Rajiv Sharma vs Govt.Of Nct & Anr.
2016 Latest Caselaw 7220 Del

$~23.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 11408/2016 and CM APPL. 44692/2016
      RAJIV SHARMA                                    ..... Petitioner
                          Through Mr.Mohit Kr.Shah and
                          Mr.Tungesh, Advocates

                          versus

      GOVT.OF NCT & ANR.                         ..... Respondents
                    Through Mr.Akshay Choudhary, Advocate for R-1
                    Ms.Kanika Agnihotri, Advocate for R-2

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                          ORDER

% 02.12.2016

1. Learned counsel for the petitioner seeks leave to withdraw the present petition, while reserving the right of his client to seek his remedies against the respondent No.2/NDMC, on the criminal side and/or on the civil side, as may be permissible in law.

2. Leave, as prayed for is granted. The petition is disposed of as withdrawn, along with the pending application.

HIMA KOHLI, J DECEMBER 02, 2016 mk