Delhi High Court - Orders
Vn Gupta Charitable Society vs Dda on 5 April, 2022
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1658/2011
VN GUPTA CHARITABLE SOCIETY ..... Petitioner
Through: None.
versus
DDA ..... Respondent
Through: Ms. Chand Chopra, Adv. for DDA.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 05.04.2022 CM APPL. 16933/2022 in W.P.(C) 1658/2011
1. This application under Section 151 CPC has been filed to withdraw the instant petition bearing W.P.(C) 1658/2011.
2. It is stated in the application that the relief which was being prayed for in the writ petition is now available and has been promulgated by the DDA/respondent itself.
3. For the reasons stated in the application, the same is allowed and the petition bearing W.P.(C) 1658/2011 is dismissed as withdrawn, along with pending application(s), if any.
4. The application stands disposed of.
SUBRAMONIUM PRASAD, J APRIL 5, 2022 S. Zakir Signature Not Verified Digitally Signed By:RAHUL SINGH Signing Date:08.04.2022 17:30:31