$~5 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 6509/2025 LOKPAL SINGH .....Petitioner Through: Mr. Abhay Kumar Bhargava, Mr. Satyaarth Sinha and Ms. Shradha Mewati, Advocates versus UNION OF INDIA & ORS. .....Respondents Through: Ms. Suruchi Mittal Adv SPC for UOI CORAM: HON'BLE MR. JUSTICE C. HARI SHANKAR HON'BLE MR. JUSTICE OM PRAKASH SHUKLA O R D E R (ORAL) % 10.11.2025 1. In view of the fact that the petitioner’s grievance has been assuaged, Mr. Bhargava, learned counsel for the petitioner, seeks leave to withdraw the petition. 2. The petition is disposed of as withdrawn. C. HARI SHANKAR, J OM PRAKASH SHUKLA, J NOVEMBER 10, 2025/yg