$~26
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
+ 	W.P.(C) 16153/2025
	SM SURESH KUMAR YADAV			.....Petitioner
Through:	Mr. Abhay Kumar Bhargava, Mr. Satyaarth Sinha, Ms. Shradha Mewati, Mr. Kumar Gaurav, Advs. 

				versus

	UNION OF INDIA & ORS.			     .....Respondents
Through:	Mr. Siddhartha Shankar Ray, CGSC, Mr. Rahul K Sharma, GP with Ms. Khushi Ramuka, 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)
%				     17.10.2025

C.HARI SHANKAR, J.

1. We find that affected parties have not been impleaded in this petition. 

2. We permit Mr. Bhargava, learned Counsel for the petitioner to withdraw this petition with liberty to file afresh after impleading necessary parties. 

3. Writ petition is dismissed as withdrawn with the aforesaid liberty.  

C.HARI SHANKAR, J

OM PRAKASH SHUKLA, J
	OCTOBER 17, 2025/AT