M/S Saurabh Metals Pvt. Ltd. vs Union Of India & Ors
2017 Latest Caselaw 4947 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 6770/2015
       M/S SAURABH METALS PVT. LTD.                       ..... Petitioner
                          Through:     Ms. Purti Marwaha, Advocate.

                          versus

       UNION OF INDIA & ORS                            ..... Respondents
                     Through:          Mr. Ajay Digpaul, CGSC along with
                                       Ms. Mohita, Advocate for R-1/UOI.
                                       Mr. R.D. Makheeja, Advocate for R-2,
                                       R-3 and R-4.
                                       Mr. Arvind Kumar, Advocate along
                                       with Mr. C.S. Chauhan, Advocate for
                                       R-5.
       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
       HON'BLE MS. JUSTICE DEEPA SHARMA

                          ORDER

% 11.09.2017

CM No. 32980/2017 (application under Section 151 CPC for withdrawal of the writ petition)

1. The present application has been filed by the petitioner stating inter alia that the petitioner has opted for the One Time Settlement Scheme floated by the respondent Nos. 2,3 and 4 and has deposited a sum of Rs.23,57,20,986/- on 28.05.2017 as a part of the requirement under the said Scheme.

2. Having applied under the said Scheme, the petitioner proposes to

withdraw the present petition and pursue the Amnesty Scheme with the respondent Nos. 2,3 and 4.

3. Issue notice. Learned counsel for the respondent No. 1/UOI and the respondent Nos. 2 ,3 and 4 accepts notice and states that they have no objection if the prayer made in the application is allowed.

4. Accordingly, the writ petition is disposed of as withdrawn along with the pending applications.

5. The next date fixed before the Court stands cancelled.

6. File be consigned to the Record Room.

HIMA KOHLI, J

DEEPA SHARMA, J SEPTEMBER 11, 2017 ss