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Facts
Ten applicants instituted an Original Application against the Government of NCT of Delhi, Delhi Police officials and the Union of India, along with two Miscellaneous Applications. After arguments had proceeded for some time, their counsel, on instructions, sought permission to withdraw the O.A. and M.As. so that the applicants could pursue remedies afresh, if advised, in accordance with law.
Source reference: p.4Issues
Whether the applicants should be permitted to withdraw the O.A. and the accompanying M.As.
Source reference: p.4Law Applied
The Tribunal cited no statute, precedent or substantive legal doctrine.
Source reference: p.4It granted the applicants’ request to withdraw the proceedings and recorded that they could avail themselves of remedies afresh, if so advised, in accordance with law.
Source reference: p.4Reasoning
The applicants’ counsel made the withdrawal request under instructions after hearing had commenced.
Source reference: p.4The Tribunal granted permission without addressing the merits of the O.A. or the M.As.; it did not determine the availability or merits of any remedy the applicants might pursue later.
Source reference: p.4Holding
The Tribunal permitted withdrawal and dismissed the O.A. and both M.As. as withdrawn, leaving the applicants free to avail themselves of remedies afresh, if so advised, in accordance with law.
No order as to costs was made.
Source reference: p.4Acts & Sections Cited
1 provisions across 1 statute referred to in this judgment. Linked provisions open on LawLens.
the Act (alias, unresolved)1
Original Court PDF
MUDASSIRA KHANvsGNCTD
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