Delhi High Court - Orders
Vasant Vihar Welfare Association vs Sh. Gyanesh Bharti, Commissioner, ... on 15 February, 2023
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~90
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 175/2023 & CM APPL. 7454/2023
VASANT VIHAR WELFARE ASSOCIATION ..... Petitioner
Through: Ms. Ekta Mehta and Ms. Akanksha
Agrawal, Advocates
versus
SH. GYANESH BHARTI, COMMISSIONER, MUNICIPAL
CORPORATION DELHI & ORS. ..... Respondents
Through: Ms. Beenashaw N. Soni, Standing
counsel for MCD with Ms. Mansi
Jain and Ms. Mansi Bhatia,
Advocates
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 15.02.2023
1. After some arguments, learned counsel for the Petitioner seeks liberty to withdraw the present proceedings to avail her remedy, in accordance with law by filing a substantive petition for the reliefs sought herein.
2. Accordingly, the present petition is dismissed as withdrawn, with the aforesaid liberty reserved to Petitioner.
MANMEET PRITAM SINGH ARORA, J FEBRUARY 15, 2023/rk/asb Signature Not Verified Digitally Signed By:RASHMI DABAS Signing Date:18.02.2023 15:05:34