Delhi High Court - Orders
Anurag Singh And Ors vs Union Of India And Ors on 8 February, 2021
Author: Manmohan
Bench: Manmohan, Asha Menon
$~A-1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 2731/2020, CAV 223/2020, CM APPLs. 9508-10/2020
& 33214/2020
ANURAG SINGH AND ORS. .....Petitioners
Through: Mr. Mohan Rao, Advocate
Versus
UNION OF INDIA AND ORS. .....Respondents
Through: Mr. Sanjeev Sabharwal, Senior
Panel Counsel for R-1 to R-3/UOI.
Mr. Naresh Kaushik, Advocate for
Private respondents.
Mr. Amarendra P Singh, Advocate
for Mr. A K Behera, Advocate for
Private respondents.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 08.02.2021 The petition has been heard by way of video conferencing. Learned counsel for the petitioner fairly states that by way of the present Writ Petition, the petitioners have challenged certain interim orders passed by the Central Administrative Tribunal (CAT) in OA No.2991/2019. He further states that the said OA No.2991/2019 is listed for final disposal in the near future and, therefore, he does not wish to press the present Writ Petition any further.
Keeping in view the aforesaid, the present Writ Petition is disposed of with liberty to the petitioners to agitate all theirs contentions and submissions in OA No. 2991/2019 and other connected OAs.
With aforesaid liberty, the present writ petition along with pending applications stand disposed of.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J ASHA MENON, J FEBRUARY 08, 2021/ak