Delhi High Court
Komal Singh & Anr vs Union Of India & Ors on 19 December, 2014
Author: Hima Kohli
Bench: Hima Kohli
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1981/2014
KOMAL SINGH & ANR ..... Petitioners
Through : Mr. Barun Kr. Sinha, Advocate
versus
UNION OF INDIA & ORS ..... Respondents
Through : Mr. Anil Soni, Advocate for R-1/UOI.
Mr. Rajat Aneja, Advocate for
R-4 to 6, 9, 12 and 15.
Mr. Karan Khanna, Advocate for R-7.
Ms. Kittu Bajaj, Advocate for OBC.
Mr. Mobin Akhtar, proxy counsel for
Mr. Sarfaraj Khan, Adv. for UCO Bank/R-11.
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
ORDER
% 19.12.2014
1. By a separate order passed today in C.M.No.20746/2014, the order dated 11.12.2014 has been recalled and the writ petition has been restored to its original position.
2. Counsel for the petitioners states that the present petition has been transferred to the Supreme Court, vide order dated 8.12.2014 passed in Transfer Petition (Civil) No.1656/2014, a copy whereof has been enclosed with C.M.No.20746/2014.
3. The aforesaid submission is not denied by the counsels for the respondents.
W.P.(C) 1981/2014 Page 1 of 2
4. In view of the aforesaid submission, nothing further survives for adjudication by this Court in the present petition, which is accordingly disposed of.
HIMA KOHLI, J DECEMBER 19, 2014 sk/rkb W.P.(C) 1981/2014 Page 1 of 2