$~23 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
+  W.P.(C) 16879/2025 & CM APPL. 69412/2025 
 SANJAY KUMAR     .....Petitioner 
Through: Mr. Nitin Joshi and Mr. Harsimran Singh, Advocates.  
 
    versus 
 
 UNION OF INDIA & ANR.       .....Respondents 
Through: Mr. Chetanya Puri, SPC with Mr. Kamaldeep, GP. 
 
 CORAM: 
 HON'BLE MR. JUSTICE C. HARI SHANKAR 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
ORDER (ORAL) 
%          07.11.2025 
C. HARI SHANKAR, J. 
 
1. The only prayer of the petitioner in this writ petition is that his clemency petition be decided. Mr. Chetanya Puri, learned SPC seeks and is granted six weeks’ time to take a decision on the clemency petition and to forward a copy to learned Counsel for the petitioner. Needless to say, should the petitioner be aggrieved by the decision, his rights in law would remain reserved.   


 
2. The petition stands disposed of.  


 
 
C. HARI SHANKAR, J 
 
OM PRAKASH SHUKLA, J 
 NOVEMBER 7, 2025/pa