Delhi High Court - Orders
Ratnesh Kumar vs Edcil India Ltd & Ors on 5 April, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11364/2019 & CM APPL. 46837/2019
RATNESH KUMAR ..... Petitioner
Through: Mr. Girdhar Govind and Ms. Alam
Noor, Advocates
versus
EDCIL INDIA LTD & ORS ..... Respondents
Through: Mr. Bhagvan Swarup Shukla, CGSC
and Ms. Sumita Shukla Advocate for
UOI
Ms. Aashnaa Bhatia and Mr. Saurabh
Mishra, Advocates
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 05.04.2024 (The proceeding has been conducted through Hybrid Mode)
1. Mr. Girdhar Govind, learned counsel appearing for the petitioner, on specific instructions from the petitioner, submits that there is positive development in the workplace and as such there are strong chances of amicable settlement in this matter and as such, the petitioner seeks to withdraw the present petition on that ground.
2. There is no objection on behalf of the respondents.
3. In view of such submission, the petition along with pending application is dismissed as withdrawn.
4. Dasti.
TUSHAR RAO GEDELA, J APRIL 5, 2024/ms 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 06/04/2024 at 06:31:55