Delhi High Court - Orders
Mobiles And Electronics Indian ... vs The Joint Secretary (Drawback) & Ors on 19 May, 2021
Author: Jyoti Singh
Bench: Chief Justice, Jyoti Singh
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4744/2021 & CM APPL.14622-14623/2021 & 14668/2021
MOBILES AND ELECTRONICS INDIAN MERCHANT
EXPORTERS ASSOCIATION TRUST & ORS. ..... Petitioners
Through: Mr. Rohan Shan, Mr. Rajat Chhabra,
Mr. Ketan Tadsare, Mr. Dhruv Bhattacharya,
Mr.Srisabari Rajan, Mr. S. Mahesh Sahasranaman
& Ms. Adeeba Mujahid, Advs.
versus
THE JOINT SECRETARY (DRAWBACK) & ORS...... Respondents
Through: Mr.Apoorv Kurup, CGSC with
Ms.Akshata Singh, Adv. for R-1 to R-3
Mr. Satish Kumar, Sr. Standing Counsel for R-4
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 19.05.2021 Proceedings have been conducted through video conferencing. Learned counsel for the petitioners seeks permission to withdraw the writ petition with liberty to file a fresh petition espousing individual grievances, if any, of the Members of the Petitioner Association.
Permission as prayed for is granted. The petition, along with the pending applications, is disposed of as withdrawn with liberty as prayed for.
CHIEF JUSTICE JYOTI SINGH, J MAY 19, 2021/ns Signature Not Verified Digitally Signed By:AMIT NARAYAN BHARTHUAR Signing Date:28.05.2021 14:37:11