Sushma Gupta vs Poonam Suri
2019 Latest Caselaw 1357 Del

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*       IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                         Date of Order : 06.03.2019

+                       CONT.CAS(C) 512/2018
        SUSHMA GUPTA                                ..... Petitioner
                    Through               Mr. Avinash Chand Gupta
                                          (Husband of Petitioner) in
                                          person

                             versus

        POONAM SURI                                  ..... Respondent
                             Through      Mr. Ruchir Mishra and Mr.
                                          M.K. Tiwari, Advocates

        CORAM:
        HON'BLE MR. JUSTICE VINOD GOEL
                     ORDER

% 06.03.2019

1. Mr. Avinash Chand Gupta/husband of the petitioner states that his wife is unwell.

2. On instructions of his wife, he seeks permission to withdraw the present petition since the petitioner has been issued a certificate appointing her as Notary Public.

3. Accordingly, petition is dismissed as withdrawn.

(VINOD GOEL) JUDGE MARCH 06, 2019 savita