Delhi High Court - Orders
Renu Sogan vs Union Of India & Ors on 16 August, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva, Tushar Rao Gedela
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11058/2022
RENU SOGAN ..... Petitioner
Through: Ms. Komal Jain, Advocate.
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr. Rajesh Gogna, CGSC with Mr.
Digvijay Prasad and Ms. Priya Singh,
Advocates and Ms. Aishwarya
Dobhal, GP for R-1.
Ms. Madhumita Bhattacharjee,
Advocate for State of West Bengal.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 16.08.2022
1. Petitioner had filed the subject petition primarily on the ground that the matter could not be taken up before the Central Administrative Tribunal for consideration.
2. Learned counsel for the parties informed that the petition was finally heard by the Tribunal on 28.07.2022 and the judgment is reserved.
3. In view of the above, learned counsel for the petitioner seeks leave to withdraw the petition.
Signature Not Verified Digitally Signed W.P.(C) 11058/2022 1 By:VINOD KUMAR Signing Date:18.08.2022 11:30:224. The petition is accordingly dismissed as withdrawn.
SANJEEV SACHDEVA, J TUSHAR RAO GEDELA, J AUGUST 16, 2022 nd Signature Not Verified Digitally Signed W.P.(C) 11058/2022 2 By:VINOD KUMAR Signing Date:18.08.2022 11:30:22