Delhi High Court - Orders
Praveen Jain vs Sdm/Ra, Kapashera And Others on 6 May, 2025
Author: Prateek Jalan
Bench: Prateek Jalan
$~93
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6002/2025
PRAVEEN JAIN .....Petitioner
Through: Mrs. Rashmi Chopra, Sr. Adv.
with Mr. Sunil Chauhan, Ms.
Vatsala Chauhan, Advocates.
versus
SDM/RA, KAPASHERA AND OTHERS .....Respondents
Through: Mr. Rajesh Yadav, Sr. Adv. with
Mr. V.P. Rana, Mr. Anil Sharma,
Advocates for R-3.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 06.05.2025 CM APPL. 27479/2025 (for exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of.
W.P.(C) 6002/2025 & CM APPL. 27478/2025 (stay)
1. After some hearing, Ms. Rashmi Chopra, learned Senior Counsel for the petitioner, seeks permission to withdraw the writ petition to enable the petitioner to take steps in terms of the directions of the Division Bench in its order dated 10.03.2025 in LPA 459/2024.
2. The writ petition, alongwith the pending application, is dismissed as withdrawn, with liberty as aforesaid.
3. The Division Bench, by the said order, did not render or express W.P.(C) 6002/2025 Page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/06/2025 at 19:27:40 any opinion on the maintainability of the steps proposed to be taken by the petitioner herein and left the rights and contentions of the parties open. There is, therefore, no occasion for this Court to grant liberty in excess of the order of the Division Bench. If the petitioner chooses to take steps in terms of the submission recorded in the order of the Division Bench, that will be subject to the observations of the Division Bench.
4. Having regard to the accepted position that this petition under Article 226 of the Constitution is misconceived, Ms. Chopra states, upon instructions, that the permission to withdraw the writ petition may be granted subject to costs.
5. The petitioner will deposit costs of Rs.25,000/- with the Delhi High Court Legal Services Committee [UCO Bank, Delhi High Court, Shershah Road, New Delhi, Account No. 15530110008386, IFSC Code- UCBA0001553] within a period of two weeks from today.
PRATEEK JALAN, J MAY 6, 2025 'Bhupi/JM'/ W.P.(C) 6002/2025 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/06/2025 at 19:27:40