Mukesh Kora And Ors vs Union Of India And Ors
2026 Latest Caselaw 2180 Del

Citation : 2026 Latest Caselaw 2180 Del
Judgement Date : 13 April, 2026

[Cites 0, Cited by 0]

Delhi High Court

Mukesh Kora And Ors vs Union Of India And Ors on 13 April, 2026

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~52
                  *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         W.P.(C) 15762/2025
                            MUKESH KORA AND ORS                   .....Petitioners
                                        Through: Mr. Shrikant Prashad and Mr.
                                        Ritik, Advs.

                                               versus

                            UNION OF INDIA AND ORS               .....Respondents
                                          Through: Mr. Ashish K Dixit, CGSC with
                                          Mr. Gautam Yadav, Mr. Umar Hashmi and
                                          Ms. Iqra Sheikh, Advs.
                            CORAM:
                            HON'BLE MR. JUSTICE C. HARI SHANKAR
                            HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
                                               ORDER (ORAL)

                  %                              13.04.2026

                  C. HARI SHANKAR, J.

CM APPL. 23783/2026 & W.P.(C) 15762/2025

1. This application seeks expedited hearing of WP(C) 15762/2025 which is presently listed on 17 August 2026.

2. Mr. Shrikant Prasad, learned Counsel for the petitioner, submits that he is agreeable to withdrawing the writ petition without any adjudication of the issues in controversy raised therein, provided the Central Administrative Tribunal1 is requested to take a decision in MA 823/2026 on 20 April 2026, on which date it is listed.

W.P.(C) 15762/2025

KUMAR Signing Date:18.04.2026 14:38:51

3. Accordingly, we request the Tribunal to decide MA 823/2026 on 20 April 2026.

4. In view of the statement made by Mr. Shrikant Prasad, the writ petition is disposed of in the above terms.

5. We make it clear that we have not expressed any opinion on the merits of any of the issues at which the parties may be on dispute.

6. The application and the writ petition are disposed of.

7. The next date of hearing, i.e., 17 August 2026 stands cancelled.

C. HARI SHANKAR, J.

OM PRAKASH SHUKLA, J.

APRIL 13, 2026/AR

1 "Tribunal" hereinafter

W.P.(C) 15762/2025