Delhi High Court - Orders
Kavita Kumari vs Uoi Through Dgms Army on 8 November, 2021
Author: Prateek Jalan
Bench: Prateek Jalan
$~26 (2021 Cause List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12440/2021&CM APPL. 39125/2021
KAVITA KUMARI ..... Petitioner
Through: Mr. Surender Singh, Advocate
versus
UOI THROUGH DGMS ARMY ..... Respondent
Through: Ms. Sarika Singh& Mr. Jitendra
Kumar Tripathi, Advocates
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 08.11.2021 The proceedings in the matter have been conducted through video conferencing.
W.P.(C) 12440/2021 andCM APPL. 39125/2021(stay) After some argument, Mr. Surender Singh, learned counsel for the petitioner, seeks permission to withdraw the writ petition.
The writ petition, alongwith the pending application, is dismissed as withdrawn.
PRATEEK JALAN, J NOVEMBER 8, 2021 'hkaur'/ Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:09.11.2021 11:48:42