Delhi High Court - Orders
Swati Tomer vs Harkesh Gaba & Anr on 28 March, 2023
$~78
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 262/2023
SWATI TOMER ..... Petitioner
Through: Mr. Bhumit Solanki and Mr. Naman
Issrani, Advs.
versus
HARKESH GABA & ANR. ..... Respondents
Through: Mr. Abhishek Aggarwal, Adv. with
SI Pramod Kumar, PS Anand Vihar.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 28.03.2023
1. Learned counsel for the petitioner seeks liberty to withdraw this petition. In any event, the grievance which forms on the basis of the contempt petition may not be relevant since the NBWs have already been cancelled.
2. Needless to say that the investigation agency will continue to comply with the directions of the Hon'ble Supreme Court in Arnesh Kumar v. State of Bihar.
3. Petition is dismissed as withdrawn.
4. Order be uploaded on the website of this Court.
ANISH DAYAL, J MARCH 28, 2023/MK Signature Not Verified Digitally Signed By:ANISH DAYAL