Delhi High Court - Orders
Neeraj Kumar Bhati vs Security Printing & Minting ... on 27 September, 2019
Author: A. K. Chawla
Bench: A. K. Chawla
$~49
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6736/2019 & CM APPL. 28300/2019
NEERAJ KUMAR BHATI ..... Petitioner
Through Mr. Sagar Roy, Adv.
versus
SECURITY PRINTING & MINTING CORPORATION OF INDIA
LTD & ANR ..... Respondents
Through Mr. R.V. Sinha and Mr. A.S. Singh,
Advocates for R-1.
Mr. Abhay Prakash Sahay, CGSC
with Ms.Indira Goswami, Adv. for
UOI/R-2.
CORAM:
HON'BLE MR. JUSTICE A. K. CHAWLA
ORDER
% 27.09.2019 Mr. Sinha, ld. counsel for respondent no.1 and Mr. Sahay, ld. CGSC for respondent no.2 state that the reliefs prayed have already been granted and therefore, the instant petition becomes infructuous. It also comes to be pointed out that the appointment letter dated 27.09.2019 has also been issued. Copy thereof is furnished to ld. counsel for the petitioner, who concedes to the submissions made on behalf of the respondents. In view thereof, nothing survives in the petition and the same is disposed off accordingly.
A. K. CHAWLA, J SEPTEMBER 27, 2019 nn