$~53
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
+ 	W.P.(C) 15665/2025, CM APPL. 64098/2025 & CM APPL. 64099/2025

	NISHA KUMARI						.....Petitioner
Through:	Mr. Lakshay Yadav and Mr. Yashvir Gullia, Advs. 

				versus

	UNION OF INDIA				       .....Respondent
Through:	Ms. Sangita Malhotra SPC, Mr Mrityunjay Mahendra GP and Mr Vinod Kumar Gupta Adv with Mr HC Jitendra Kumar Mishra BSF, 

	CORAM:
	HON'BLE MR. JUSTICE C. HARI SHANKAR
	HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
				ORDER (ORAL)
%				       13.10.2025
	
C. HARI SHANKAR, J.

1. The parties who would be directly affected by the prayers in this petition are not impleaded.

2. Accordingly, we permit the petitioner to withdraw this petition with liberty to refile the petition after impleading the necessary parties.


3. The petition is disposed of, as withdrawn with liberty as aforesaid.


C.HARI SHANKAR, J

OM PRAKASH SHUKLA, J
	OCTOBER 13, 2025/yg
                                                                            

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