Vijay Kumar Gupta vs The Honble Lt Govrnor Of Delhi & Ors
2015 Latest Caselaw 3624 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 2266/2014
       VIJAY KUMAR GUPTA                                     ..... Plaintiff
                     Through : None.


                        versus

       THE HONBLE LT GOVRNOR OF DELHI & ORS       ..... Defendants
                     Through : Mr. Jayendra, Advocate for D-1 to 3.
     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

     %             05.05.2015
OA No.176/2015 (by D-1 to 3        against the order dated

27.3.2015 passed by the learned Joint Registrar) and I.As.No.9424-26/2015 (by D-1 to 3)

1. Counsel for the applicants seeks leave to withdraw the Chamber

Appeal as also the applications and states that he shall abide by the

order dated 27.3.2015 by tendering the costs to the other side on or

before the date fixed before the Joint Registrar, i.e., 15.5.2015.

2. Leave, as prayed for, is granted. The Chamber Appeal as also

the applications are dismissed as withdrawn.

HIMA KOHLI, J MAY 05, 2015 sk