Delhi High Court - Orders
Sh. B. K. Tiwari And Ors vs Registrar Coop Societies, Gnctd And Ors on 19 October, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Amit Sharma
$~S-45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 405/2020
SH. B. K. TIWARI AND ORS. ..... Petitioners
Through: Counsel (Appearance not given).
versus
REGISTRAR COOP SOCIETIES, GNCTD
AND ORS. ..... Respondents
Through: Mr. Archit Krishna, Advocate for
Mr. Jawahar Raja, ASC (C),
GNCTD.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 19.10.2022 CM APPL. 45530/2022 (Delay) and CM APPL. 45531/2022 (for restoration) The present application being CM APPL. 45531/2022, has been instituted on behalf of the applicants/ petitioners seeking restoration of W.P.(C) 405/2020.
Another application being CM APPL. 45530/2022 has been instituted on behalf of the applicants/ petitioners for grant of condonation of delay of 149 days, in filing the application for restoration being CM APPL. 45531/2022.
Learned counsel appearing on behalf of the petitioners seeks leave to withdraw these applications.
Needless to state, that the applicant is at liberty to initiate Signature Not Verified Digitally Signed W.P.(C) 405/2020 Page 1 of 2 By:DURGESH NANDAN Signing Date:31.10.2022 12:39:44 appropriate proceedings in accordance with law, before the competent authority.
Leave and liberty granted.
The applications are dismissed as withdrawn, and disposed of accordingly.
SIDDHARTH MRIDUL, J.
AMIT SHARMA, J.
OCTOBER 19, 2022/at Click here to check corrigendum, if any Signature Not Verified Digitally Signed W.P.(C) 405/2020 Page 2 of 2 By:DURGESH NANDAN Signing Date:31.10.2022 12:39:44