Delhi High Court - Orders
Bansal Credits Ltd vs Royal Sundaram General Insurance Co ... on 8 November, 2021
Author: Amit Bansal
Bench: Amit Bansal
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 974/2021
BANSAL CREDITS LTD. ..... Petitioner
Through Mr. Prince Jain, Advocate
versus
ROYAL SUNDARAM GENERAL
INSURANCE CO LIMITED & ANR. ..... Respondents
Through
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 08.11.2021 [VIA VIDEO CONFERENCING] CM No.39213/2021 (for Exemption)
1. Allowed, subject to all just exceptions.
2. The application is disposed of. CM(M) 974/2021
3. The present petition under Article 227 of the Constitution of India has been filed impugning the orders dated 07th October, 2021 whereby costs of Rs.10,000/- has been imposed on the petitioner and 11th October, 2021 whereby the application filed on behalf of the respondent for waiver of the cost has been dismissed.
4. After some hearing, counsel for the petitioner wishes to withdraw the present petition.
5. The petition is dismissed as withdrawn.
AMIT BANSAL, J.
NOVEMBER 08, 2021/dk Signature Not Verified Signed By:ARUNA KANWAR Signing Date:09.11.2021 13:37:40