Citation : 2017 Latest Caselaw 1372 Del
Judgement Date : 14 March, 2017
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2310/2017 & CMs No.9929-30/2017
MUKESH CHAND SHARMA ..... Petitioner
Through : Mr. Harsh Kumar, Advocate
versus
THE DISTRICT & SESSION JUDGE (INCHARGE) & ORS
..... Respondents
Through : None.
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
ORDER
% 14.03.2017
1. Counsel for the petitioner seeks leave to withdraw the present petition, while reserving the right of his client to seek his remedies against the respondents, by filing a civil suit.
2. Leave, as prayed for, is granted. The writ petition is dismissed as withdrawn, along with the pending applications.
HIMA KOHLI, J MARCH 14, 2017 sk/ap
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