Delhi High Court - Orders
Corrtech Energy Limited vs Indian Oil Corporation Limited on 20 September, 2023
Author: Sachin Datta
Bench: Sachin Datta
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 234/2023 and IA No.13889/2023
CORRTECH ENERGY LIMITED ..... Petitioner
Through: Advocate (appearance not given)
versus
INDIAN OIL CORPORATION LIMITED ..... Respondent
Through: Mr. Abhishek Birthray, Ms. Aparna
Iyer and Ms. Reeta Mishra, Advs.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 20.09.2023 IA No.13596/2023 (Exemption) Allowed, subject to all just exceptions. Application stands disposed of.
O.M.P.(I) (COMM.) 234/2023 and IA No.13889/2023
1. Learned counsel for the petitioner seeks leave to withdraw the present petition. Accordingly, the present petition is dismissed as withdrawn.
2. All pending applications also stand disposed of.
SACHIN DATTA, J SEPTEMBER 20, 2023/cl This is a digitally signed order.
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