Delhi High Court - Orders
Praveen Kumar Sinha & Anr vs Union Of India & Anr on 9 March, 2021
Bench: Chief Justice, Jasmeet Singh
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6329/2020
PRAVEEN KUMAR SINHA & ANR. ..... Petitioners
Through: Mr. Nitesh Kumar Sinha, Adv.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Tanveer Ahmed Ansari, Adv.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 09.03.2021 Proceedings in the matter have been conducted through video conferencing.
W.P.(C) 6329/2020 & CM APPL.9552/2021 (seeking withdrawal of writ petition) C.M.No.9552/2021 has been filed by the petitioners seeking permission to withdraw W.P.(C) No.6329/2020.
Having heard the learned counsel for the petitioners and looking to the facts and circumstances of the case, the permission as prayed for is granted and C.M.No.9552/2021 is allowed and disposed of.
Accordingly, W.P.(C) No.6329/2020 is disposed of as withdrawn. Interim order, if any, shall stand vacated.
CHIEF JUSTICE
MARCH 9, 2021/kks JASMEET SINGH, J
Signature Not Verified
Digitally Signed
By:PANKAJ KUMAR
Signing Date:12.03.2021
15:39