Delhi High Court - Orders
Rakesh Kumar Through Power Of Attorney ... vs M/S Bptp Ltd & Ors on 1 April, 2024
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 2115/2024
RAKESH KUMAR THROUGH POWER OF ATTORNEY MS.
PARINISHTHA ..... Petitioner
Through: Mr. Sudhir Sharma, Adv.
versus
M/S BPTP LTD & ORS. ..... Respondents
Through: None.
CORAM:
HON'BLE MS. JUSTICE SHALINDER KAUR
ORDER
% 01.04.2024
1. The present petition under Article 227 of the Constitution of India has been filed impugning the order dated 03.03.2023 passed by Hon'ble National Consumer Disputes Redressal Commission, New Delhi ("NCDRC") in case bearing consumer case no. 81 of 2017 titled as "Rakesh Kumar vs. M/s BPTP Ltd. & Anr."
2. Learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to file appropriate proceedings as per law.
3. In view of the above, permission is granted.
4. The petition is dismissed as withdrawn along with pending applications.
SHALINDER KAUR, J APRIL 1, 2024/ss 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 04/04/2024 at 00:40:55