$~37
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
+ 	W.P.(C) 16596/2025
	MS. JAYA							.....Petitioner
Through:	Dr. Ashutosh and Ms. Monal Sharma, Advs. 

				versus

	UNION OF INDIA				      .....Respondent
Through:	Mr. Premtosh Mishra, CGSC, Mr. Govil Upadhyaya, GP and Mr. Prarabdha Tiwari, Advs.

	CORAM:
	HON'BLE MR. JUSTICE C. HARI SHANKAR
	HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
			       ORDER (ORAL)
%				03.11.2025

C.HARI SHANKAR, J.

1. Dr. Ashutosh, who appears for the petitioner, submits that inadvertently an incorrect prayer clause has been made in the present petition. 

2. Instead of calling on him to amend the prayer clause and thereby making the file bulky, we permit him to withdraw the writ petition with liberty to file a fresh writ petition within a period of one week from today with the proper prayer clause. 

3. Leave and liberty is granted as aforesaid.

4. The writ petition is disposed of as withdrawn. 


C. HARI SHANKAR, J.

OM PRAKASH SHUKLA, J.
	NOVEMBER 3, 2025
	dsn
                                                                                       

W.P.(C) 16596/2025		Page 1 of 2