Akansha Gupta vs Govt Of Nct Of Delhi & Ors
2017 Latest Caselaw 1823 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(CRL) 926/2017
      AKANSHA GUPTA                            ..... Petitioner
                  Through : Mr. Vaibhav Vats, Advocate
                           versus

      GOVT OF NCT OF DELHI & ORS                  ..... Respondents
                   Through : Mr. Rahul Mehra, Standing Counsel
                   with Mr. Tushar Shanu, Advocate for the State
                   with SI Shri Narain, PS Subhash Palace.
                   Mr. Siddharth Sharma, Advocate for R-6.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
                   ORDER

% 12.04.2017

1. Counsel for the petitioner states, on instructions, that the petitioner does not wish to pursue the present petition any further as she has returned to her matrimonial home.

2. The writ petition is accordingly dismissed as withdrawn.

HIMA KOHLI, J

SANGITA DHINGRA SEHGAL, J APRIL 12, 2017 sk/rkb