Jai Bhagwan vs Anil Pabbi & Anr.
2017 Latest Caselaw 1465 Del

$~3
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     RFA 822/2016
      JAI BHAGWAN                                         ..... Appellant
                          Through: Mr. Shiv Charan Garg and
                          Mr. Imran Khan, Advocates.

                          versus

      ANIL PABBI & ANR.                                    ..... Respondents
                    Through: None.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 17.03.2017

1. After addressing arguments for some time, learned counsel for the appellant seeks leave to withdraw the present appeal and states that as the appeal is still at the stage of admission, the court fee affixed on the appeal may be refunded.

2. Leave, as prayed for, is granted. The appeal is dismissed as withdrawn.

3. As the request for seeking withdrawal of the appeal is being made on behalf of the appellant after three running dates, the Registry is directed to issue a certificate in favour of the appellant for refund of only 50% of the court fees.

HIMA KOHLI, J MARCH 17, 2017 ap