High CourtsDivision Bench(2025) 04 DEL CK 1843

Jai Chand vs Union Of India Through Ministry Of Defence & Anr.

Delhi High Court · Decided on 2 April 2025

HON’BLE JUDGES
C. Hari Shankar, J · Ajay Digpaul, J
RESULT
Disposed Of
CASE NUMBER
W.P.(C) 4027/2025 & CM APPL. 18711/2025

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Judgment

3 paragraphs · 49 words

C. Hari Shankar, J.

1.

After some hearing, Mr. Vikram Aggarwal, learned Counsel for the petitioner seeks leave to withdraw this writ petition, with liberty to move the Armed Forces Tribunal for appropriate relief.

2.

Leave and liberty is granted as aforesaid. The petition is disposed of as withdrawn.