Delhi High Court - Orders
K. Selvarani & Anr vs South Delhi Municipal Corporation & Anr on 5 October, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11355/2021 & CM. APPL. 34951-52/2021
K. SELVARANI & ANR. ..... Petitioner
Through Mr. Rizwan, Mr. Shashank Shekhar
and Mr. Azadar Husain, Advocates.
versus
SOUTH DELHI MUNICIPAL CORPORATION & ANR.
..... Respondent
Through Mr. Ajjay Aroraa and Mr. Kapil
Dutta, Advocates for SDMC
(Through VC)
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 05.10.2021
1. Learned counsel for the petitioner submits that there is a technical defect in the petition and accordingly seeks leave to withdraw the petition reserving the liberty of the petitioner to file a fresh petition.
2. In view of the above, petition is dismissed as withdrawn with liberty as prayed for.
SANJEEV SACHDEVA, J OCTOBER 5, 2021 NA Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:05.10.2021 Signing Date:06.10.2021 07:57:01 23:17 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.