Delhi High Court - Orders
Arvind Nandagopal vs Union Of India & Ors on 31 July, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10563/2024 & CM APPLs. 43423-43424/2024
ARVIND NANDAGOPAL .....Petitioner
Through: Ms. Vaishali Shukla, Advocate.
versus
UNION OF INDIA & ORS. .....Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 31.07.2024
1. Ms. Vaishali Shukla, counsel for Petitioner, states that the main grievance of the Petitioner regarding the constitution of Bench-II of National Company Law Tribunal in Chennai has since been redressed. Thus, she has instructions to withdraw the present petition.
2. Dismissed as withdrawn, along with the pending applications.
SANJEEV NARULA, J JULY 31, 2024 as This is a digitally signed order.
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