Naresh Nagpal & Ors. vs Government Of Nct Of Delhi & Ors
2019 Latest Caselaw 5265 Del

$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
                                     Date of decision: 30th October, 2019
+      W.P.(C) 1222/2019
       NARESH NAGPAL & ORS.                      ..... Petitioners
                   Through            Mr. Vaibhav Mehra, Adv.

                         Versus

       GOVERNMENT OF NCT OF DELHI & ORS... Respondents
                   Through  Mr. Ramesh Singh, Ms. Jyoti
                            Taneja, Mr. Chirayu Jain and
                            Mr. Ishan Agrawal, Advs. for
                            GNCTD

       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                         ORDER

%                        30.10.2019


D.N. PATEL, CHIEF JUSTICE (ORAL)
W.P.(C) No. 1222/2019

1. Counsel appearing for the petitioners seeks permission to withdraw this writ petition with a view to prefer an appeal against the impugned order dated 4th May, 2018 passed by the Deputy Commissioner, North- West District, New Delhi in accordance with the provisions of the Delhi Maintenance and Welfare of Parents and Senior Citizens (Amendment) Rules, 2016. Permission, as prayed for, is granted. This writ petition is disposed of as withdrawn without entering into the merits of the case. As and when such appeal is preferred by the petitioners, the same will be decided by the Appellate Authority constituted under the aforementioned rules in accordance with law and on the basis of the evidence on record.

CM APPL. 19483/2019 (vacation) In view of the order passed in the writ petition, this civil miscellaneous application is disposed of.

CHIEF JUSTICE

C.HARI SHANKAR, J.

OCTOBER 30, 2019 r.bararia