Delhi High Court - Orders
Mehbooba Mufti vs Union Of India & Anr on 30 November, 2022
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 571/2021 & CRL.M.As. 4128-29/2021, 4739/2021,
6323/2021
MEHBOOBA MUFTI ..... Petitioner
Through: Mr. Prasanna S., Mr. Saad Arya and
Mr. Yuvraj, Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Kirtiman Singh, CGSC with Mr.
Waize Ali Noor, Ms. Kunjala
Bhardwaj, Mr. Madhav Bajaj and Mr.
Yash Upadhyay, Advocates for UOI.
Mr. Tushar Mehta, SG with Mr. S. V.
Raju, ASG with Mr. Zoheb Hossain
and Mr. Vivek Gurnani, Advocates
for ED.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 30.11.2022
1. Learned Counsel appearing for the Petitioner prays for withdrawal of the instant petition.
2. The prayer is allowed and the petition is dismissed as withdrawn, along with pending application(s), if any.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J NOVEMBER 30, 2022 S. Zakir Signature Not Verified Digitally Signed By:RAHUL SINGH Signing Date:01.12.2022 19:36:45