Sunil Chaudhary vs Union Of India & Ors
2025 Latest Caselaw 3286 Del

Delhi High Court

Sunil Chaudhary vs Union Of India & Ors on 20 May, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                   $~80
                   *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                   +       W.P.(C) 3171/2025 & CM APPL. 14883/2025
                           SUNIL CHAUDHARY                                     .....Petitioner
                                              Through: Mr. Abhay Kumar Bhargava,
                                              Mr. Satyaarth Sinha and Ms. Khushi, Advs.

                                              versus

                           UNION OF INDIA & ORS.                  .....Respondents
                                         Through: Mr. Niraj Kumar, Sr. Central
                                         Govt. Counsel with Mr. Chaitanya Kumar,
                                         Adv.
                                         Mr. Anubhav Tyagi, Government Pleader
                                         Mr. Ajaypal, Law Officer, CRPF, Insp.
                                         Atharv, CRPF and Mr. Ramniwas Yadav,
                                         CRPF.
                           CORAM:
                           HON'BLE MR. JUSTICE C. HARI SHANKAR
                           HON'BLE MR. JUSTICE AJAY DIGPAUL
                                              JUDGMENT (ORAL)

                   %                              20.05.2025

                   C. HARI SHANKAR, J.

1. The prayer of the petitioner in this writ petition is for quashing of order dated 27 February 2025, whereby the petitioner was transferred to 111 BN CRPF situated at Chhattisgarh.

2. Mr. Niraj Kumar, learned Sr. Central Govt Counsel for the respondents submits that the said order of transfer had been

withdrawn.

3. Accordingly, Mr. Ajay Kumar Bhargava, learned Counsel for the petitioner also accepts that the grievance in this petition does not survive for consideration.

4. The petition is accordingly disposed of having been rendered infructuous.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

MAY 20, 2025/sk

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