D C Mishra vs Union Of India & Ors.
2020 Latest Caselaw 2372 Del

                            $~4 (appellate side)
                            *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                                  Decided on 7th August, 2020
                            +     W.P.(C) 4171/2020
                                  D.C. MISHRA                                     ..... Petitioner
                                            Through:       Mr. Parag P. Tripathi, Sr. Advocate
                                                           with Mr. Ankur Chawla, Ms. Meera
                                                           Menon, Ms. Sanam Tripathi and Mr.
                                                           Jayant Mohan, Adv.

                                                      versus

                                  UNION OF INDIA & ORS                    ..... Respondents
                                           Through: Mr. Jasmeet Singh, CGSC with Mr.
                                                     Srivats Kaushal, Adv. for respondent
                                                     no. 1
                                                     Mr. Aditya Singh, Adv. for IOA
                                                     Mr. Dayan Krishnan, Sr. Advocate
                                                     with Mr. Aditya Singh, Adv. for
                                                     respondent no. 2
                                                     Ms. Shyel Trehan and Ms. Bhagya K.
                                                     Yadav, Advs. for respondent no. 3

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

                                                     O R D E R (ORAL)

                                  %                     07.08.2020

                                                      (Video-Conferencing)
                            C .HARI SHANKAR, J.

                            W.P.(C) 4171/2020

1. At the outset of the hearing, Ms. Shyel Trehan, learned counsel appearing for the Respondent No. 3, submits, on instructions, that the Signature Not Verified Digitally Signed By:SUNIL

Signing Date:10.08.2020 21:27:29 impugned letters, dated 25th May, 2020, are being withdrawn by her client, as he intends to place the matter before the Executive Council.

2. Without expressing any opinion, as to whether this would be the proper course of action to be followed, and in view of the submission of Ms. Trehan that the impugned letters, dated 25th May, 2020, are being withdrawn, the grievance, in this petition, does not survive for adjudication.

3. Accordingly, this writ petition stands disposed of, reserving liberty to the respondents to act in accordance with law.

4. Should the petitioner continue to be aggrieved by any act on the part of the respondents, needless to say, the rights to take recourse to judicial remedies shall remain open.

5. The writ petition stands disposed of in the aforesaid terms.

C. HARI SHANKAR, J.

AUGUST 07, 2020 r.bararia

Signature Not Verified Digitally Signed By:SUNIL

Signing Date:10.08.2020 21:27:29