$~79 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
+  W.P.(C) 14487/2025 & CM APPL. 59323/2025 
 N0.110140358 AC/GD SUNIL            .....Petitioner 
Through: Mr. Kartar Singh and Mr. Mahesh Chandra, Advs.  
    versus 
 
 UNION OF INDIA AND ORS         .....Respondents 
Through: Mr. Ripudaman Bhardwaj, CGSC with Mr. Kushagra Singh and Mr. Amit Kumar Rana, Advs.  
 CORAM: 
 HON'BLE MR. JUSTICE C. HARI SHANKAR 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    O R D E R (ORAL) 
%          10.11.2025 
C. HARI SHANKAR, J. 
 
1. Mr. Kartar Singh, learned Counsel for the petitioner submits that supervening events have assuaged the grievance of the petitioner in the writ petition and he, therefore, on instructions, seeks leave to withdraw the writ petition.   


 
2. The writ petition is disposed of as withdrawn, with liberty to the petitioner to re-approach the Court should the need arises.  


 
 
C. HARI SHANKAR, J 
 
OM PRAKASH SHUKLA, J 
 NOVEMBER 10, 2025/gunn