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Delhi High Court - Orders

Angika Development Society vs Union Of India & Ors on 30 October, 2023

Author: Satish Chandra Sharma

Bench: Chief Justice, Tushar Rao Gedela

                                    $~45
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           LPA 724/2023 & CM APPL. 55522/2023, CM APPL. 55523/2023
                                                ANGIKA DEVELOPMENT SOCIETY                                                           ..... Appellant
                                                                                      Through:                 Mr. Tanmay Mehta and Mr. Anurag
                                                                                                               Sahay, Advocates.
                                                                                      versus
                                                UNION OF INDIA & ORS.                                                              ..... Respondents
                                                                                      Through:                 Mr. Sushil Kumar Pandey, Senior
                                                                                                               Panel Counsel with Ms. Neha Yadav,
                                                                                                               Advocate for UOI.
                                                CORAM:
                                                HON'BLE THE CHIEF JUSTICE
                                                HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                                             ORDER

% 30.10.2023

1. Mr Mehta, appearing on behalf of the Appellant has fairly submitted before this Court that the present Appeal may be dismissed as withdrawn with liberty to approach the High Court of Judicature at Patna (the "Patna High Court").

2. Accordingly, the present Appeal along with pending applications (if any) are dismissed as withdrawn with liberty to approach the Patna High Court. It is needless to mention that we have not expressed any opinion on the merits.

SATISH CHANDRA SHARMA, CJ TUSHAR RAO GEDELA, J OCTOBER 30, 2023/d.negi 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 01/11/2023 at 21:17:36