Ramu Ram Saran vs Union Of India & Ors.
2022 Latest Caselaw 685 Del

$~4
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                    Date of decision: March 07, 2022
+     W.P.(C) 3315/2022 & CM 9655/2022
      RAMU RAM SARAN                                     ..... Petitioner
                         Through     Ms.Saahila Lamba, Advocate.

                         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 writ petition has been preferred under Article 226 of the Constitution of India seeking quashing of order dated 24.01.2022 issued by the respondents.

2. Learned counsel for the respondents, on instructions, submits that representation dated 03.02.2022 made by the petitioner will be decided in a time-bound manner; and till then, the respondents will not proceed with order dated 24.01.2022 directing the petitioner's de- novo trial.

3. Let the above-mentioned representation of the petitioner be decided within six (06) weeks from today and the decision taken thereupon be

communicated in writing to the petitioner within one (01) week thereafter.

4. Needless to state that if the petitioner is aggrieved by the decision taken by the respondents on his representation, he may challenge the same by way of appropriate proceedings before the appropriate forum, in accordance with law, if so advised.

5. In view of above, the writ petition is disposed of.

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

(SURESH KUMAR KAIT) JUDGE

(ANUP JAIRAM BHAMBHANI) JUDGE MARCH 07, 2022 ab