Delhi High Court - Orders
Amit Pal Singh vs Union Of India & Ors on 24 June, 2020
Author: Manmohan
Bench: Manmohan, Sanjeev Narula
#8
$~
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL.) 967/2020 & CRL.M.As.8186-8188/2020
AMIT PAL SINGH ..... Petitioner
Through: Mr. Vikram Chaudhry, Senior
Advocate with Mr. Ravi Prakash,
Advocate
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Amit Mahajan, CGSC for UOI.
Mr. Ravi Prakash with Mr. Farman
Ali, Mr. Aman Malik and
Mr. Mohammad Shahan Ulla,
Advocates for R-3.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 24.06.2020 The petition has been listed before this Bench by the Registry in view of the urgency expressed therein.
The same has been heard by way of video conferencing. Learned senior counsel for petitioner wishes to withdraw the present writ petition with liberty to file a better writ petition on the same cause of action containing precise and concise averments and grounds.
With the aforesaid liberty, present writ petition and applications stand disposed of.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J SANJEEV NARULA, J JUNE 24, 2020 rn