Surender Budhiraja & Ors vs Govt. Of Nct Of Delhi & Ors
2017 Latest Caselaw 1015 Del

$~36
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 1319/2017 & CM 6021/2017
      SURENDER BUDHIRAJA & ORS                  ..... Petitioners
                  Through : Mr. Parvesh Khanna,
                  Mr. Ashok Sharma and
                  Ms. Deepshikha Bharti, Advocates
                    versus
      GOVT. OF NCT OF DELHI & ORS                  ..... Respondents
                           Through : Mr. Sanjoy Ghose, Advocate for
                           Govt. of NCT of Delhi.
                           Ms. Latika Chaudhary, proxy counsel for
                           Ms. Avnish Ahlawat, Advocate for R-2.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 21.02.2017

1. Counsel for the petitioners seeks leave to withdraw the present petition, while reserving the of his clients to seek their remedies for challenging the validity of the elections, results whereof were declared on 12.12.2016 for electing one member to the Delhi Agricultural Marketing Board and two members of the Azadpur Marketing Committees, under Rule 64 of the Delhi Agricultural Produce Marketing (Regulation) Act, 1998.

2. Without expressing any opinion on the merits of the present petition, the same is disposed of with liberty granted to the petitioners, as prayed for. The statutory authority shall consider and decide the said petition as and when filed by the petitioners, as per law.

3. The writ petition is disposed of, along with the pending application.

      FEBRUARY 21, 2017/sk                                 HIMA KOHLI, J