Delhi High Court - Orders
Anush Agarwalla vs Equestrian Federation Of India Through ... on 24 February, 2023
$~21.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1077/2023
ANUSH AGARWALLA ..... Petitioner
Through: Ms. Urvi Mohan, Advocate.
versus
EQUESTRIAN FEDERATION OF INDIA
THROUGH ITS SECRETARY GENERAL & ANR..... Respondents
Through: Mr. Kirtiman Singh and Mr. Prateek
Dhanda, Advocates.
Mr. Ajay Digpaul, Ms. Kamal
Digpaul and Ms. Swati Kwatra,
Advocates for UOI.
CORAM:
HON'BLE MR. JUSTICE GAURANG KANTH
ORDER
% 24.02.2023 The hearing has been conducted through hybrid mode (physical and virtual hearing) In terms of the Minutes dated 20.02.2023, learned counsel for the petitioner seeks leave to withdraw the present writ petition since the petitioner has been permitted to participate in the coaching camp commencing from the month of May, 2023 onwards. Accordingly, the writ petition is dismissed as withdrawn.
GAURANG KANTH, J FEBRUARY 24, 2023 kd Signature Not Verified Digitally Signed By:KOMAL DHAWAN Signing Date:01.03.2023 17:05:44