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Smt. Anita Singhal vs State (Govt Nct Of Delhi) & Ors on 26 May, 2022

                          $~23
                          *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +        CRL.M.C. 2529/2022 & CRL.M.A. 10581/2022
                                   SMT. ANITA SINGHAL                        ..... Petitioner
                                                  Through: Mr. Abhishek Singh, Adv. for Mr.
                                                            Ashutosh Yadav, Adv.
                                                  versus

                                   STATE (GOVT NCT OF DELHI) & ORS.      ..... Respondents
                                                Through: Mr.K.K.Ghei, Addl. PP for State.

                                   CORAM:
                                   HON'BLE MS. JUSTICE POONAM A. BAMBA
                                                      ORDER

                          %                           26.05.2022
                          CRL.M.A. 10581/2022
                          1.0      Allowed, subject to just exceptions.
                          CRL.M.C. 2529/2022
                          2.0      Mr. Abhishek Singh, Ld. Proxy Counsel appears for Mr. Ashutosh

Yadav, Ld. Counsel for petitioner. 3.0 Ld. Proxy counsel submits that he has instructions to state that petitioner wishes to withdraw this petition. 3.1 Request for pass-over is made as main counsel is busy in Supreme Court.

3.2 Request allowed.

Recalled after pass-over.

4.0 Sh. Ashutosh Yadav, Ld. Counsel for the petitioner requests that petitioner be allowed to withdraw this petition. Ld. counsel‟s statement is taken on record.

5.0 Accordingly, the petition is dismissed as withdrawn.

POONAM A. BAMBA, J MAY 26, 2022/manju Click here to check corrigendum, if any CRL.M.C. 2529/2022 Page 1 of 2 Signature Not Verified Digitally Signed By:GEETA JOSHI Signing Date:31.05.2022 19:28:30