$~15
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
+ 	W.P.(C) 16843/2025 & CM APPL. 69224/2025
	GATIKA REVANTH					.....Petitioner
Through:	Mr. Abhay Kumar Bhargava, Mr. Satyaarth Sinha and Ms. Shradha Mewati, Advs.

				versus

	UNION OF INDIA & ORS.			     .....Respondents
Through:	Mr. Vinay Yadav, CGSC with Mr. Shivam Sharma, GP, Mr. Ansh Kalra, Ms. Kamna Behrani and Mr. Neeraj Raj Paulose, Advs.
	CORAM:
	HON'BLE MR. JUSTICE C. HARI SHANKAR
	HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
ORDER (ORAL)
%				      07.11.2025
C. HARI SHANKAR, J.

1. As the appeal of the petitioner against the decision of the medical board declaring him medically unfit is pending before the competent appellate authority, Mr. Bhargava, on instructions, seeks leave to withdraw this writ petition with liberty to approach the Court at the appropriate stage, if aggrieved.

2. Leave and liberty is granted as aforesaid. The petition is disposed of as withdrawn.


C. HARI SHANKAR, J

OM PRAKASH SHUKLA, J
	NOVEMBER 7, 2025/AR