REKHA KUSHWAHA Vs. PUBLIC GRIEVANCE COMMISSION AND ORS

JUDGEMENT

(1.) Cm No.9498/2018

(2.) After some arguments, even while the learned counsel for the petitioner seeks permission to withdraw the captioned writ petition he expresses a concern. The concern is that the proceedings in the suit filed by respondent No.8/Sh. Chander Kant in the Court below is not being expedited.

(3.) To be noted, counsel for the petitioner concedes, though, that the petitioner had filed a suit bearing No.566/2011 in the District Court, at Rohini, for permanent and mandatory injunction, which was dismissed vide judgment dated 28.11.2015.