Delhi High Court - Orders
Sh. Nagendra Yadav Proprietor Of A N ... vs Govt. Of Nct Of Delhi & Anr on 24 February, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 909/2023 & CM APPL. 3499/2023
SH. NAGENDRA YADAV PROPRIETOR OF A N ENTERPRISES
..... Petitioner
Through: Mr. Amit Sibal, Senior Advocate with
Mr.Ankit Jain, Mr. Mohit Gupta, Mr.
Aditya Chauhan, Mr. Vinay Tripathi,
Mr. Vinamra Kapariha, Mr. Darpan
Sachdeva, Advocates
versus
GOVT. OF NCT OF DELHI & ANR ...... Respondents
Through: Mr. Achal Gupta, Advocate for R-1
Mr. Prakash Gautam, Advocate for
R-2/DJB
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 24.02.2023
1. Learned Counsel for the Petitioner prays for withdrawal of the present writ petition as the same has become infructuous.
2. Permission, as prayed for, is granted.
3. The petition is dismissed as infructuous, along with pending application(s), if any.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J FEBRUARY 24, 2023 hsk Signature Not Verified Digitally Signed By:SHAZAAD ZAKIR Signing Date:28.02.2023 16:35:18