Delhi High Court - Orders
Shri Rahul Kumar vs Dedicated Freight Corridor ... on 20 November, 2023
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~134
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1534/2023
SHRI RAHUL KUMAR ..... Petitioner
Through: Mr.R.A.Khan, Advocate
versus
DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA
LIMITED THROUGH ITS MANAGING DIRECTOR & ANR.
..... Respondents
Through: Mr.V.S.R. Krishna and
Mr.V.Shashank Kumar, Advocates
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 20.11.2023 CM APPL No. 59900/2023 The present application under Section 151 of the CPC has been filed on behalf of the applicant/petitioner seeking an early hearing in the matter.
In view of the averments made in the application, the application is allowed and the date of hearing is preponed for today. The date 23 rd April, 2024 stands cancelled.
The application stands disposed of.
W.P.(C) 1534/2023 Learned counsel appearing on behalf of the petitioner prayed for leave of this Court to withdraw the present petition with liberty to file it 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 23/11/2023 at 22:28:11 afresh at an appropriate stage.
In view thereof, the petition is dismissed as withdrawn with liberty granted, as prayed.
CHANDRA DHARI SINGH, J NOVEMBER 20, 2023 SV/DS Click here to check corrigendum, if any 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 23/11/2023 at 22:28:11