Delhi High Court - Orders
Uber India Systems Pvt. Ltd. & Ors vs Government Of Nct Of Delhi & Anr on 22 April, 2025
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5854/2023
UBER INDIA SYSTEMS PVT. LTD. & ORS. .....Petitioner
Through: Mr.Manu Krishnan with Ms.Madhavi
Agrawal, Advs.
Versus
GOVERNMENT OF NCT OF DELHI & ANR. .....Respondent
Through: Mr.Vikram Jetly, CGSC with
Ms.Shreya Jetly, Advs for R-2.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 22.04.2025 CM APPL. 23018/2025
1. This is an application moved by the petitioners seeking withdrawal of the writ petition.
2. Learned counsel representing the respondents does not have any objection to the application being allowed.
3. The application is, accordingly, allowed. Consequently, the writ petition is dismissed as withdrawn.
4. The application stands disposed of. W.P.(C) 5854/2023
5. The next date fixed in the matter stands cancelled.
6. The question of law said to have been raised in this writ petition is left 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 24/04/2025 at 21:51:32 open, to be decided in some appropriate case.
DEVENDRA KUMAR UPADHYAYA, CJ TUSHAR RAO GEDELA, J APRIL 22, 2025 S.Rawat 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 24/04/2025 at 21:51:32