Delhi High Court - Orders
Veena Khanna Since Deceased Through ... vs Sonia Venugopal & Anr on 25 May, 2023
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~54 & 59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 887/2023, CM APPL. 28287/2023 & CM APPL.
28288/2023
VEENA KHANNA SINCE DECEASED THROUGH ASHISH
KHANNA & ANR. ..... Petitioners
Through: Mr. Shashank Agrawal, Advocate.
versus
SONIA VENUGOPAL & ANR. ..... Respondents
Through: Mr. Kirti Uppal, Senior Advocate
with Mr. Nitin Khanna, Advocate.
59
+ CM(M) 893/2023, CM APPL. 28462/2023 & CM APPL.
28463/2023
RAKESH KAPOOR ..... Petitioner
Through: Mr. Shashank Agrawal, Advocate.
versus
SONIA VENUGOPAL & ANR. ..... Respondents
Through: Mr. Kirti Uppal, Senior Advocate
with Mr. Nitin Khanna, Advocate.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 25.05.2023 [ The proceeding has been conducted through Hybrid mode ] This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 07:26:27
1. Mr. Shashank Agrawal, learned counsel appearing for the petitioner, on instructions, seeks to withdraw the present petitions with liberty to file an appropriate proceeding in the appropriate forum seeking remedies against the impugned order, which may be decided in accordance with law.
2. Mr. Kirti Uppal, learned Senior Counsel appearing on behalf of the respondents on advance notice, has no objection thereto.
3. Accordingly, the present petitions along with pending applications are dismissed as withdrawn with the liberty so sought, granted.
TUSHAR RAO GEDELA, J MAY 25, 2023/nd This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 07:26:27