Delhi High Court - Orders
Pradeep Kumar Sharma vs Ntro And Anr on 3 June, 2021
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5795/2021 & CM. Nos. 18167/2021, 18168/2021 and
18169/2021
PRADEEP KUMAR SHARMA ..... Petitioner
Through: Mr. Rahul Kaushik, Mr. Chandrakant
Sharma and Ms. Bhuvneshwari
Pathak, Advs.
versus
NTRO AND ANR ..... Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 03.06.2021 This matter is being heard through video-conferencing.
CM. No. 18168/2021 (for exemption) Exemption allowed subject to all just exceptions. Application stand disposed of.
W.P.(C) 5795/2021 & CM. No. 18167/2021 (for stay) The respondent herein is amenable to the jurisdiction of the Central Administrative Tribunal.
Granting liberty to the petitioner to approach the Central Administrative Tribunal, the petition and the connected application are dismissed as withdrawn.
Liberty is with the petitioner to request the learned Tribunal to the expedite the hearing of the petition. CM. No. 18169/2021 (for maintainability) In view of the order passed in the writ petition, this application has become infructuous.
V. KAMESWAR RAO, J JUNE 3, 2021/jg