Delhi High Court - Orders
Shri Rahul Kumar vs Dedicated Freight Corridor ... on 12 July, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~A-75
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1534/2023
SHRI RAHUL KUMAR .....Petitioner
Through: Mr. N.S. Dalal, Nidhi Dalal, Alok
Kumar, Rachana Dalal, Sweta
Kadyan, Karan Mann, Advocates.
versus
DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA
LIMITED THROUGH ITS MANAGING DIRECTOR & ANR.
.....Respondent
Through: Mr. V.S.R. Krishna and Mr. V
Shashank Kumar, Advocates.
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 12.07.2024 CM APPL. 4018/2024
1. The instant application under Section 151 CPC has been filed by the petitioner seeking following relief:-
"recall the order dated 20.11 2023 passed by this Hon'ble Court in Writ Petition (Civil) No. 1534 of 2023"
2. Learned counsel appearing for the applicant submitted that the order dated 20th November, 2023, records that the counsel appearing on behalf of the appellant sought liberty to withdraw the writ as well as early hearing application, however, on 20th November, 2023, the counsel had sought leave to withdraw the early hearing application only and not the instant writ petition. Accordingly, he sought modification of the order dated 20 th 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 16/07/2024 at 01:39:45 November, 2023, passed by this Court.
3. Issue notice. Notice is accepted by learned counsel appearing on behalf of the respondent/non-applicant. He submitted that he has no objection to the instant application being allowed.
4. In view of the above, the order dated 20th November, 2023 is modified to the extent that the learned counsel appearing for the petitioner took leave to withdraw only the application for early hearing and not the writ petition. Now, the order shall read as under:-
"CM APPL No. 59900/2023The present application under Section 151 of the CPC has been filed on behalf of the applicant/petitioner seeking an early hearing in the matter.
Learned counsel for the petitioner seeks leave to withdraw the application. Application is dismissed as withdrawn."
5. Since the order dated 20th November, 2023 is modified to the extent indicated above, the writ petition is restored to its original position. W.P.(C) 1534/2023
6. List the writ petition before the roster Bench on 19th July, 2024.
CHANDRA DHARI SINGH, J JULY 12, 2024 NA/db 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 16/07/2024 at 01:39:45