Delhi High Court - Orders
Sunil Taneja vs Union Of India & Anr on 28 May, 2021
Author: Jyoti Singh
Bench: Chief Justice, Jyoti Singh
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3277/2021 & CM APPL.10002/2021 (stay)
SUNIL TANEJA ..... Petitioner
Through: Mr. Sahil Goel &
Ms. Divya Choudhary, Advs.
versus
UNION OF INDIA & ANR. ..... Respondent
Through: Mr. Prakash Kumar, CGSC
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 28.05.2021 Proceedings have been conducted through video conferencing. Learned counsel for the petitioner, on instructions from the Petitioner, seeks leave to withdraw the present petition, with liberty to file a fresh petition raising all the legal pleas as may be available to him in law and on facts before the appropriate Forum.
Leave, as prayed for, is granted. The writ petition is dismissed as withdrawn, along with the pending application.
CHIEF JUSTICE JYOTI SINGH, J MAY 28, 2021/ns Signature Not Verified Digitally Signed By:AMIT NARAYAN BHARTHUAR Signing Date:02.06.2021 14:07:46