Suman Kumar Jain vs Registrar Of Societies & Ors
2017 Latest Caselaw 961 Del

$~33
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 1380/2017 & CMs 6356-57/2017
       SUMAN KUMAR JAIN                          .... Petitioner
                   Through : Mr. S.K. Singh, Advocate

                         versus

       REGISTRAR OF SOCIETIES & ORS                  ..... Respondents
                     Through : Mr. Anuj Aggarwal with
                     Ms. Deboshree Mukherjee and
                     Ms. Niti Jain, Advocates for R-1.
       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 17.02.2017

1. Counsel for the petitioner seeks leave to withdraw the present petition, while reserving the right of the petitioner to approach the competent court, as provided under Section 13 of the Societies Registration Act, 1860, for raising grievances against the respondent No.2/Society and its office bearers, in accordance with law.

2. Leave, as prayed for, is granted. The writ petition is disposed of, along with the pending applications.

HIMA KOHLI, J FEBRUARY 17, 2017 sk