Delhi High Court - Orders
Mr. Vijay Chhibber vs Government Of Nct Of Delhi & Anr on 29 August, 2022
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TEST.CAS. 29/2016 & I.A. No. 5928/2022
MR. VIJAY CHHIBBER ..... Petitioner
Through: Mr. Rajiv Bakshi, Advocate.
versus
GOVERNMENT OF NCT OF DELHI & ANR......Respondents
Through: Mr. Brijender S. Dhull,
Advocate for respondent no. 2.
(M): 9810616615
Email: [email protected]
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 29.08.2022 I.A. No. 5928/2022 (Application on behalf of the petitioner under Section 151 CPC for withdrawal of the petition)
1. This is an application on behalf of the petitioner under Section 151 CPC for withdrawal of the petition.
2. It is stated on behalf of the petitioner, who is the younger brother of respondent no. 2 that for some personal reasons, the petitioner does not wish to proceed further with the matter and hence seeks leave of this Court to withdraw the present petition.
3. Notice to the aforesaid application was issued on the last date of hearing.
4. Learned counsel for respondent no. 2 has appeared today and he submits that he has no objection if the present application is allowed and leave is granted to withdraw the present petition.
5. In view of the aforesaid, the present application is allowed and the petitioner is granted leave to withdraw the present petition.
Signature Not Verified Digitally Signed By:PREETI Signing Date:07.09.2022 11:25:236. The present application is disposed of in the aforesaid terms.
TEST.CAS. 29/20167. The present petition is dismissed as withdrawn in terms of the order passed in I.A. No. 5928/2022.
8. The petition is disposed of accordingly.
MINI PUSHKARNA, J AUGUST 29, 2022 c Signature Not Verified Digitally Signed By:PREETI Signing Date:07.09.2022 11:25:23