$~22
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
#	CNR No. DLHC010349872026
+ 	W.P.(C) 10878/2026, CM APPLs. 50432/2026 & 50433/2026

	MANOJ KUMAR AND ORS			         .....Petitioners
Through: 	Mr. A.K. Behera, Sr. Adv. with Mr. Amarendra P. Singh, Adv.

				versus

	SHYAM LAL BAIRWA AND ORS		     .....Respondents

Through: 	Dr. Divya Swamy, SC for MCD along with Mr. Yagyawalkya Singh, Mr. Shikhar Rusia, Ms. Akriti Singh, Ms. Nidhi Kumar and Ms. Pragya Patel, Advs.

	CORAM:
	HON'BLE MR. JUSTICE C. HARI SHANKAR
	HON'BLE MR. JUSTICE VINOD KUMAR
				O R D E R (ORAL)
%				       18.09.2026
	
C. HARI SHANKAR, J.

1. Mr. A.K. Behera, learned Senior Counsel appearing for the petitioners submits that the order of stay, which is subject matter of challenge in this writ petition, has been vacated by the Central Administrative Tribunal 1 by order dated 17 September 2026 and that, therefore, the grievance in this writ petition does not survive for consideration. 

2. The writ petition is accordingly disposed of.


C. HARI SHANKAR, J.

VINOD KUMAR, J.
     SEPTEMBER 18, 2026/cd					
1 “the Tribunal”, hereinafter
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