Delhi High Court - Orders
Dr. Randhawa Ultrasonography Imaging & ... vs Union Of India & Ors on 5 February, 2019
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1196/2019
DR. RANDHAWA ULTRASONOGRAPHY
IMAGING & RESEARCH INSTITUTE (THOUGH
ITS AUTHORIZED REPRESENTATIVE DR. J.S.
RANDHAWA & ANR ..... Petitioners
Through: Mr Sohail Dutt, Sr. Advocate with Mr
Khowaja Siddiqui, Mr Arop Sinha
and Mr Azhar Alam, Advocates.
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr Ajay Digpaul, CGSC with Ms
Madhuri Dhingra and Mr Soumava
Karmakar, Advocates for R-1/UOI.
Mr Satyakam, Advocate Additional
Standing Counsel, GNCTD with Dr
Girish.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 05.02.2019 CM No.5406/2019
1. Allowed, subject to all just exceptions.
W.P.(C) 1196/2019 & CM No.5407/2019
2. The learned counsel appearing for the petitioners seeks to withdraw the present petition with liberty to avail of the alternative remedy by approaching the Central Appellate Authority. However, he requests that the directions be issued to the Central Appellate Authority to decide the petitioners' appeal expeditiously.
3. The petition is dismissed as withdrawn with the aforesaid liberty. If the appeal is preferred within a period of one week from today, the Central Appellate Authority shall consider all contentions and decide the same as expeditiously as possible and preferably within a period of six weeks, thereafter, uninfluenced by the question of delay.
4. The pending application is disposed of.
VIBHU BAKHRU, J FEBRUARY 05, 2019 MK