Delhi High Court - Orders
Anoop Kumar Gupta vs Union Of India And Ors on 30 November, 2022
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12232/2019 & CM APPL.50003/2019
ANOOP KUMAR GUPTA ..... Petitioner
Through: Mr. Shadman A. Siddiqui, Ms. Anha
Rizwi, Mr. Rohit Jain, Mr. Kartik
Pandey & Mr. Hirday Virdhi,
Advocates (M-9868619417)
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Anurag Ahluwalia, CGSC with
Mr. Danish Khan & Mr. Rahul
Sharma, Advocates for R-1 to 3 (M-
9811418995)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 30.11.2022
1. This hearing has been done through hybrid mode.
2. The present writ petition has been filed by the Petitioner seeking quashing of the LOC issued by the Respondents against the Petitioner.
3. Mr. Anurag Ahluwalia, ld. CGSC submits that the LOC against the Petitioner in this case has been withdrawn.
4. Accordingly, the petition is disposed of as infructuous. Pending applications, if any, are also disposed of.
PRATHIBA M. SINGH, J.
NOVEMBER 30, 2022 Rahul/SK Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:03.12.2022 15:45:14