Delhi High Court - Orders
Dass Officer Association Regd & Ors vs Govt Of Nct Of Delhi & Ors on 10 November, 2021
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12582/2021, CM No. 39605/2021
DASS OFFICER ASSOCIATION REGD & ORS.
..... Petitioners
Through: Mr. P.S. Patwalia, Sr. Adv. with
Ms. Harshika Verma, Adv.
versus
GOVT OF NCT OF DELHI & ORS.
..... Respondents
Through: Mrs. Avnish Ahlawat, Adv. with Mrs.
Tania Ahlawat, Mr. Nitesh Kumar
Singh & Ms. Palak Rohmketra, Advs.
for R-1 to R-3
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 10.11.2021 This matter is being heard through Video-Conferencing. CM No. 39605/2021 Exemption allowed subject to all just exceptions. Application is disposed of.
W.P.(C) 12582/2021 The subject matter of the writ petition shall lie before the Central Administrative Tribunal.
Granting liberty to the petitioners to approach the Central Administrative Tribunal, the petition is dismissed as withdrawn.
V. KAMESWAR RAO, J NOVEMBER 10, 2021/ak