Delhi High Court - Orders
Naveen Kumar Sharma vs Union Of India & Ors on 5 April, 2021
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4171/2021
NAVEEN KUMAR SHARMA ..... Petitioner
Through: Counsel (appearance not given)
versus
UNION OF INDIA & ORS ..... Respondent
Through: Mr. Abhishek Singh and Mr. Rishi
Raj Meena, Advocates
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 05.04.2021 CM APPL. 12690/2021 Exemption allowed subject to all just exceptions. The application stands disposed of. W.P.(C) 4171/2021 & CM APPL. 12691-12692/2021 The subject matter of this writ petition shall lie before the Central Administrative Tribunal. Granting liberty to the petitioner to approach the Central Administrative Tribunal, the petition and the connected applications are dismissed as withdrawn.
V. KAMESWAR RAO, J APRIL 5, 2021 Aj Signature Not Verified Digitally Signed By:ANIL KUMAR Signing Date:06.04.2021 13:25:23