Delhi High Court - Orders
Subodh Gautam vs State Of Nct Of Delhi And Anr on 22 July, 2021
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6860/2021, CM No. 21669/2021
SUBODH GAUTAM
..... Petitioner
Through: Mr. Chandra Shekhar Yadav, Adv.
with Ms. Gitanshi Arora, Adv.
versus
STATE OF NCT OF DELHI AND ANR
..... Respondent
Through: Mr. Zoheb Hossain, ASC for GNCTD
with Mr. Vivek Gurnani, Adv.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 22.07.2021 This matter is being heard through Video-Conferencing. CM No. 21669/2021 Exemption allowed subject to all just exceptions. Application is disposed of.
W.P.(C) 6860/2021 The subject matter of the writ petition shall lie before the Central Administrative Tribunal. Granting liberty to the petitioner to approach the Central Administrative Tribunal, the petition is dismissed as withdrawn.
V. KAMESWAR RAO, J JULY 22, 2021/ak