Delhi High Court - Orders
Ram Swaroop vs Union Of India & Anr on 8 August, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva, Tushar Rao Gedela
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11816/2022, CM APPL. Nos.35210- 35211/2022
RAM SWAROOP ..... Petitioner
Through: Ms. Esha Mazumdar and Ms. Salonee
Keshwani, Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Manish Kumar, Senior Panel
Counsel for UOI.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 08.08.2022
1. Issue notice. Notice is accepted by learned counsel appearing for respondents, who submits that the fresh examination date has not yet been scheduled and is not likely to be scheduled for the next 3 to 4 months.
2. The statement is taken on record.
3. Learned counsel for petitioner submits that petitioner has without prejudice to his challenge to the cancellation of the earlier examination, applied for fresh participation and the participation in the subsequent examination be treated as without prejudice to his rights and contentions.
4. The statement is taken on record.
5. In view of the above statement, learned counsel for the Signature Not Verified Digitally Signed W.P.(C) 11816/2022 1 By:VINOD KUMAR Signing Date:17.08.2022 12:49:28 petitioner seeks leave to withdraw the petition with liberty to request the Tribunal to expedite the application for interim relief and also reserving the rights of the petitioner to approach this Court afresh, if so required.
6. The petition is dismissed as withdrawn, with liberty as prayed for. The pending applications are also disposed of.
SANJEEV SACHDEVA, J TUSHAR RAO GEDELA, J AUGUST 8, 2022/nd Signature Not Verified Digitally Signed W.P.(C) 11816/2022 2 By:VINOD KUMAR Signing Date:17.08.2022 12:49:28