Delhi High Court - Orders
Andrew Gurung And Anr vs Union Of India And Anr on 26 February, 2019
Author: V. Kameswar Rao
Bench: Chief Justice, V. Kameswar Rao
$~50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1980/2019, CM Nos. 9264-9265/2019
ANDREW GURUNG AND ANR.
..... Petitioner
Through: Mr. Kumar Aditya, Adv. with
Mr. Pramit Chhetri, Adv.
versus
UNION OF INDIA AND ANR.
..... Respondent
Through: Mr. N.K. Srivastava, Sr. Panel
Counsel
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 26.02.2019 Learned counsel for the petitioners submits that certain errors have crept in the pleadings and prays for permission to withdraw the writ petition with liberty to file a fresh petition after making necessary corrections. With liberty as prayed for, the writ petition and connected application are dismissed as withdrawn.
CHIEF JUSTICE V. KAMESWAR RAO, J FEBRUARY 26, 2019/ak