Delhi High Court - Orders
Bhupinder Kaur vs Guru Teg Bahadur Girls Senior Secondary ... on 16 November, 2023
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11311/2019
BHUPINDER KAUR ..... Petitioner
Through: Mr.Anuj Aggarwal & Ms.Shreya
Kukreti, Advocates
versus
GURU TEG BAHADUR GIRLS SENIOR SECONDARY SCHOOL
THROUGH ITS PRINCIPAL & ORS ..... Respondents
Through: Ms Latika Choudhary, Advocate
Mr.Gaurav K. Pandey, Advocate for
R-1 and 2
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 16.11.2023 CM APPL. 59127/2023 (Seeking withdrawal of the captioned writ petition)
1. The instant application under Section 151 of the Code of Civil Procedure, 1908 has been filed on behalf of applicant/petitioner seeking withdrawal of the captioned writ petition.
2. Learned counsel appearing on behalf of the applicant/petitioner seeks leave to withdraw the captioned. There is no objection on behalf of respondents to the same.
3. In view of the above, the application is allowed and stands disposed of.
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 18/11/2023 at 21:58:49 W.P.(C) 11311/2019 In view of the order passed in CM APPL. 59127/2023 of even date, leave to withdraw the petition is granted.
The petition stands dismissed as withdrawn. The date already fixed i.e. 11th January, 2024 stands cancelled.
CHANDRA DHARI SINGH, J NOVEMBER 16, 2023 Dy/ryp 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 18/11/2023 at 21:58:49