High CourtsDivision Bench(2026) 10 DEL CK 2314

Axay Kumar vs Union Of India & Ors.

Delhi High Court · Decided on 6 October 2026

HON’BLE JUDGES
C. Hari Shankar, J · Nivedita Anil Sharma, J
RESULT
Disposed Of
CASE NUMBER
W.P.(C) 14245/2026, CM APPLs. 66686/2026, 66687/2026 & 66688/2026

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Judgment

3 paragraphs · 44 words

C.Hari Shankar, J.

1.

Learned Counsel for the petitioner seeks leave to withdraw the writ petition with liberty to file a fresh writ petition in accordance with law.

2.

Leave and liberty is grated as aforesaid, the writ petition is disposed of as withdrawn.