S.K. Verma vs Union Of India & Ors.
2021 Latest Caselaw 2526 Del

                          $~39
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                    Date of Decision: 14th September, 2021
                          +      W.P.(C) 10168/2021
                                 S.K. VERMA                                         ..... Petitioner
                                                    Through       Mr. Akhil Krishan Maggu, Advocate
                                                    versus
                                 UNION OF INDIA & ORS.                        ..... Respondents
                                               Through      Mr. Chetan Sharma, Additional
                                               Solicitor General with Mr. Asheesh Jain, Central
                                               Government Standing Counsel with Mr. Adarsh
                                               Kumar Gupta, Mr. Akshat Singh, G.P., Advocates
                                               for R-1, 2 and 3

                                 CORAM:
                                 HON'BLE THE CHIEF JUSTICE
                                 HON'BLE MS. JUSTICE JYOTI SINGH
                                                               JUDGMENT

D.N. PATEL, CHIEF JUSTICE (ORAL) CM APPL. 31363/2021(Exemption) Allowed, subject to all just exceptions. Application is disposed of.

W.P.(C) 10168/2021 & CM APPL. 31362/2021 (Stay)

1. Mr. Akhil Krishan Maggu, learned counsel appearing on behalf of the Petitioner, after canvassing some arguments and after the objections raised by learned Additional Solicitor General to the maintainability of the writ petition in the present form, seeks permission to withdraw the present writ petition, with liberty to file a fresh petition with proper averments and supporting documents.

Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:23.09.2021 23:05:08

2. Writ petition is accordingly disposed of as withdrawn, granting liberty to the Petitioner to file a fresh petition, with necessary averments, substantiated by relevant documents, in accordance with law, before the appropriate Forum.

3. Pending application is accordingly disposed of.

CHIEF JUSTICE

JYOTI SINGH, J SEPTEMBER 14, 2021 rk

Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:23.09.2021 23:05:08