Harish Chand Dhupar vs Union Of India & Ors.
2017 Latest Caselaw 1143 Del

      $~30
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 1878/2017 & CMs 8350-51/2017
      HARISH CHAND DHUPAR                            ..... Petitioner
                       Through : Mr. G.D. Parashar, Advocate
                           versus
      UNION OF INDIA & ORS.                             ..... Respondents
                        Through : Mr. Arpit Shukla, Advocate for R-1.
                        Mr. N.S. Arora, Advocate for R-2.
                        Mr. Sumeet Pushkarna, Advocate for R-3.
                        Mr. G.D. Mishra, Advocate for R-6.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                        ORDER

% 01.03.2017

1. Mr. Pushkarna, learned counsel for the respondent No.3 states that the same issues are raised in the present petition as are pending before the Division Bench in WP(C)No.1291/2017 entitled 'We the Citizens, through its Secretary vs. UOI & Ors.', which is listed on 8.3.2017. He states that it would be appropriate if the petitioner is directed to approach the Division Bench for agitating his grievance as raised in the present petition.

2. In view of the above, the present petition is disposed of, while granting leave to the petitioner to file a fresh petition raising the grievance as raised in the present petition, for being placed before the Division Bench for consideration, along with WP(C)No.1291/2017.

3. The writ petition is disposed of, along with the pending applications.

HIMA KOHLI, J MARCH 01, 2017/sk/ap