Swarn Sharma vs Govt Of Nct Delhi
2016 Latest Caselaw 4811 Del

Citation : 2016 Latest Caselaw 4811 Del
Judgement Date : 25 July, 2016

Delhi High Court

Swarn Sharma vs Govt Of Nct Delhi on 25 July, 2016

$~28
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     TEST.CAS. 17/2016 & I.A. Nos. 2772/2016, 2773/2016 and
      2774/2016.
      SWARN SHARMA                                           ..... Petitioner
                         Through: Ms. Sabah Iqbal Siddiqui, Advocate.

                         versus

      GOVT OF NCT DELHI                         ..... Respondent
                   Through Mr. Arjun Mitra with Ms. Jaskaran Kaur,
                   Advocates.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 25.07.2016

1. The affidavit has not been filed by the petitioner in terms of the order dated 29.2.2016.

2. Learned counsel for the petitioner states that she has instructions to withdraw the present petition.

2. Accordingly, the present petition is dismissed as withdrawn, along with the pending applications.

HIMA KOHLI, J

JULY 25, 2016 ap

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