Sh. K.L. Monga vs The Chief Engineer(Ndz-8)
2020 Latest Caselaw 2274 Del

$~8

*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                          Decided on : 27th July, 2020
+     ARB.P 235/2020 & I.A. 5482/2020, I.A. 5483/2020, I.A.
      6114/2020
      SH. K.L. MONGA                                .... Petitioner
                         Through       Mr. Avinash K. Trivedi, Adv.

                         Versus


      THE CHIEF ENGINEER(NDZ-8)            .. Respondent
                    Through Ms. Suparna Srivastava, CGSC
                            with Ms. Nehul Sharma, Adv.

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

                         O R D E R (ORAL)

% 27.07.2020

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

ARB.P 235/2020

1. Learned counsel for the petitioner, on instructions, submits that he does not seek to press the present petition. The petition is, accordingly, dismissed as withdrawn.

2. Needless to say, as the petition is being dismissed as withdrawn, without entering into the merits of the case, this order would not

inhibit the petitioner from re-approaching this Court at an appropriate stage.

I.A. 5482/2020, I.A. 5483/2020 and I.A. 6114/2020

In view of the order passed in the petition, these applications are disposed of.

C. HARI SHANKAR, J.

JULY 27, 2020 r.bararia