Delhi High Court - Orders
Awanish Kumar vs Dedicated Freight Corridor ... on 1 October, 2024
Author: Jyoti Singh
Bench: Jyoti Singh
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1409/2019 & CM APPL. 6443/2019
AWANISH KUMAR .....Petitioner
Through: Mr. Saurabh Agrawal and Ms. Komal
Mundhra, Advocates.
versus
DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA
LTD & ANR .....Respondents
Through: Mr. V.S.R. Krishna and Mr.
V.Shashank Kumar, Advocates for R-1.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 01.10.2024
1. This writ petition has been preferred on behalf of Petitioner under Article 226 of the Constitution of India in the year 2019, seeking a direction to Respondent No.1 to issue 'No Objection Certificate' ('NOC') to the Petitioner for forwarding his application to the Airports Authority of India ('AAI') as well as quashing of the letter dated 14.11.2018 issued by Respondent No.2.
2. On 11.02.2019, when the petition had come up for admission, an interim order was passed by the Court directing Respondent No.1 to issue NOC to the Petitioner to participate in the interviews with a caveat that issuance of NOC shall be subject to outcome of the present petition.
3. Mr. Krishna, appearing on behalf of Respondent No.1, on instructions, submits that said Respondent shall not withdraw the NOC, W.P.(C) 1409/2019 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 03/10/2024 at 23:23:55 and in fact in the meantime all claims of the Petitioner have been fully settled.
4. In view of the stand of Respondent No.1, no further order is required to be passed in this petition.
5. Writ petition stands disposed of in the aforesaid terms, binding Respondent No.1 to its assurance. The legal grounds on which the policy is challenged, are left open.
6. Pending application also stands disposed of.
JYOTI SINGH, J
OCTOBER 1, 2024
DU
W.P.(C) 1409/2019 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 03/10/2024 at 23:23:55