Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 3, Cited by 0]

Delhi High Court - Orders

Dr. Pooja Deshmukh vs Ministry Of External Affairs & Ors on 16 October, 2023

Author: Jyoti Singh

Bench: Jyoti Singh

                                    $~80
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(CRL) 2678/2023 & CRL. M.A. 25221/2023
                                                DR. POOJA DESHMUKH                        ..... Petitioner
                                                              Through: Mr. Keshavan Chaudhri, Mr. Rishi
                                                              Sehgal, Mr. Arveen Sekhon, Ms. Nikita Gill and
                                                              Ms. Muskaan Khurana, Advocates.

                                                                                      versus

                                                MINISTRY OF EXTERNAL
                                                AFFAIRS & ORS.                            ..... Respondents
                                                               Through: Mr. Nikhil Goel, SPP with Ms. Siddhi
                                                               Gupta, Advocate for R-3.
                                                CORAM:
                                                HON'BLE MS. JUSTICE JYOTI SINGH
                                                                                      ORDER

% 16.10.2023

1. Present petition has been filed by the Petitioner seeking the following reliefs:-

"i. Call for the records of any Look Out Circular (LOC) issued against the Petitioner at the behest of Respondent No. 3 and upon examination thereof, issue appropriate writ(s), order(s) or direction(s) quashing/setting aside the same as it is blatantly violative of the fundamental rights of the petitioner guaranteed under Articles 14, 19 & 21 of the Constitution; ii. Permit the Petitioner to travel to United Kingdom from 18.10.2023 to 27.10.2023 to attend International Conference on Ophthalmology and Optometry ('ICOO');
iii. Pass any other or further order(s) or direction(s) that this Hon'ble court may deem fit and proper in the interest of justice."

2. After canvassing some arguments, learned counsel for the Petitioner, on instructions, seeks to withdraw the petition with liberty to raise all contentions before the Trial Court in appropriate proceedings, in view of the statement made by learned counsel for Respondent No. 3/CBI that W.P.(CRL) 2678/2023 Page 1 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/10/2023 at 17:34:16 cognizance has already been taken by Trial Court.

3. Petition along with pending application stands disposed of as withdrawn with liberty as prayed for in accordance with law.

JYOTI SINGH, J OCTOBER 16, 2023/shivam W.P.(CRL) 2678/2023 Page 2 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/10/2023 at 17:34:16