Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi High Court - Orders

Shri.Ketan Dwivedi vs Ashok Pratap Singh on 24 February, 2023

Author: Jyoti Singh

Bench: Jyoti Singh

                          $~85
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     C.R.P. 48/2023
                                SHRI.KETAN DWIVEDI                            ..... Petitioner
                                             Through:             Mr. Vidit Garg, Advocate.

                                                    versus

                                ASHOK PRATAP SINGH                             ..... Respondent
                                             Through:             None.

                                CORAM:
                                HON'BLE MS. JUSTICE JYOTI SINGH
                                                    ORDER

% 24.02.2023 C.M. APPL. 8585/2023 (Exemption) Allowed, subject to all just exceptions. Application stands disposed of.

C.R.P. 48/2023

After canvassing some arguments, learned counsel for the Petitioner seeks to withdraw the revision petition with liberty to take recourse to appropriate remedies available in law.

Revision petition is disposed of, with liberty as prayed for.

JYOTI SINGH, J FEBRUARY 24, 2023/shivam Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:27.02.2023 15:52:21