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Mahendra Singh Deo vs Union Of India & Ors on 6 May, 2020

Author: Hima Kohli

Bench: Hima Kohli, Subramonium Prasad

$~5
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+      WP(C) 12875/2019 & CMs 599/2020 & 596/2020

      MAHENDRA SINGH DEO                            ...Petitioner
                  Through: Mr.Ankur Chhibber, Advocate.

                                   Versus

      UNION OF INDIA & ORS.                       ....Respondents
                         Through:Mr.Sanjay Jain, ASG with
                         Mr.Arun Bhardwaj, Advocate for UOI.
                         Mr.Sidharth Luthra, Sr. Advocate with
                         Mr.Aditya Singla and Ms.Supriya Juneja,
                         Advocates for non-applicant (seeking
                         impleadment)
                         Mr.Arun Khatri, Advocate for the non-
                         applicant

CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
                          ORDER

% 06.05.2020 CM 10640/2020 (Exemption) Allowed, subject to all just exceptions.

CM 10654/2020 (By UOI for interim directions)

1. The matter has been heard through Video Conferencing.

2. We have indicated at the outset that the grounds of urgency mentioned in the application are not persuasive enough for us to entertain the same.

3. After addressing arguments at some length, Mr. Sanjay Jain, learned ASG states, on instructions from his briefing counsel, that Union of India may be permitted to withdraw the present application, while reserving its right to file a substantive application placing on record, all the relevant facts and figures and mentioning the grounds of urgency for seeking fresh orders from this Court in this petition and other petitions listed today.

4. Leave, as prayed for, is granted.

5. The present application is dismissed as withdrawn.

HIMA KOHLI, J.

SUBRAMONIUM PRASAD, J.

MAY 06, 2020 dkb WP(C) 12875/2019 Page 2 of 2