Vinay Kumar Mandal vs Indian Overseas Bank & Ors.
2017 Latest Caselaw 5000 Del

$~15
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 5261/2017 & C.M. No. 22324/2017
       VINAY KUMAR MANDAL                         ..... Petitioner
                   Through: Ms. Nishi Choudhary, Advocate.

                          versus

       INDIAN OVERSEAS BANK & ORS.                ..... Respondents
                    Through: Mr. Gautam Singhal, Advocate.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
       HON'BLE MS. JUSTICE DEEPA SHARMA
                    ORDER

% 12.09.2017

1. Learned counsel for the petitioner seeks leave to withdraw the present petition as she submits that the learned DRAT has allowed the appeal preferred by the petitioner and remanded the matter back to the DRT for fresh adjudication. Learned counsel for the respondent confirms the aforesaid position.

2. Accordingly, the interim order dated 12.6.2017 is vacated. The petition is dismissed as not pressed along with the pending application.

HIMA KOHLI, J

DEEPA SHARMA, J SEPTEMBER 12, 2017/ap