Ravinder Kumar vs Union Of India And Ors
2025 Latest Caselaw 4494 Del

Delhi High Court

Ravinder Kumar vs Union Of India And Ors on 30 April, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                    $~70
                    *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +      W.P.(C) 4664/2025, CM APPL. 21570/2025 & CM APPL.
                           21571/2025

                           RAVINDER KUMAR                                 .....Petitioner
                                       Through:           Mr. Krishan Kumar Sharma,
                                       Advocate

                                             versus

                           UNION OF INDIA AND ORS               .....Respondents
                                         Through: Mr. Syed Abdul Haseeb, CGSC
                           CORAM:
                           HON'BLE MR. JUSTICE C. HARI SHANKAR
                           HON'BLE MR. JUSTICE AJAY DIGPAUL
                                           JUDGMENT(ORAL)

                    %                         30.04.2025

                    C. HARI SHANKAR, J.

1. After some hearing, Mr. Sharma, learned counsel for the petitioner, is agreeable to a disposal of this writ petition with a direction to the respondents to treat the writ petition as a representation and take a decision thereon within two weeks.

2. We expect the decision to be reasoned and speaking.

3. The decision as and when taken, would be communicated forthwith to the petitioner. In case the petitioner continues to remain aggrieved, his rights in law should remain reserved.

W.P.(C) 4664/2025

4. The writ petition is, accordingly, disposed of.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

APRIL 30, 2025/yg Click here to check corrigendum, if any

W.P.(C) 4664/2025