Madhu Chona vs The Chairman & Anr
2016 Latest Caselaw 7067 Del

$~25.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 11073/2016 and CM APPL. 43299/2016
       MADHU CHONA                                    ..... Petitioner
                          Through: Ms. Kamlesh Mahajan, Advocate

                          versus

       THE CHAIRMAN & ANR                       ..... Respondents
                   Through: Mr. Akshay Makhija, CGSC with
                   Ms. Mahima Bahl and Mr. Sumant Bhushan,
                   Advocate for R-1.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                          ORDER

% 23.11.2016

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

2. Leave, as prayed for, is granted. The petition is dismissed as withdrawn alongwith the pending application.

HIMA KOHLI, J NOVEMBER 23, 2016 rkb/ap