Delhi High Court - Orders
Mrs. Anjali Bhargava And Anr vs Union Of India And Another on 8 January, 2021
Author: Jyoti Singh
Bench: Chief Justice, Jyoti Singh
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10928/2020 & CM APPL.34211/2020 (Stay)
MRS. ANJALI BHARGAVA AND ANR. ..... Petitioners
Through: Mrs. Sudha Rani Saxena,
Mr.Priyanshu Upadhyay & Mr.Shambhu,
Advocates
versus
UNION OF INDIA AND ANOTHER ... Respondents
Through: Mr. Harish Kumar Garg & Ms. Payal
Agrawal, Advocates
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 08.01.2021 The proceedings in the matter have been conducted through video conferencing.
C.M.No.34212/2020 (exemptions) Allowed, subject to all just exceptions. The application is disposed of. W.P.(C) 10928/2020 & CM APPL.34211/2020 (Stay) Petitioner seeks permission to withdraw this writ petition. Permission, as prayed for, is granted. This petition along with miscellaneous application is disposed of as withdrawn.
CHIEF JUSTICE JYOTI SINGH, J JANUARY 8, 2021/ns Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location: Signing Date:15.01.2021 14:51:06