Delhi High Court - Orders
State vs Uidai & Anr on 5 August, 2024
$~83
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5145/2019
STATE .....Petitioner
Through: Ms. Nandita Rao, ASC for
the State with Mr. Amit
Peswani, Adv. and SI
Vikrant Singh / NDR
Special Cell.
versus
UIDAI & ANR .....Respondents
Through: Mr. Anirban Sen, Adv. for
R-1.
Mr. Kasim Khan and Mr.
Aman Mirza, Advs. for R-
2.
CORAM:
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 05.08.2024
1. The learned Additional Standing Counsel ('ASC') for the State submits that the information available with the UIDAI has been received and no further directions are required to be passed against Respondent No. 1.
2. The learned ASC for the State on instructions seeks liberty to withdraw the present petition and approach at a later stage in case any grievance remains.
3. The present case is dismissed as withdrawn.
AMIT MAHAJAN, J AUGUST 5, 2024 'KDK' This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/08/2024 at 00:06:04