Anil Kumar Sharma vs Tata Power Delhi Distribution Ltd
2016 Latest Caselaw 2 Del

$~10
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      RFA 6/2017 & CMs 161-64/2017
       ANIL KUMAR SHARMA                         ..... Appellant
                    Through : Mr. Yatendra Sharma and
                    Mr. Sachin Sharma, Advocates
                           versus

       TATA POWER DELHI DISTRIBUTION LTD ..... Respondent
                    Through : Mr. Manish Srivastava, Advocate
       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 03.01.2017

1. After addressing arguments for some time, counsel for the appellant seeks leave to withdraw the present appeal, while reserving the right of the appellant to approach the appropriate forum vested with jurisdiction to entertain the relief which forms the basis of the suit instituted against the respondent in the trial court.

2. Leave, as prayed for, is granted. The appeal is disposed of, along with the pending applications.

HIMA KOHLI, J JANUARY 03, 2017 sk/ap