Neeta Sarda & Ors vs Aditya Sarda & Ors
2017 Latest Caselaw 333 Del

$~19
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CONT.CAS(C) 38/2017 & CM 2076/2017
       NEETA SARDA & ORS                         ..... Petitioners
                    Through : Mr. Ashok Kumar Jain, Advocate

                          versus

       ADITYA SARDA & ORS                                   ..... Respondents
                    Through : None.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 18.01.2017

1. The present petition has been filed by the petitioners stating inter alia that the respondents are in contempt of the order dated 24.11.2016.

2. After addressing arguments for some time, counsel for petitioners seeks leave to withdraw the present petition, while reserving the right of the petitioners to seek their remedies against the respondents in the pending appeal, in accordance with law.

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 The contempt petition is dismissed as withdrawn, along with the pending application.

HIMA KOHLI, J JANUARY 18, 2017 sk