Dinal Bajaria vs Union Of India And Ors.
2018 Latest Caselaw 1135 Del

$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
                    Judgment pronounced on: 16 February, 2018
+     W.P.(C) 2505/2017
      DINAL BAJARIA                                   ..... Petitioner
                           Through :   Mr. Atul, Adv.
                           versus
      UNION OF INDIA AND ORS.                    ..... Respondents
                           Through :   Mr. Rajesh Gogna, CGSC with
                                       Mr. Akhilesh Kumar and Ms.
                                       Vipra Bhardwaj, Advs. for R-1
                                       to 3.
CORAM:-
HON'BLE MR. JUSTICE RAJIV SHAKDHER
%
RAJIV SHAKDHER, J. (ORAL)

1. The prayer made by the petitioner in this writ petition is that the respondents have not disposed of the representation dated 1.9.2016 filed by the petitioner.

2. Mr. Gogna says that the needful will be done.

3. Accordingly, this writ petition is disposed of with a direction to the respondents to dispose of the representation dated 1.9.2016 as expeditiously as possible though not later than six weeks from today.

RAJIV SHAKDHER, J

FEBRUARY 16, 2018/mk