Delhi High Court - Orders
Shubham Verma vs Centre For Development Of Telematics C ... on 17 March, 2026
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3351/2026, CM APPL. 16506/2026
SHUBHAM VERMA .....Petitioner
Through: Mr. Satwik Parikh, Advocate.
versus
CENTRE FOR DEVELOPMENT OF TELEMATICS C DOT
THROUGH ITS REGISTRAR .....Respondent
Through: Mr. Udit Seth, Ms. Akshita Gupta and
Mr. Divyanshu Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 17.03.2026
1. Counsel for the Petitioner submits that the Petitioner's grievance pertains to the request for grant of special casual leave, which is presently pending consideration with the Respondent. In this regard, the Petitioner has submitted several representations, the latest being dated 20th February, 2026.
2. In view of the fact that the said representation is pending consideration, counsel for the Petitioner seeks leave to withdraw the present petition, with liberty to pursue the grievance through appropriate administrative action before the Respondent. Leave and liberty, as prayed for, are granted.
3. The petition is disposed of, along with pending application.
SANJEEV NARULA, J MARCH 17, 2026 nk 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 17/03/2026 at 22:33:40