Delhi High Court - Orders
Uday J Desai & Ors vs Union Of India & Ors on 22 November, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
CM APPLs. 50298-50299/2022 IN
+ LPA 564/2019
UDAY J DESAI & ORS ..... Appellants
Through: Dr Amit George, Adv. with
Ms Neena Nagpal, Mr Malak, Mr M.
Bhatt and Mr Vishvendra Tomar,
Advs.
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr Ravi Prakash, CGSC with Mr
Farman Ali and Mr Manas Tripathi,
Advs. for UOI
Mr Arun Aggarwal, Adv. for R-4 and
10
Mr P. Gaggar, Adv. for R-16.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 22.11.2022 [Physical Hearing/Hybrid Hearing (as per request)] CM APPLs. 50298-99/2022
1. After the arguments, Dr Amit George, seeks to withdraw the above- captioned applications, with liberty to take recourse to an appropriate remedy as per law.
2. Accordingly, the applications are dismissed as withdrawn, with liberty as prayed for.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J NOVEMBER 22, 2022/SA Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KAUSHAL KUMAR SACHDEVA Signing Date:11.12.2022 22:02:52