LT. CDR. VIKRANT MALHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, petitioner is seeking following relief(s):

(2.) For the same relief(s) as sought vide the present petition, petitioner earlier also preferred a writ petition, i.e. W.P.(C) 7885/2022, which was dismissed as withdrawn.

(3.) Accordingly, with the same prayer, the present petition is not maintainable.