Delhi High Court - Orders
Shashi Bhushan Shugla vs M/S Scj Plastics Ltd & Anr on 21 September, 2023
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~51
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 33/2020 & CM APPL. 1231/2020
SHASHI BHUSHAN SHUGLA ..... Petitioner
Through: Mr. Deepak Vuttsya, Advocate
versus
M/S SCJ PLASTICS LTD & ANR ..... Respondents
Through: None
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 21.09.2023
1. The present petition filed under Article 227 of the Constitution of India impugns the order dated 04.11.2019 passed by the ADJ, Tis Hazari Court, Delhi ('Trial Court') in CS No. 533/2018 titled as "SCJ Plastics Ltd. v. Reliant Packaging Films Ltd. & Anr." whereby, the Trial Court dismissed the application filed by Petitioner herein, seeking deletion of his name form the array of parties.
2. Mr. Deepak Vuttsya, the learned counsel for the Petitioner states that the Petitioner herein was arrayed as defendant No. 2 in Civil Suit No. 533/2018.
2.1. He states that the suit itself has been withdrawn by the Plaintiff on 01.04.2023 and therefore, the present petition has become infructuous. 2.2. He states that he, therefore, has instructions to withdraw the present petition.
3. Accordingly, the present petition is dismissed as withdrawn.
MANMEET PRITAM SINGH ARORA, J SEPTEMBER 21, 2023/rhc Click here to check corrigendum, if any This is a digitally signed order.
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