Delhi High Court - Orders
Aditya Birla Fashion And Retail Limited vs Mrs Saroj Tandon on 2 March, 2023
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 343/2023 & CM APP No. 10389-90/2023
ADITYA BIRLA FASHION AND RETAIL LIMITED
..... Petitioner
Through: Mr. Varun Sharma and Ms. Sanchita
Chamoli, Advocates
versus
MRS SAROJ TANDON ..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 02.03.2023 [ The proceeding has been conducted through Hybrid mode ]
1. Learned counsel for the petitioner seeks and is permitted to withdraw the present petition with liberty to take recourse to appropriate remedies in accordance with law to challenge the impugned order which dismissed the application under Order VII Rule 11 CPC, 1908.
2. The petition is dismissed as withdrawn in view of the aforesaid liberty.
TUSHAR RAO GEDELA, J MARCH 2, 2023 Aj Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:07.03.2023 11:13:41