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3 paragraphs · 25 words
C. Hari Shankar, J.
1.
Mr. Padma Kumar, on instructions seeks leave to withdraw the writ petition.
2.
The writ petition is dismissed as withdrawn.
High CourtsDivision Bench(2026) 07 DEL CK 1120
Dr. S.C. Lali vs Union Of India & Ors.
Delhi High Court · Decided on 28 July 2026
- HON’BLE JUDGES
- C. Hari Shankar, J · Harish Vaidyanathan Shankar, J
- CASE NUMBER
- W.P.(C) 2709/2020