Ex Lt Col Prawin Kumar vs Union Of India & Ors
2025 Latest Caselaw 3405 Del

Delhi High Court

Ex Lt Col Prawin Kumar vs Union Of India & Ors on 24 May, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                    $~57
                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                    +        W.P.(C) 5212/2025
                             EX LT COL PRAWIN KUMAR                             .....Petitioner
                                                Through:     Mr. Lalit Singh, Advocate

                                                versus

                             UNION OF INDIA & ORS.                   .....Respondents
                                           Through: Mr. Amit Tiwari, CGSC, Mr.
                                           Himanshu Bidhuri, Adv, Mr. Ayushi
                                           Srivastava, Adv, Mr. Ayush Tanwar along
                                           with Major Anish Murlidhar

                             CORAM:
                             HON'BLE MR. JUSTICE C. HARI SHANKAR
                             HON'BLE MR. JUSTICE AJAY DIGPAUL
                                               JUDGMENT (ORAL)

% 24.04.2025

C. HARI SHANKAR, J.

1. This is a completely misconceived petition as for the same relief as is sought in the petition, the petitioner is already before the Armed Forces Tribunal1.

2. Mr. Tiwari, learned Standing Counsel for the respondents, submits that the matter is in fact listed before the AFT tomorrow at 2.15 p.m.

3. We cannot believe that the petitioner was unaware of the listing

1 "the AFT", hereinafter

W.P.(C) 5212/2025

of the matter before the AFT tomorrow. We do not wish to make any further comment in the matter.

4. The writ petition is accordingly dismissed. We refrain from awarding costs.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

APRIL 24, 2025/yg Click here to check corrigendum, if any

W.P.(C) 5212/2025