Delhi High Court - Orders
Naveen Bhatia vs Union Of India And Ors on 16 January, 2019
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat, Prateek Jalan
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13698/2018 & CM Appl. 53463/2018
NAVEEN BHATIA ..... Petitioner
Through: Mr.Sanjay Abbot, Advocate
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr.Vinod Diwakar, CGSC,
Mr.Sayandeep Pahari, Advocate
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 16.01.2019 Learned counsel for the petitioner submits upon instructions of the petitioner, who is present in the Court, that the writ petition may be withdrawn.
Writ petition is dismissed as withdrawn.
S. RAVINDRA BHAT, J PRATEEK JALAN, J JANUARY 16, 2019 „hkaur‟