Delhi High Court - Orders
Kinshuk Singh vs Footprints Childcare Private Limited & ... on 19 September, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 215/2022
KINSHUK SINGH ..... Petitioner
Through: Mr. Nakul Chaudhary, Advocate.
versus
FOOTPRINTS CHILDCARE PRIVATE LIMITED & ANR.
..... Respondents
Through: Mr. Siddharth Shankar, Advocate
with Ms. Arpita Das, Advocate.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 19.09.2022 Mr. Nakul Chaudhary, learned counsel appearing for the petitioner submits that the parties have resolved their inter-se disputes amicably; and seeks leave to withdraw the present petition.
Accordingly, the petition is disposed of as withdrawn. Pending applications, if any, also stand disposed of.
ANUP JAIRAM BHAMBHANI, J SEPTEMBER 19, 2022 Ne Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:21.09.2022 11:57:59