Union Of India & Ors. vs Hemraj Singh & Ors.
2024 Latest Caselaw 6940 Del

Delhi High Court

Union Of India & Ors. vs Hemraj Singh & Ors. on 24 October, 2024

Author: C. Hari Shankar

Bench: C. Hari Shankar, Sudhir Kumar Jain

                    $~167
                    *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +     W.P.(C) 9654/2024, CM APPL. 39649/2024
                          UNION OF INDIA & ORS.                         .....Petitioners
                                           Through: Mr. R.V. Sinha, Ms. Shriya
                                           Sharma and Ms. Nidhi Singh, Advs.
                                                              versus
                                HEMRAJ SINGH & ORS.                                    .....Respondents
                                             Through:                   Mr. B.K. Berera, Adv.
                                CORAM:
                                HON'BLE MR. JUSTICE C. HARI SHANKAR
                                HON'BLE DR. JUSTICE SUDHIR KUMAR JAIN
                                                              ORDER (ORAL)

                    %                                           24.10.2024

                    C. HARI SHANKAR, J.

1. Mr. Sinha, learned Counsel for the petitioners, seeks leave to withdraw this petition, and he submits that there are certain factual errors in the judgment of the learned Central Administrative Tribunal Principal Bench, New Delhi1, for which he would move the learned Tribunal by way of a review.

2. Accordingly, keeping in note the aforesaid submission, this petition is disposed of as withdrawn.

C. HARI SHANKAR, J.

DR. SUDHIR KUMAR JAIN, J.

OCTOBER 24, 2024/aky Click here to check corrigendum, if any

"the learned Tribunal", hereinafter W.P.(C) 9654/2024