Delhi High Court - Orders
M/S Lava International Ltd vs Union Of India And Ors on 6 April, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5679/2022
M/S LAVA INTERNATIONAL LTD. ......Petitioner
Through: Ms Asha Jain and Mr Mukesh Jain,
Advocates.
versus
UNION OF INDIA AND ORS ......Respondents
Through: Mr Syed Abdul Haseeb, Adv. for R-1.
Mr Satish Kumar, Sr. Standing
Counsel for R-2 & 3.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MS. JUSTICE POONAM A. BAMBA
ORDER
% 06.04.2022 [Physical Hearing/Hybrid Hearing (as per request)] CM No.16905/2022
1. Allowed, subject to just exceptions. W.P.(C) 5679/2022
2. After some arguments, Ms Asha Jain, who appears on behalf of the petitioner, seeks leave to withdraw the writ petition, with liberty to take recourse to an appropriate remedy, albeit, as per law. 2.1 It is ordered accordingly.
3. Needless to add, the petitioner will take recourse to an appropriate remedy, as indicated above, at the earliest, though not later than two weeks from the date of receipt of a copy of the order.
RAJIV SHAKDHER, J POONAM A. BAMBA, J APRIL 6, 2022/rb Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:11.04.2022 16:38:50