Delhi High Court - Orders
Ravinder Pratap Singh Rathore vs Union Of India And Ors on 12 May, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~72
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7453/2022 & CM APPLs. 22723-22725/2022
RAVINDER PRATAP SINGH RATHORE ..... Petitioner
Through: Mr. Madhur Bhushan and Mr. Vipin
Kr. Raghav, Advs.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Umesh Kr. Burnwal, Adv.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 12.05.2022 CM APPL. 22724/2022 Exemption allowed subject to all just exceptions. Application stands disposed of. W.P.(C) 7453/2022 & CM APPL. 22723/2022
1. The subject matter of this writ petition shall lie before the Central Administrative Tribunal.
2. Granting liberty to the petitioner to approach the Central Administrative Tribunal, the petition and the application for stay are dismissed as withdrawn.
CM. No. 22725/20223. In view of the order passed in the writ petition, this application has become infructuous.
V. KAMESWAR RAO, J MAY 12, 2022/jg Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:13.05.2022 11:03:17 Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:13.05.2022 11:03:17