Delhi High Court - Orders
Aggarwal Enterprises & Ors vs Union Of India And Anr on 15 January, 2019
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat, Prateek Jalan
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1174/2018 & CM Appl. 4897/2018
AGGARWAL ENTERPRISES & ORS. ..... Petitioners
Through: Mr. Pankaj Vivek, Ms. Bidya Rani,
Mr. Atul Tripathi & Mr. Paresh S.N.
Sharma, Advs.
versus
UNION OF INDIA AND ANR. ..... Respondents
Through: Mr. Chetan Bhalla, Adv.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 15.01.2019 After some hearing, in view of the subsequent developments that the Recovery Officer cancelled the scheduled auction, learned counsel for the petitioner sought liberty to withdraw the writ petition.
The writ petition is dismissed as withdrawn.
S. RAVINDRA BHAT, J PRATEEK JALAN, J JANUARY 15, 2019 'pv'