Zakat Foundation Of India & Anr vs Lt Governor Of Delhi & Ors
2017 Latest Caselaw 1672 Del

$~2
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 2241/2017
      ZAKAT FOUNDATION OF INDIA & ANR                 ..... Petitioners
                       Through: Mr. Raghvendra Bajaj and
                       Mr. Garima Bajaj, Advocates.

                           versus

      LT GOVERNOR OF DELHI & ORS                   ..... Respondents
                   Through: Mr. Sanjay Dewan, Ms. Palak Rohmetra,
                   Advocates for R-1, R-3 and R-5.
                   Mr. Sumeet Pushkarna, SC with Mr. O.P. Arora,
                   Advocates for R-2/DSEC.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 29.03.2017

1. Learned counsel for the petitioner seeks leave to withdraw the present petition while reserving the right of the petitioner to raise the grievance with regard to the issues raised in the note dated 29.3.2017 before the respondent No.2/DSEC. A copy thereof has been submitted to the learned counsel for the respondent No.2/DSEC.

2. Leave as prayed for is granted, the petition is disposed of.

3. The respondent No.2/DSEC shall consider and dispose of the representation of the petitioner, as expeditiously as is possible.

HIMA KOHLI, J MARCH 29, 2017/ap