Delhi High Court - Orders
Mitsubishi Electric Automotive India ... vs Union Of India & Ors on 4 November, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14611/2022 & CM APPL. 44773/2022
MITSUBISHI ELECTRIC AUTOMOTIVE
INDIA PVT. LTD. ..... Petitioner
Through: Mr Karan Sachdev and Mr Sumit
Khadaria, Advocates.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr Asheesh Jain, CGSC with Mr
Abhishek Sing, G.P., Mr Gaurav
Kumar, Advocate and Mr Aalok
Kumar, Advocate for R-1.
Mr Harpreet Singh, Senior Standing
Counsel for R-2 & R-3.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 04.11.2022
1. Mr Karan Sachdev, who appears on behalf of the petitioner, says that he has instructions to withdraw the writ petition, with liberty to take recourse to appropriate statutory remedy.
2. Mr Harpreet Singh, who appears on behalf of respondent nos.2 and 3, says that he has no objection to the same.
3. Accordingly, the writ petition is dismissed as withdrawn, with liberty as prayed for.
W.P.(C) 14611/2022 Page 1 of 2 Signature Not Verified Digitally Signed By:KAUSHAL KUMAR SACHDEVA Signing Date:17.11.2022 11:45:134. Consequently, pending application shall stand closed.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J NOVEMBER 4, 2022 nn Click here to check corrigendum, if any W.P.(C) 14611/2022 Page 2 of 2 Signature Not Verified Digitally Signed By:KAUSHAL KUMAR SACHDEVA Signing Date:17.11.2022 11:45:13