Delhi High Court - Orders
Kotak Mahindra Bank Limited vs Dept Of Architecture And Environs, Ndmc ... on 6 May, 2022
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7041/2022 & CM APPLs. 21607/2022, 21608/2022
KOTAK MAHINDRA BANK LIMITED ..... Petitioner
Through: Mr. D. Verma, Advocate alongwith Mr.
Anshuman Nandi, AR.
Versus
DEPT OF ARCHITECTURE AND ENVIRONS, NDMC AND ANR.
..... Respondents
Through: Ms. Sriparna Chatterjee & Mr. S.
Chatterjee, Advocates for Respondent No. 1
alongwith Mr. Ankit Goel, ALO, NDMC.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 06.05.2022
1. At the outset, learned counsel for the petitioner, on instructions, seeks leave to withdraw the present petition, with liberty to approach the Monitoring Committee.
2. Leave and liberty, as prayed for, are granted. The petition is accordingly dismissed as withdrawn, alongwith the pending applications.
3. It is clarified that while passing this order, this Court has not gone into the merits of the contentions raised on behalf of the parties.
MANOJ KUMAR OHRI, J MAY 6, 2022 p'ma Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:SANGEETA ANAND Signing Date:10.05.2022 12:01:29