Manish Kumar vs The Chief Election Commissioner
2017 Latest Caselaw 1223 Del

$~32
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       W.P.(C) 1895/2017
        MANISH KUMAR                              ..... Petitioner
                    Through : Dr. H.P. Sharma, Advocate
                           versus

        THE CHIEF ELECTION COMMISSIONER            ..... Respondent
                      Through : Mr. P.R. Chawla, Advocate
        CORAM:
        HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 06.03.2017

1. Counsel for the respondent, who appears on advance copy, states that he has obtained instructions from the Election Commission to the effect that the representation dated 8.2.2017 submitted by the petitioner (Annexure P-2) shall be considered and disposed of in accordance with law within four weeks, under written intimation to him.

2. In view of the submission made herein above, the present petition is disposed of. If the petitioner is aggrieved by the decision that may be taken by the respondent, he shall be at liberty to seek legal course against the same.

3. The petition is disposed of.

HIMA KOHLI, J MARCH 06, 2017 sk