Allahabad High Court
M/S. Max- Digi Infotech Pvt. Ltd. vs Alok Tadon Chief Executive Officer ... on 7 September, 2020
Author: Vivek Kumar Birla
Bench: Vivek Kumar Birla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 44 Case :- CONTEMPT APPLICATION (CIVIL) No. - 670 of 2018 Applicant :- M/S. Max- Digi Infotech Pvt. Ltd. Opposite Party :- Alok Tadon Chief Executive Officer Noida Indusrial Developement Authority Counsel for Applicant :- Rishu Mishra Counsel for Opposite Party :- Anil Kumar Mehrotra Hon'ble Vivek Kumar Birla,J.
At the very outset, Sri Sunil, learned counsel appearing for the applicant has informed the Court that he has filed a withdrawal application to withdraw the contempt application.
The withdrawal application is allowed.
The present contempt application is dismissed as withdrawn.
Learned counsel for the applicant undertakes to inform the learned counsel appearing for the opposite party in writing about this order.
Order Date :- 7.9.2020 Kuldeep