Gulshan Kumar vs The Manager, Delhi State ...
2017 Latest Caselaw 3347 Del

$~21.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 5961/2017 and CM APPL. 24763-64/2017
      GULSHAN KUMAR                                  ..... Petitioner
                       Through: Mr. A. Sattar, Advocate with
                       Mr. Ajmal Farooqui, Advocate
                       versus

      THE MANAGER, DELHI STATE COOPERATIVE BANK LTD. &
      ORS                                ..... Respondents
                   Through: None
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MS. JUSTICE DEEPA SHARMA
                   ORDER

% 17.07.2017

1. Counsel for the petitioner seeks leave to withdraw the present petition while reserving the right of the petitioner to assail the Award of the Arbitral Tribunal, which forms the basis of the impugned attachment order dated 28.11.2016, issued by the Court of Assistant Collector, Govt. of NCT of Delhi (Annexure P-4).

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 The petition is dismissed as withdrawn alongwith the pending applications.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