M/S Agarpara Company Ltd And Anr vs Union Of India And Ors
2017 Latest Caselaw 2077 Del

$~7.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 11921/2016 and CM APPL. 47024/2016, 48088/2016,
      48089/2016, 1431/2017, 2020/2017, 11566-69/2017, 11572-73/2017

      M/S AGARPARA COMPANY LTD AND ANR ..... Petitioners
                   Through: Ms Rekha Palli, Senior Advocate with
                   Ms. Shruti Munjal, Advocate for petitioner No.1.
                   Ms. Purti Marwaha, Advocates for petitioner No.2.

                         versus

      UNION OF INDIA AND ORS                       ..... Respondents
                    Through: Ms. Rajdipa Behura, Advocate with
                    Ms. Garima Singh Yadav, Mr. Philomon Kani and
                    Ms. Kriti Handa, Advocates for R-1/UOI.
                    Mr. Amit S. Chadhha, Senior Advocate with
                    Mr. Atanu Mukherjee, Advocate for R-3.
                    Mr. Sachin Datta, Senior Advocate with
                    Mr. Shakeel Ahmed, Advocate for R-8.
                    Mr. Atishi Dipankar, Advocate for 5 Workers
                    Union.
                    Mr. Sanjiv Sen, Senior Advocate with Ms. Indrani
                    Mukherjee, Advocate for CM APPL. 48086-
                    87/2016.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL

                         ORDER

% 27.04.2017

1. Ms. Palli, learned Senior Advocate appearing for the petitioner No.1

and Ms. Purti Marwaha, counsel for the petitioner No.2 state on instructions

that they may be permitted to withdraw the present petition while reserving

the right of the petitioners to file appropriate proceedings before a forum

vested with jurisdiction to entertain the grievance raised in the present

petition.

2. Leave, as prayed for, is granted. The petition is dismissed as

withdrawn alongwith the pending applications.

HIMA KOHLI, J

SANGITA DHINGRA SEHGAL, J APRIL 27, 2017 rkb