Manjeet Singh Bawa vs Neha Kedia
2017 Latest Caselaw 2296 Del

8&9
*   IN THE HIGH COURT OF DELHI AT NEW DELHI

+     MAT.APP.(F.C.) 11/2017 & CM 2719/2017
+     MAT.APP.(F.C.) 14/2017 & CM 3190/2017

      MANJEET SINGH BAWA                         ..... Appellant
                   Through : Mr. Mahinder Jeet Singh, Advocate

                           versus

      NEHA KEDIA                                           ..... Respondent
                           Through : None.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
                   ORDER

% 08.05.2017

1. Counsel for the appellant states that he has instructions to unconditionally withdraw the present appeals.

2. Leave, as prayed for, is granted. The appeals are dismissed as withdrawn, along with the pending applications.

HIMA KOHLI, J

SANGITA DHINGRA SEHGAL, J MAY 08, 2017 sk

Later on Mr. Alok Kumar, Advocate enters appearance for the respondent. He has been apprised of the order passed today.

HIMA KOHLI, J

SANGITA DHINGRA SEHGAL, J MAY 08, 2017 sk