Delhi High Court - Orders
Sanjay Bharadwaj vs Renu Khanna And Ors on 29 September, 2020
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 576/2020
SANJAY BHARADWAJ ..... Petitioner
Through Mr. Kabil Sibal, Sr. Advocate with
Mr. Dayan Krishnan, Sr. Advocate
with Mr. Khowaja Siddiqui,
Mr. Ankur Chawla, Mr. Ashwini
Kumar, Mr. Arup Sinha,
Mr. Akshay Ringe and Mr. Jayant
Mohan, Advocates.
versus
RENU KHANNA AND ORS ..... Respondents
Through Mr. Kirtimaan Singh with Mr. Paras
Sachdeva, Adv. for R-1 to 4 & 6.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 29.09.2020 CM APPL.24289/2020 (exemption) Exemption is allowed subject to all just exceptions. CONT.CAS(C) 576/2020
1. The hearing was conducted through video conferencing.
2. Learned senior counsel for the petitioner submits that there is a technical defect in the petition. Accordingly, he seeks leave to withdraw the petition with liberty to file a fresh petition.
3. Petition is, accordingly, dismissed as withdrawn with liberty as prayed for.
4. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J SEPTEMBER 29, 2020/st Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:29.09.2020 17:35:46 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.