P Pavan Kumar vs Central Industrial Security ...
2023 Latest Caselaw 4517 Del

                          $~66

                          *        IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                       Date of decision: 09.11.2023


                          +        W.P.(C) 14696/2023 & CM APPL. 58502/2023

                                   P PAVAN KUMAR                                 ..... Petitioner

                                                         versus

                               CENTRAL INDUSTRIAL SECURITY FORCE
                                                               ..... Respondents
                          Advocates who appeared in this case:
                          For the Petitioner:         Mr. Romil Pathak, Mr. Amit Kumar and Mr.
                                                      Aryan Pathak, Advocates.
                          For the Respondents:       Mr. Gagan Kumar, SPC with Ms. Seema Singh,
                                                     GP and Mr. Nishtha, Advocate.
                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE MANOJ JAIN
                                        JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Learned counsel for the petitioner submits that petitioner has filed a Revision Petition as well as a Statutory Appeal which have not been disposed of and petitioner would be satisfied at this juncture in case the appeal of the petitioner is disposed of expeditiously.

2. Learned counsel for the respondents submits that Statutory Appeal of the petitioner is pending consideration and shall be disposed of in accordance with law.

Signature Not Verified Digitally Signed

Signing Date:10.11.2023 13:23:54

3. The petition is accordingly disposed of directing the respondents to dispose of the Statutory Appeal of the petitioner as expeditiously as possible in accordance with law.

4. Needless to state, in case petitioner is aggrieved by any further order passed by the respondents he would be entitled to avail of such remedies as may be available in law.

SANJEEV SACHDEVA, J

MANOJ JAIN, J NOVEMBER 09, 2023/sw

Signature Not Verified Digitally Signed

Signing Date:10.11.2023 13:23:54