Delhi High Court - Orders
Arjun Som Dutt vs Krishan Kumar Wadhwa & Ors on 15 February, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EFA(OS) 3/2022 & CM Nos.8146-47/2022
ARJUN SOM DUTT ..... Appellant
Through : Mr Gaurav M. Liberhan, Adv.
versus
KRISHAN KUMAR WADHWA & ORS. ..... Respondents
Through : Mr Samar Bansal, Mr Aaditya
Gambhir, Ms Harsheen Madan and
Mr Madhav Gupta, Advs. for R-1 o 3.
Mr Dhruv Mohan and Mr Birender
Bikram, Advs. for R-5.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MR JUSTICE TALWANT SINGH
ORDER
% 15.02.2022 [Court hearing convened via video-conferencing on account of COVID-19] CM No.8147/2022
1. Allowed, subject to just exceptions. EFA(OS) 3/2022 & CM No.8146/2022[Application filed on behalf of the appellant seeking interim relief]
2. After some arguments, Mr Gaurav M. Liberhan, who appears on behalf of the appellant, seeks leave to withdraw the above-captioned appeal.
3. The appeal is, accordingly, dismissed as withdrawn. Consequently, pending application shall stand closed.
RAJIV SHAKDHER, J TALWANT SINGH, J FEBRUARY 15, 2022/aj Click here to check corrigendum, if any Signature Not Verified Signed By:VIPIN KUMAR RAI Signing Date:21.02.2022 13:22:28