Delhi High Court - Orders
Themis Medicare Limited & Anr vs Central Medical Services Society & Ors on 5 August, 2025
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6999/2024 & CM APPLs. 29128/2024 & 38879/2024
THEMIS MEDICARE LIMITED & ANR. .....Petitioners
Through: Ms.Archana Sachdeva, Adv.
versus
CENTRAL MEDICAL SERVICES SOCIETY & ORS. ..Respondents
Through: Ms.Aakansksha Kaul, Adv. with
Mr.Aman Sahani and Ms.Ashima
Chopra, Advs. for CMSS.
Mr.Vikram Jetley, CGSC with
Ms.Shreya Jetley, Adv. for R-5.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 05.08.2025
1. Learned counsel for the petitioner states that he has instructions to withdraw the present writ petition.
2. Accordingly, the writ petition along with the pending applications stands dismissed as withdrawn. However, we may make it clear that withdrawal of this writ petition will not prejudice the petitioner's complaint which is said to be pending with the Department of Health & Family Welfare.
DEVENDRA KUMAR UPADHYAYA, CJ TUSHAR RAO GEDELA, J AUGUST 5, 2025 "shailndra"
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