Krishna Dutta Pandey (Asi/Gd) & ... vs Union Of India & Ors.
2023 Latest Caselaw 4297 Del

Citation : 2023 Latest Caselaw 4297 Del
Judgement Date : 20 October, 2023

Delhi High Court

Krishna Dutta Pandey (Asi/Gd) & ... vs Union Of India & Ors. on 20 October, 2023

                          $~26

                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                            Judgment delivered on: 20th October, 2023

                          +      W.P.(C) 13939/2023 & CM APPL. 55038/2023

                                 KRISHNA DUTTA PANDEY (ASI/GD) & ANR.
                                                                                   .... Petitioners
                                                       versus

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


                          Advocates who appeared in this case:
                          For the Petitioner:   Mr. Abhay Kumar Bhargava, Advocate.

                          For the Respondents: Mr. Ajay Jain, SPC for UOI with Mr. Krishna Sharma and
                                               Ms. Bijay Lakshmi, Advocates.

                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE MANOJ JAIN

                                                JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Learned counsel for the petitioners submits that petitioners have already filed a statutory petition under Section 117(2) of the BSF Act, 1968, which is pending consideration before the competent authority.

2. Learned counsel for the respondents submits that the statutory petition is under active consideration of the competent authority.

3. In view of the above, this petition is disposed of directing the competent authority to expeditiously decide the statutory petition filed

Signature Not Verified Digitally Signed

Signing Date:21.10.2023 17:43:32 by the petitioners.

4. Needless to state that it would be open to the petitioners to take their remedies in accordance with law in case they are aggrieved by any orders passed on the Statutory Petition.

5. Petition is disposed of in the above terms.

SANJEEV SACHDEVA, J

MANOJ JAIN, J OCTOBER 20, 2023 st

Signature Not Verified Digitally Signed

Signing Date:21.10.2023 17:43:32