Rohit Sehgal vs State & Ors
2016 Latest Caselaw 4924 Del

$~27.

*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       TEST.CAS. 27/2016
        ROHIT SEHGAL                                     ..... Petitioner
                           Through: Mr S.K. Sharma, Advocate with
                           Mr. Prayas Aneja and Mr. Archit Vasudeva,
                           Advocates

                           versus

        STATE & ORS                                      ..... Respondents
                           Through: Mr. Rajat Wadhwa, Advocate with
                           Mr. Kuljeet Singh, Mr. Himanshu Nailwal and
                           Mr. Somya Bhagat, Advocates for D-4 and D-5.
        CORAM:
        HON'BLE MS. JUSTICE HIMA KOHLI

                           ORDER

% 28.07.2016

1. Counsel for the petitioner states that in view of the issue framed in terms of the order passed today in I.A. 21716/2015 filed by the petitioner as an objector in TEST CAS. 47/2010, he does not wish to press the present petition.

2. The petition is dismissed as withdrawn.

HIMA KOHLI, J JULY 28, 2016 rkb