Mohd. Seraj Ansari And Ors. vs Union Of India & Anr
2019 Latest Caselaw 5498 Del

Citation : 2019 Latest Caselaw 5498 Del
Judgement Date : 7 November, 2019

Delhi High Court

Mohd. Seraj Ansari And Ors. vs Union Of India & Anr on 7 November, 2019

$~65
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                            Date of Decision: 07.11.2019
+      W.P.(C) 9425/2019 & CM APPL. 38785/2019
       MOHD. SERAJ ANSARI AND ORS.               ..... Petitioners
                     Through: Ms. Aditi Gupta, Adv.
                             versus
       UNION OF INDIA & ANR                                ..... Respondents

Through: Mr. Satyendra Kumar, SCGC for UOI. CORAM:

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE C.HARI SHANKAR D.N. PATEL, CHIEF JUSTICE (Oral) W.P.(C) 9425/2019

1. Learned counsel for the petitioners seeks permission to withdraw the writ petition with liberty to file a fresh writ petition with proper averments, allegations and annexures.

2. Permission as prayed for is granted.

3. The writ petition is disposed of as withdrawn reserving liberty with the petitioners to file a fresh writ petition in accordance with law. CM APPL. 38785/2019

4. In view of the aforesaid order in the writ petition, no further orders are required to be passed on this application.

5. The same stands disposed of accordingly.

CHIEF JUSTICE

C.HARI SHANKAR, J NOVEMBER 07, 2019/kks