Binay Kumar vs Union Of India & Ors
2026 Latest Caselaw 905 Del

Citation : 2026 Latest Caselaw 905 Del
Judgement Date : 16 February, 2026

[Cites 0, Cited by 0]

Delhi High Court

Binay Kumar vs Union Of India & Ors on 16 February, 2026

Author: C. Hari Shankar

Bench: C. Hari Shankar

                   $~22
                   *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                   +      W.P.(C) 2175/2026, CM APPL. 10538/2026 & CM APPL.
                          10539/2026
                          BINAY KUMAR                                    .....Petitioner
                                          Through: Mr. Sanjeev Kumar, Mr. Vinay
                                          Kumar, Ms. Rakhi Tyagi, Advs.
                                          versus
                          UNION OF INDIA & ORS.                     .....Respondents
                                          Through: Mr. Vikrant Nilesh Goyal, Mr.
                                          Yash Tyagi, GP, Mr. Yash Basoya, Mr.
                                          Rakshit Tyagi and Mr. Kunal Dixit, Advs.
                          CORAM:
                          HON'BLE MR. JUSTICE C. HARI SHANKAR
                          HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
                                       ORDER (ORAL)

% 16.02.2026

C. HARI SHANKAR, J.

1. After some hearing, Mr. Sanjeev Kumar, learned Counsel for the petitioner, seeks leave to withdraw this writ petition with liberty to approach the Central Administrative Tribunal seeking the relief sought in this petition.

2. Leave and liberty is granted as aforesaid.

3. The petition is disposed of as withdrawn.

C. HARI SHANKAR, J.

OM PRAKASH SHUKLA, J.

FEBRUARY 16, 2026/ss