Delhi High Court - Orders
M/S. Preet Land Promoters And ... vs State Nct Of Delhi , Standing Counsel & ... on 18 January, 2024
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 946/2023 & CRL.M.A. 8698/2023
M/S. PREET LAND PROMOTERS AND DEVELOPERS PVT.
LTD. & ORS. ..... Petitioners
Through: Mr. Ankur Sharma, Ms. Vanshika
Chopra and Ms. Srishti Bhanot,
Advocates
versus
STATE NCT OF DELHI , STANDING COUNSEL
& ANR. ..... Respondents
Through: Ms. Rupali Bandhopadya, ASC for
the State.
Mr. Karamveer, Advocate for R-2
(through VC).
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 18.01.2024
1. Learned counsel for respondent no. 2 states that the Memorandum of Understanding (MoU) was not adhered to by the petitioners and therefore, the present petition cannot be quashed on the basis of compromise arrived at between the parties.
2. In view thereof, the present petition along with pending application stands dismissed as withdrawn with liberty to file a fresh petition.
3. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J JANUARY 18, 2024/zp Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/01/2024 at 22:56:59