Mohd. Rafiq vs Union Of India
2018 Latest Caselaw 2543 Del

$~42
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                 Date of Decision: 23.4.2018
+      W.P.(C) 3971/2018
       MOHD. RAFIQ                                      ..... Petitioner
                          Through:     Ms. Sangita Bhayana, Adv.

                          versus

       UNION OF INDIA                                   ..... Respondent
                     Through:          Mr. Anurag Ahluwalia, CGSC with
                                       Mr. Satish Aggarwala, Ms. Tejaswita
                                       and Mr. Abhigyan, Advs.
CORAM:-
HON'BLE MR. JUSTICE RAJIV SHAKDHER
%
RAJIV SHAKDHER, J. (ORAL)

1. Issue notice.

2. Mr. Ahluwalia accepts notice for the respondent.

3. The limited prayer that the petitioner makes is that a direction be issued to the respondent to hear his revision petition at an early date and to set aside the verbal order of rejection passed by the respondent on 18.12.2017, on the application of the petitioner for early hearing of the revision petition.

4. Ms. Bhayana, who appears for the petitioner, says that an early hearing application was filed before the respondent which was not disposed of by a speaking order but by a verbal order of which there is no record.

W.P.(C) No.3971/2018 Pg.1 of 2

4. Mr. Ahluwalia, on instructions, says that the application for early hearing shall be taken up and while disposing of the same, a speaking order will be passed.

5. It is ordered accordingly. Furthermore, the writ petition is disposed of with a request to the concerned authority to take up, for disposal, the application for early hearing and, if possible, to consider the adjudication of the main matter as well.

6. Dasti.

                                              RAJIV SHAKDHER, J

APRIL 23, 2018/pmc


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