Delhi High Court - Orders
Ajay Tyagi vs B9 Beverages Pvt. Ltd on 17 November, 2022
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 786/2022 CRL.M.A. 23716-17/2022
AJAY TYAGI ..... Petitioner
Through: Mr. Vishal Bhatnagar, Ms. Lalita
Walia, Ms. Ishu Manaksiya,
Ms. Richa Narang Malik and
Mr. Pratap Singh, Advocates.
versus
B9 BEVERAGES PVT. LTD. ..... Respondent
Through: Mr. Rohit Bharadwaj and Ms. Harsha
Tripathi, Advocates.
CORAM:
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 17.11.2022
1. The present petition is filed under 397 and 401 Cr.P.C to impugn the order dated 25.08.2022 passed by the Court of Devender Kumar Jangala, ASJ-05, New Delhi District, Patiala House Courts, New Delhi in criminal revision bearing no. 242/2022 titled as Ajay Tyagi V B9 Beverages Private Limited.
2. The counsel appearing on behalf of the petitioner seeks permission to withdraw the present petition with the liberty to file fresh petition to impugn the order dated 25.08.2022 in accordance with law.
3. The present petition is allowed to be dismissed as withdrawn.
4. The present petition alongwith pending applications, if any, stands disposed of.
SUDHIR KUMAR JAIN, J NOVEMBER 17, 2022/ sk/m Signature Not Verified Digitally Signed By:JITENDRA Signing Date:23.11.2022 10:36:28