is granted. It shall be open for the petitioner to institute a fresh petition before the Division Bench for raising the grievances raised in the present petition.

3. The present petition is dismissed as withdrawn along with pending applications.

HIMA KOHLI, J FEBRUARY 17, 2017/sd/ap