Dipendra vs Union Of India & Ors.
2022 Latest Caselaw 632 Del

$~27
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                 Date of decision: 28th February, 2022

+      W.P.(C) 3479/2022
       DIPENDRA                                          ..... Petitioner
                        Through:       Mr.Vivek Sheel & Ms.Deepshikha,
                                       Advocates.

                        versus

       UNION OF INDIA & ORS.                       ..... Respondents
                     Through:          Mr.Neeraj, Mr.Sahaj Garg,
                                       Mr.Vedansh Anand, Mr.Rudra
                                       Paliwal & Mr.Sanjay Pal, Advocates.

       CORAM:

       HON'BLE MR. JUSTICE SURESH KUMAR KAIT
       HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI

                        J U D G M E N T(ORAL)

1. The present petition has been preferred under Article 226 of the

Constitution of India seeking directions to the respondents to supply a

complete copy of the proceedings of the Summary Force Court convened at

39th Battalion ITBP from 27.12.2021 to 30.12.2021.

2. Issue notice.

3. Learned counsel enters appearance on behalf of the respondents on

advance notice; and has assured this court that they shall supply attested

copies of the entire evidence recorded and complete proceedings of trial of

the petitioner before the Summary Force Court held at 39th Battalion ITBP

from 27.12.2021 to 30.12.2021 within three (03) weeks from today.

4. Counsel has further assured this court that they shall also pay the

outstanding salary, if any, due to the petitioner within four (04) weeks from

today.

5. In view of the submissions made by learned counsel appearing on

behalf of the respondents, no directions are called-for in the matter and the

present writ petition is disposed of accordingly.

6. Pending applications, if any, also stand disposed of.

(SURESH KUMAR KAIT) JUDGE

(ANUP JAIRAM BHAMBHANI) JUDGE FEBRUARY 28, 2022 ab