Rajeev Deora & Anr vs The Election Officer Delhi Tax Bar ...
2017 Latest Caselaw 42 Del

$~12
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 23/2017 & CM 155/2017
       RAJEEV DEORA & ANR                        ..... Petitioners
                    Through : Mr. Syed Rehan, Advocate

                          versus

       THE ELECTION OFFICER DELHI TAX BAR ASSOCIATION
       AND ANR                                    ..... Respondents
                     Through : Ms. Prem Lata Bansal, Sr. Advocate
                     with Mr. Rakesh Mehra, Advocate

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 03.01.2017

1. After addressing arguments for some time, counsel for the petitioners seeks leave to withdraw the present petition, while reserving the right of the petitioners to seek their remedies against the respondent/Delhi Tax Bar Association, by instituting a civil suit, in accordance with law.

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

HIMA KOHLI, J JANUARY 03, 2017 sk/ap