Himanshu Choudhary vs Union Of India And Ors
2023 Latest Caselaw 4119 Del

Citation : 2023 Latest Caselaw 4119 Del
Judgement Date : 11 October, 2023

Delhi High Court

Himanshu Choudhary vs Union Of India And Ors on 11 October, 2023

                          $~40

                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                        Date of decision: 11.10.2023.


                                                   W.P.(C) 12516/2023

                          +      W.P.(C) 12516/2023 & CM APPL. 49390/2023

                                 HIMANSHU CHOUDHARY                            ..... Petitioner

                                                   versus

                                 UNION OF INDIA & ORS.                         ..... Respondents

                          Advocates who appeared in this case:
                          For the Petitioner:  Mr. Nikhil Bhardwaj, Advocate.
                          For the Respondents: Mr. Akshay Amritanshu, Mr. Ashutosh Jain
                                               and Mr. Samyak Jain, Advocates.
                          CORAM:-

                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE MANOJ JAIN
                                        JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Learned counsel for petitioner submits that the wife of the petitioner, who is in advanced stage of pregnancy, was admitted in hospital following a complication on 29.09.2023 and has been discharged on 05.10.2023. He submits that the expected date of delivery is 27.11.2023.

2. He prays that the respondent may consider attaching petitioner

Signature Not Verified Digitally Signed

Signing Date:12.10.2023 13:01:31 temporarily to Delhi so that he can be at the side of his wife at the time of delivery and may be there for 2-3 weeks beyond the period of delivery.

3. Learned counsel for respondent submits that he has taken instruction and respondent shall temporarily attach the petitioner to a Unit in Delhi for a period of three months.

4. The statement is taken on record.

5. Accordingly, petition is disposed of directing the respondents to temporarily attach the petitioner to a Unit at Delhi for a period of three months.

6. Order dasti under the signatures of the Court Master.

SANJEEV SACHDEVA, J

MANOJ JAIN, J

October 11, 2023/sw

Signature Not Verified Digitally Signed

Signing Date:12.10.2023 13:01:31