Delhi High Court - Orders
Safecon India Technologies Private ... vs Commissioner, Department Of Trade And ... on 10 November, 2021
Author: Jyoti Singh
Bench: Chief Justice, Jyoti Singh
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8343/2021
SAFECON INDIA TECHNOLOGIES
PRIVATE LIMITED & ANR. ..... Petitioners
Through: Mr. Karan Aggarwal, Advocate
Versus
COMMISSIONER, DEPARTMENT OF
TRADE AND TAX & ANR. ..... Respondents
Through: Mr. Devesh Singh, Additional
Standing Counsel with Ms. Sukriti Ghai, Mr.
Manas Bhatnagar, Advocates
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 10.11.2021 C.M.No.32642/2021(for withdrawal) Present application has been filed by the Petitioners seeking permission to withdraw the writ petition, on the ground that the grievances ventilated in the present petition have been redressed inasmuch as Form-H has been issued on 15.09.2021 by the Respondents.
Permission as prayed for is granted. Application is allowed and disposed of.
W.P.(C) 8343/2021 Writ petition is disposed of as withdrawn.
CHIEF JUSTICE JYOTI SINGH, J NOVEMBER 10, 2021/'anb' Signature Not Verified AMIT NARAYAN BHARTHUAR Location: Signing Date:13.11.2021 15:00:15