Utkarsh Jaiswal & Ors vs Indra Prastha Power Generation Company ... on 13 September, 2023

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Delhi High Court - Orders

Utkarsh Jaiswal & Ors vs Indra Prastha Power Generation Company ... on 13 September, 2023

Bench: Anup Jairam Bhambhani

                                    $~27
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(C) 6571/2015
                                                UTKARSH JAISWAL & ORS                     ..... Petitioners
                                                             Through: Mr. Gajendra Giri and Mr. Aditya
                                                                      Giri, Advocates.
                                                             versus
                                                INDRA PRASTHA POWER GENERATION COMPANY & ORS
                                                                                                                                  ..... Respondents
                                                                                      Through:                Mr. R.K. Vats and Ms. Kumari Alka,
                                                                                                              Advocates for R1 and R2.
                                                CORAM:
                                                HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                                                                      ORDER

% 13.09.2023 W.P.(C) 6571/2015 and CM APPL. 47273/2023 By way of CM APPL. No. 47273/2023 filed on the principles of section 151 of the Code of Civil Procedure 1908, Mr. Gajendra Giri, learned counsel appearing for the petitioners seeks leave to withdraw the present writ petition premised upon the assurance extended by the respondents via communication dated 04.09.2023, copy of which has been annexed with the application.

The assurance is to the effect that subject to the petitioners withdrawing the writ petition, the competent authority of the respondents has agreed to resolve their grievances with regard to the seniority on the basis of the initial merit list of the selection process through NPTI, in line with the guidelines and instructions of the Department of Personnel and Training.

W.P.(C) 6571/2015 Page 1 of 2

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 16/09/2023 at 19:00:59 Noting the contents of communication dated 04.09.2023 and based on the prayer made in the application, the petition is disposed-of as withdrawn.

The petitioners shall however be at liberty to seek revival of the writ petition, if the aforesaid assurance extended by the respondents is not followed through.

Pending applications, if any, also stand disposed-of.

ANUP JAIRAM BHAMBHANI, J SEPTEMBER 13, 2023/uj W.P.(C) 6571/2015 Page 2 of 2 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 16/09/2023 at 19:00:59

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Delhi High Court - Orders