Priyanka Mittal vs Federation Of India Export ...
2017 Latest Caselaw 1167 Del

$~33
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 269/2016 & CM 1087/2016
     PRIYANKA MITTAL                                 ..... Petitioner
                      Through : Mr. Pradeep Dewan, Sr. Advocate with
                      Ms. Anupam Dhingra, Advocate
                      versus
     FEDERATION OF INDIA EXPORT ORGANISATIONS AND ORS
                                                         ..... Respondents
                      Through : Mr. Shyam Moorjani, Advocate
                      for R-1 and 3.
                      Mr. Rakesh Kumar, Advocate for R-2.
                      Mr. Rohit Puri, Advocate for R-4.
     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI
                      ORDER

% 02.03.2017

1. It is stated in unison by learned counsels for the parties that during the pendency of the present petition, the elections to the Managing Committee of the respondent No.1 for filling up the existing vacancies, was conducted in January, 2017 and the results have been declared on 23.2.2017 wherein, the petitioner herein has been declared as elected to the office of Regional Chairman (Northern Regions). In view of the aforesaid development, they state that the present petition may be disposed of as the petitioner cannot hold two posts simultaneously.

2. A copy of the result of the elections for the year 2017-18 handed over by learned counsels for the parties, is taken on record.

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

4. The interim order dated 13.1.2016 is vacated.

HIMA KOHLI, J MARCH 02, 2017/sk/ap