Delhi High Court - Orders
Arvind Kejriwal vs Neeraj Saxena & Anr on 7 January, 2019
Author: Sunil Gaur
Bench: Sunil Gaur
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2242/2017 & Crl.M.A. 9205/2017 (for stay)
ARVIND KEJRIWAL ..... Petitioner
Through: Mr. Rishikesh Kumar, Mr. Vikas
Saini & Mr. Mohd. Israd, Advocates
Versus
NEERAJ SAXENA & ANR. ..... Respondents
Through: Ms. Neelam Sharma, Additional
Public Prosecutor for respondent-State
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
ORDER
% 07.01.2019 Learned counsel for petitioner submits that petitioner has been discharged by the trial court on 4th August, 2018 and seeks permission of this Court to withdraw this petition.
In view of aforesaid, interim order of 2nd February, 2018 is vacated. This petition and application are accordingly dismissed as withdrawn.
SUNIL GAUR, J JANUARY 07, 2019 r