High CourtsDivision Bench(2025) 09 DEL CK 1880

Naveen Vedi vs Union Of India & Ors.

Delhi High Court · Decided on 8 September 2025

HON’BLE JUDGES
C. Hari Shankar, J · Om Prakash Shukla, J
RESULT
Disposed Of
CASE NUMBER
W.P.(C) 13435/2025, CM APPL. 55144/2025, CM APPL. 55145/2025 & CM APPL. 55146/2025

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Judgment

4 paragraphs · 45 words

C. Hari Shankar, J

1.

Mr. Harsimran Singh, learned Counsel for the petitioner submits that the present petition has been rendered infructuous and accordingly he seeks leave to withdraw the petition.

2.

Permission as sought is granted.

3.

The petition is disposed of as withdrawn.