Delhi High Court - Orders
Sachin Dahiya vs Central Reserve Police Force (Crpf) on 23 February, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 391/2019 & CM APPL. 46179-80/2021
SACHIN DAHIYA ..... Petitioner
Through: Mr.Avadh Kaushik, Adv.
versus
CENTRAL RESERVE POLICE FORCE (CRPF)
..... Respondent
Through: Mr.Naginder Benipal, Sr. Panel
Counsel for UOI with Mr.Harjeet
Singh Sachdeva, Ms.Harithi Kambiri
& Mr.Harsh, Advs.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 23.02.2022 The petition has been heard by way of video conferencing. Learned counsel for the petitioner wishes to withdraw the present writ petition.
Consequently, the present writ petition is dismissed as withdrawn. Interim order, if any, stands vacated.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 23, 2022/rv Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:28.02.2022 11:18:23