Uoi vs Rc Gupta
2026 Latest Caselaw 1630 Del

Delhi High Court

Uoi vs Rc Gupta on 19 March, 2026

                 $~4
                 *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                 +        W.P.(C) 6141/2010
                                                                   Date of decision: 19.03.2026
                          IN THE MATTER OF:
                          UOI                                                   .....Petitioner
                          (Through: Mr. Bhagwan Sawrup Shukla CGSC with Mr. Sarvan
                          Kumar, Advocate.)

                                              versus

                          RC GUPTA                                              .....Respondent

                          (Through:    None.)

                 CORAM:
                 HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
                                              JUDGEMENT

PURUSHAINDRA KUMAR KAURAV, J. (ORAL)

1. The instant petition is for the following reliefs:-

"a) set aside/quash the order dated 14.12.2009 passed by Ld. CIC;

and/ or

(b) Pass such other order(s) as may be deemed fit and proper In the facts and circumstances of the case."

2. Mr. Bhagwan Sawrup Shukla, learned CGSC submits that the issue involved herein is pending for consideration before the Division Bench of this Court in LPA No.347/2010.

3. The order dated 10.09.2010 passed by this Court would indicate that the operation of the impugned order has been stayed. The earlier order has

Signed By:NEHA CHOPRA Signed Signing Date:25.03.2026 By:PURUSHAINDRA 17:00:19 KUMAR KAURAV already been made absolute vide order dated 28.03.2011. Paragraph no.5 of the said order is extracted as under:-

"5. The interim order dated 10th September 2010 is made absolute during the pendency of the writ petition."

4. A perusal of the order sheets would indicate that no one is appearing on behalf of the respondent since 05.01.2026. It would, thus, appear that the respondent has lost his interest in prosecuting the instant writ petition.

5. So far as the aspect of the legal issue is concerned, the same is pending before the Division Bench of this Court. The decision to be rendered by the Division Bench in the aforesaid LPA, shall have full application in the instant case as well. Therefore, the Court finds no reason to keep the instant petition pending.

6. Needless to state that till a final decision is rendered by the Division Bench, the interim order passed by this Court shall remain in force.

7. With these observations, the instant petition stands disposed of.

8. Liberty is also reserved in favour of the respondent to file an appropriate application, in case so necessitated.

                                                       (PURUSHAINDRA KUMAR KAURAV)
                                                                  JUDGE
                 MARCH 19, 2026
                 Nc





Signed By:NEHA CHOPRA                                                             Signed
Signing Date:25.03.2026                                                           By:PURUSHAINDRA
17:00:19
                                                                                  KUMAR KAURAV