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Swami Tridandi Vratdhar ... vs New Delhi Municipal Council & Ors
2017 Latest Caselaw 1073 Del

Citation : 2017 Latest Caselaw 1073 Del
Judgement Date : 27 February, 2017

Delhi High Court
Swami Tridandi Vratdhar ... vs New Delhi Municipal Council & Ors on 27 February, 2017
$~32
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 1726/2017 & CM 7709/2017
       SWAMI TRIDANDI VRATDHAR RAMANUJJIYAR..... Petitioner
                   Through : Mr. Bharat Malhotra, Advocate

                            versus

       NEW DELHI MUNICIPAL COUNCIL & ORS. ..... Respondents
                   Through : Mr. Anil Kumar, Advocate for NDMC.
                   Mr. Rakesh Kumar, Advocate for R-2.
                   Mr. Peeyush Kala, Advocate for R-3.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 27.02.2017

1. Counsel for the petitioner seeks leave to withdraw the present petition, while reserving the right of his client to pursue the application stated to have been filed under Order I Rule 10 CPC in CS(OS)745/2014 that is pending in the trial court.

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 The writ petition is dismissed as withdrawn along with the pending application.

HIMA KOHLI, J FEBRUARY 27, 2017 sk

 
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