Shiv Kumar Singh vs Union Of India And Ors
2022 Latest Caselaw 901 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                      Date of decision: March 29, 2022
+      W.P.(C) 5126/2022
       SHIV KUMAR SINGH                                 ..... Petitioner
                    Through:           Mr.Shashank Tripathi, Advocate.
                          versus
       UNION OF INDIA AND ORS                   ..... Respondents
                     Through: Mr.Siddharth        Khatana         &
                              Mr.Chaitanya Puri, Advocates.
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT
       HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN

                          J U D G M E N T (oral)

CM APPL. 15263-15264/2022 (exemptions)

1. The applications are allowed, with a direction to the applicant to file

true and dim copies of annexures within four weeks.

2. The applications are accordingly disposed of.

W.P.(C) 5126/2022 & CM APPL. 15262/2022

3. By way of present petition under Article 226 read with Article 227 of

the Constitution of India seeking quashing of orders dated 07.01.2021,

08.02.2022, 16.03.2022 and movement order dated 16.03.2022 passed by

the respondents wherein petitioner was transferred from the 55BN Delhi to

210 BN COBRA Unit.

4. Notice issued.

5. Learned Standing Counsel appearing on behalf of the respondents

accepts notice and on instructions submits that respondents are ready to keep

the movement order dated 16.03.2022 in abeyance till February, 2023 qua

the petitioner herein.

6. In view of the statement made by learned Standing Counsel for the

respondents, learned counsel for the petitioner does not press the other

reliefs sought in the present petition and the petition is accordingly disposed

of with a direction to the respondents that an order shall be passed to this

effect by today itself and the same shall be communicated to learned counsel

for the petitioner.

7. In view of above, petition as well as pending application also stand

disposed of.

8. Copy of this order be given dasti under signatures of the Court

Master.

(SURESH KUMAR KAIT) JUDGE

(SUDHIR KUMAR JAIN) JUDGE

MARCH 29, 2022/ab