High CourtsDivision Bench(2026) 07 DEL CK 1067

Ms Rashmi Mcgee And Ors. vs Union Of India & Ors.

Delhi High Court · Decided on 23 July 2026

HON’BLE JUDGES
C. Hari Shankar, J · Vinod Kumar, J
CASE NUMBER
W.P.(C) 10049/2026, CM APPL. 46780/2026, CM APPL. 46781/2026

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Judgment

3 paragraphs · 57 words
1.

Learned Senior Counsel for the petitioners, on his attention being invited to the fact that affected parties were not impleaded in the OA, seeks leave to withdraw this writ petition with liberty to take remedial steps in the OA.

2.

Leave and liberty is granted as aforesaid.

3.

The writ petition is disposed of as withdrawn.