Delhi High Court - Orders
M/S Aditya Rai And Company vs Zomato Media Private Limited on 24 May, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 631/2022, I.A. 8203/2022
M/S ADITYA RAI AND COMPANY
..... Petitioner
Through: Mr. Vishwajeet Dubey, Adv.
versus
ZOMATO MEDIA PRIVATE LIMITED
..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 24.05.2022 I.A. 8203/2022 (for exemption) Exemption allowed subject to all just exceptions. Application stands disposed of.
ARB.P. 631/20221. Learned counsel for the petitioner seeks to withdraw the petition with liberty to the petitioner file a fresh petition with relevant prayer clause.
2. The petition is dismissed as withdrawn with liberty as prayed for.
V. KAMESWAR RAO, J MAY 24, 2022/aky Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:26.05.2022 10:51:39