Delhi High Court - Orders
H S Oberoi Buildtech Pvt Ltd vs Union Of India on 2 May, 2023
Author: Rekha Palli
Bench: Rekha Palli
$~60 & 61
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TR.P.(C.) 72/2023 & CM APPL. 22113/2023 -Stay., CM APPL.
22114/2023 -Ex.
+ TR.P.(C.) 73/2023 & CM APPL. 22115/2023 -Stay., CM APPL.
22116/2023 -Ex.
H S OBEROI BUILDTECH PVT LTD. ..... Petitioner
Through: Mr.Ashok Chabra with Mr.Pawan
Kumar, Advs.
versus
UNION OF INDIA ..... Respondent
Through: Mr.Anil Soni, CGSC with
Mr.Devvrat Yadav, GP.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 02.05.2023
1. After some arguments, learned counsel for the petitioner seeks leave to withdraw the present petitions.
2. The petitions stand dismissed as withdrawn.
3. Needless to state, this Court has not expressed any opinion on the merits of the petitioner's claim and, therefore, it will be open for the appropriate Court to deal with the petitioner's application for stay as per law.
REKHA PALLI, J MAY 2, 2023 sr Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:03.05.2023 14:52:40