Delhi High Court - Orders
Gurdarshan Singh Kharbanda vs Union Of India & Ors on 6 January, 2021
Author: Manmohan
Bench: Manmohan, Asha Menon
$~Suppl.-4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10444/2020 & CM APPL.33045/2020
GURDARSHAN SINGH KHARBANDA ..... Petitioner
Through: Mr. Sanjay Kumar Shandliya,
Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Ms. Tajinder Virdi, Advocate.
Mr. Yeeshu Jain, Senior Standing
Counsel with Ms. Jyoti Tyagi,
Advocate for R-1.
Mr. Pramod Kumar, Advocate for
GNCT of Delhi.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 06.01.2021 The petition has been heard by way of video conferencing. After some arguments, learned counsel for the petitioner wishes to withdraw the present writ petition with liberty to file appropriate legal proceedings.
With the aforesaid liberty, the present writ petition along with pending application are disposed of. The rights and contentions of all the parties are left open.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J ASHA MENON, J JANUARY 06, 2021 TS