Delhi High Court - Orders
Vicky Kaushik & Ors vs Union Of India & Ors on 4 February, 2021
Author: Prateek Jalan
Bench: Prateek Jalan
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1465/2021
VICKY KAUSHIK & ORS. ..... Petitioners
Through: Mr. Saqib, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Akshay Makhija, CGSC with
Mr. Ankit Tyagi, Advocate for
UOI.
Mr. Avinash Sharma, Advocate for
R-3 and R-4.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 04.02.2021 The proceedings in the matter have been conducted through video conferencing.
CM APPL. 4208/2021 (exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of.
W.P. (C) 1465/2021 & CM APPL. 4207/2021(for ad-interim directions)
1. After some arguments, Mr. Saqib, learned counsel for the petitioners, seeks leave to withdraw the present petition with liberty to the petitioner No. 1 to take alternative remedies under the Multi State Cooperative Societies Act, 2002, against the impugned order of expulsion W.P.(C) 1465/2021 Page 1 of 2 dated 02.03.2020.
2. Mr. Saqib further submits that the petitioner Nos. 2 and 3 have already replied to the Show Cause Notice dated 13.03.2020. In the event, any adverse order is passed against them by the respondent No.3/society, they will also be at liberty to pursue their remedies in accordance with law.
3. The remaining prayers in the present petition concern elections to the respondent No.3/society. I am informed that a writ petition being W.P.(C) 2942/2020 is already pending concerning the elections, in which this Court has passed an order of stay dated 23.03.2020. Since the disputes regarding the elections are already pending before this Court in another writ petition, the petitioners are at liberty to canvass their grievances in the said writ petition, in accordance with law.
4. The petition stands disposed of alongwith pending application, with the liberty as aforesaid.
PRATEEK JALAN, J FEBRUARY 4, 2021 vp W.P.(C) 1465/2021 Page 2 of 2