Ramesh Ganeriwal vs Union Of India & Anr
2017 Latest Caselaw 1437 Del

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*IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                      Judgment delivered on: 16.03.2017

+        W.P.(C) 2144/2017
RAMESH GANERIWAL                                               ..... Petitioner
                              versus
UNION OF INDIA & ANR                                           ..... Respondents
Advocates who appeared in this case:

For the Petitioner :          Mr Sunil Fernandes and Ms Mithu Jain

For the Respondents:          Mr Rajesh Gogna for R-1 & 2.
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                 JUDGMENT

16.03.2017

SANJEEV SACHDEVA, J. (ORAL)

W.P.(C) 2144/2017 & CM No.9340/2017(stay)

1. Learned counsel for the respondents submits that a Review Petition has already been filed by the petitioner and the same is pending consideration.

2. In view of the fact that petitioner has already filed a Review Petition, I deem it expedient to direct the respondents to dispose of the Review Petition expeditiously.

3. Learned counsel for the petitioner submits that the present petition be treated as an additional submission in the Review Petition filed by the

petitioner.

4. The petitioner is permitted to file an additional representation, within a period of one week, as additional submissions in the Review Petition.

5. The respondents are directed to dispose of the Review Petition expeditiously, preferably within a period of four weeks thereafter. In case the petitioner is aggrieved by the order in the Review Petition, the petitioner shall have liberty to take remedies available in law.

6. In case the decision in the review petition is against the petitioner, no coercive action would be taken against the petitioner, consequent to the order in the review petition, for a period of two weeks of the communication of the order on the review petition.

7. No coercive action shall be taken against the petitioner, consequent to order dated 13.01.2017, for a period of two weeks of the communication of the order of the disposal of the Review Petition.

8. The Writ Petition is disposed of in the above terms

9. Dasti under the signatures of the Court Master.

SANJEEV SACHDEVA, J March 16, 2017 'Sn'