Vandana Sharma & Ors. vs Union Of India & Ors.
2024 Latest Caselaw 1784 Del

Delhi High Court

Vandana Sharma & Ors. vs Union Of India & Ors. on 28 February, 2024

Author: Tushar Rao Gedela

Bench: Tushar Rao Gedela

                     *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                     %                             Judgment reserved on: 14.02.2024
                                                   Judgment pronounced on: 28.02.2024
                     +        W.P.(C) 103/2024 & CM APPL. 443/2024

                              VANDANA SHARMA AND OTHERS                        ..... Petitioners
                                                 versus
                              UNION OF INDIA AND OTHERS                    .... Respondents
                     Advocates who appeared in this case:
                     For the Petitioner    :     Mr. A.K. Singla, Senior Advocate with
                                                 Mr. Rahul Shukla, Mr Akshit Sachdeva,
                                                 Ms. Sayantani Basak and Ms. Snigdha,
                                                 Advocates
                     For the Respondent   :      Mr. Sushil Kr Pandey, SPC and Ms.
                                                 Neha Yadav, Advocate for UOI. Ms.
                                                 Avnish Ahlawat, Standing Counsel
                                                 (GNCTD) with Mr. N.K. Singh, Ms.
                                                 Laavanya Kaushik, Ms. Aliza Alam and
                                                 Mr. Mohnish Sehrawat, Advocates.
                     CORAM:
                     HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                                 JUDGMENT

TUSHAR RAO GEDELA, J.

[ The proceeding has been conducted through Hybrid mode ]

1. In view of the judgement rendered in W.P.(C) 13727/2023, no order is called for in this present petition.

2. In view of the above, the present petition with pending applications is disposed of, with no order as to costs.

TUSHAR RAO GEDELA, J.

FEBRUARY 28, 2024/rl