Delhi High Court - Orders
Shri Akhil Ajayan vs State Of Nct Of Delhi And Anr on 24 December, 2025
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 9299/2025 & CRL.M.A. 38781-82/2025
SHRI AKHIL AJAYAN .....Petitioner
Through: Mr. Ashwin Vaish, Mr. Aaditya
Sharma, Mr. Uttam Panwar, Ms.
Yashaswi Dasari and Ms. Shubhi
Vijaywargiya, Advocates
versus
STATE OF NCT OF DELHI AND ANR. .....Respondents
Through: Mr. Manoj Pant, APP for the State
CORAM:
HON'BLE DR. JUSTICE SWARANA KANTA SHARMA
ORDER
% 24.12.2025
1. The learned counsel appearing on behalf of the petitioner seeks permission to withdraw the present petition.
2. Accordingly, the present petition alongwith pending applications i.e. CRL.M.A. 38781/2025 and CRL.M.A. 38782/2025 stands dismissed as withdrawn.
3. The order be uploaded on the website forthwith.
DR. SWARANA KANTA SHARMA, J DECEMBER 24, 2025/ns 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 29/12/2025 at 20:32:46