$~69
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
+ 	W.P.(C) 9200/2022
	DEEPAK, ASI/EXE					.....Petitioner
Through:	Ms. Pallavi Awasthi and Ms. Vaibhavi Mittal, Advs.

				versus

	THE DIRECTOR GENERAL, CISF & ORS.   .....Respondents
Through:	Ms. Manisha Agrawal Narain, CGSC with Mr. Nipun Jain, Adv.
     AC G.S. Rathore with Insp Yespal for CISF
	CORAM:
	HON'BLE MR. JUSTICE C. HARI SHANKAR
	HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
				ORDER (ORAL)
%				     11.11.2025

C. HARI SHANKAR, J.

1. By affidavit dated 4 November 2025, the respondents have placed on record the decision of the Standing Committee to reimburse the medical expenses of the petitioner at CGHS rates.

2. Ms. Awasthi, learned Counsel for the petitioner, submits that in view thereof, the grievance of the petitioner stands assuaged.  

3. Accordingly, the writ petition is disposed of binding the respondents to the statement made in the affidavit dated 4 November 2025.  

4. Let the amounts in question be released to the petitioner within four weeks from today.  

5. The petition is disposed of in the aforesaid terms.

6. We direct that the costs of ? 10,000/-, awarded by this Court, should be paid to the petitioner along with the said amount, subject to the original bills being submitted by the petitioner within two weeks from today.


C. HARI SHANKAR, J

OM PRAKASH SHUKLA, J
	NOVEMBER 11, 2025/AR

                                                                                                                                                                         

W.P.(C) 9200/2022		Page 1 of 2