Delhi High Court - Orders
Sadhna Media Network Pvt. Ltd vs Arsh Sahitya Prachar Trust & Anr on 16 January, 2019
Author: V. Kameswar Rao
Bench: Chief Justice, V. Kameswar Rao
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) 9/2019 & CM. Nos. 1822/2019 and 1823/2019
SADHNA MEDIA NETWORK PVT. LTD. ..... Appellant
Through: Ms. Meenakshi Arora, Sr. Adv. with
Mr. Yash and Ms. S. Sood, Advs.
versus
ARSH SAHITYA PRACHAR TRUST &
ANR. ..... Respondents
Through:
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 16.01.2019 CM. No. 1823/2019 (for exemption) Exemption allowed, subject to all just exceptions. Application stand disposed of. FAO(OS) 9/2019 & CM. No. 1822/2019 Learned counsel for the appellant prays for permission to withdraw the appeal with liberty to invoke the jurisdiction of the Suit Court under Order XXXIX Rule 4. The appeal and pending application are dismissed as withdrawn with the aforesaid liberty.
CHIEF JUSTICE V. KAMESWAR RAO, J JANUARY 16, 2019/aky