Harjot Kaur Rajpal vs The Union Of India And Anr
2017 Latest Caselaw 1690 Del

$~2.

*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 2898/2017
       HARJOT KAUR RAJPAL                          ..... Petitioner
                    Through: Mr. Sunil Mittal, Senior Advocate with
                    Mr. Dhruv Grover, Advocate

                         versus

       THE UNION OF INDIA AND ANR                   ..... Respondents
                     Through: Mr. Gaurang Kanth, CGSC for R-1.
                     Mr. K.S. Parihar, Advocate for R-2/RBI.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 30.03.2017

1. At the outset, Mr. Kanth, learned counsel for the respondent No.1/UOI states that the present petition, wherein the petitioner seeks directions to the respondents to accept old demonetized notes of the denomination of Rs.500/- and Rs.1,000/- and exchange them with new currency notes, is not maintainable in this court in view of the order dated 16.12.2016 passed by the Supreme Court in W.P.(Civil) No.906/2016 entitled Vivek Narayan Sharma vs. Union of India, wherein it has been clarified that no other Court shall entertain, hear or decide any writ petition/proceedings on the issue or in relation to or arising from the decision of the Government of India to demonetize old notes of Rs.500/- and Rs.1,000/-, as the entire issue in relation thereto is pending consideration before the Supreme Court in the said proceedings.

2. Mr. Mittal, learned Senior Advocate appearing for the petitioner states that he may be permitted to withdraw the present petition while reserving the right of the petitioner to approach the Supreme Court for appropriate relief.

3. Leave, as prayed for, is granted. The petition is disposed of as not pressed.

HIMA KOHLI, J MARCH 30, 2017 rkb/ap