$~61 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
 
+  W.P.(C) 15973/2025 
 RAJESH DAMOR      .....Petitioner 
Through: Mr. Abhay Kumar Bhargava, Mr. Satyaarth Sinha, Ms. Shradha Mewati, Mr. Kumar Gaurav, Advs. 
 
    versus 
 
 UNION OF INDIA & ORS.        .....Respondents 
Through: Mr. Nishant Gautam CGSC, Mr. Prithvi Raj Dey, Ms. Srijita Koley, Advs. 
Mr. Ajay Pal Law Officer CRPF, Insp Athurv CRPF, Mr. Ramniwas Yadav CRPF 
CORAM: 
 HON'BLE MR. JUSTICE C. HARI SHANKAR 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%        16.10.2025 
 
C. HARI SHANKAR, J. 
 
1. The prayer in this writ petition was for a direction to the respondents to decide the petitioner’s Revision to the Inspector General of Police, RAF, R K Puram, New Delhi, which was preferred by him on 17 May 2025. The respondent has, in Court, submitted that the revision stands decided by order dated 4 September 2025. A copy, thereof, has been handed over to Mr. Abhay Kumar Bhargava, learned Counsel for the petitioner.  


 
2. Accordingly, Mr. Bhargava seeks leave to withdraw this writ petition with liberty to challenge the aforesaid order, in accordance with law.  


 
3. Leave and liberty granted. 


 
4. Accordingly, the petition is disposed of as withdrawn. 


 
C. HARI SHANKAR, J. 
 
OM PRAKASH SHUKLA, J. 
 
 OCTOBER 16, 2025/rjd