$~86 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
 
+  W.P.(C) 16001/2025, CM APPL. 65500/2025, CM APPL. 65499/2025 & CM APPL. 65501/2025 
 
 MADHAWENDRA MISHRA    .....Petitioner 
Through: Mr. Varun Singh, Ms. Alankriti Dwivedi and Ms. Somesa Gupta, Advs. 
 
    versus 
 
 UNION OF INDIA & ORS.       .....Respondents 
Through: Mr. Rohan Jaitley CGSC with Mr. Dev Pratap Shahi, Mr. Varun Pratap Singh, Mr. Yogya Bhatia, Advs. 
Major Anish Muralidhar, Army 
 
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. On it being brought to his notice that the prayers in this writ petition would have to initially be urged before the learned Armed Forces Tribunal1, Mr. Varun Singh, learned Counsel for the petitioner, seeks leave to withdraw this petition with liberty to file a fresh petition challenging the order passed by the learned AFT in this case. 


1 “AFT” hereinafter 
 
2. Leave and liberty granted as aforesaid. 


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 Accordingly, the petition is disposed of as withdrawn. 


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