Siddhartha Kunj Cghs Ltd. & Ors vs Shri Ravi Prakash Yadav & Anr
2017 Latest Caselaw 3345 Del

$~19.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 5929/2017 and CM APPL. 24660-62/2017
      SIDDHARTHA KUNJ CGHS LTD. & ORS               ..... Petitioners
                       Through: Mr. S.K. Sharma, Advocate
                       versus

      SHRI RAVI PRAKASH YADAV & ANR                      ..... Respondents
                    Through: None
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MS. JUSTICE DEEPA SHARMA
                    ORDER

% 17.07.2017

1. Counsel for the petitioners seeks leave to withdraw the present petition while reserving the right of the petitioners to approach the learned Arbitrator, appointed by the office of the RCS for adjudicating the disputes between the parties under Section 70 of the Delhi Co-operative Societies Act, 2003 for seeking leave to place on record the report of the Returning Officer.

2. Leave, as prayed for, is granted. The petition is dismissed as withdrawn alongwith the pending applications.

HIMA KOHLI, J

DEEPA SHARMA, J JULY 17, 2017 rkb/ap