Delhi High Court - Orders
Bses Rajdhani Power Ltd vs Nuclear Power Corporation Of India on 5 April, 2023
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3700/2021, CM APPL. 11219/2021
BSES RAJDHANI POWER LTD ..... Petitioner
Through: Mr. Nikhil Sharma, Advocate.
versus
NUCLEAR POWER CORPORATION OF INDIA ..... Respondent
Through: Ms. Akanksha Das and Mr.
Shreyansh Rathi, Advocates for
NPCIL.
Mr. Anupam Varma, Mr. Nikhil
Sharma, Mr. Aditya Gupta and Ms.
Manu Tiwari, Advocates for BRPL.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 05.04.2023
1. Learned counsel for the petitioner seeks leave to withdraw the petition. He however prays that the question of law raised in the petition be left open.
2. Leave, as prayed for, is granted and the petition is dismissed as withdrawn alongwith miscellaneous application.
MANOJ KUMAR OHRI, J APRIL 5, 2023 ga Digitally Signed By:NIJAMUDDEEN ANSARI Signing Date:06.04.2023 15:25:30