Delhi High Court - Orders
Ola Fleet Technologies Pvt Ltd vs South Delhi Municipal Corporation on 29 January, 2019
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) No. 13268/2018
OLA FLEET TECHNOLOGIES PVT LTD. ..... Petitioner
Through: Mr. Mrinal Bharti, Adv.
versus
SOUTH DELHI MUNICIPAL CORPORATION ..... Respondent
Through: Mr. Ajay Digpaul, Standing Counsel.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 29.01.2019 CM APPL. No. 4147/2019 This writ petition was disposed of on 14.12.2018 with directions for de-sealing the subject property for a certain period, to enable the petitioner to remove its vehicles parked there.
Subsequently CM APPL. No. 152/2018 was moved by the petitioner seeking a direction that the respondent should comply with order dated 14.12.2018. Now the present CM APPL. No. 4147/2019 has been moved by the petitioner seeking to withdraw CM APPL. No. 152/2018.
Without commenting on the petitioner moving an application to withdraw an earlier application, CM APPL. No. 152/2018 is permitted to be withdrawn.
CM APPL. No. 4147/2019 is disposed of in the above terms. The writ petition already stands disposed of by order dated 14.12.2018.
ANUP JAIRAM BHAMBHANI, J.
JANUARY 29, 2019/uj