Sushant Agarwal vs Vyoma Agarwal
2019 Latest Caselaw 1358 Del

$~5
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                         Date of Order : 06.03.2019


+                      TR.P.(C.) 8/2019
        SUSHANT AGARWAL                               ..... Petitioner
                    Through               Mr. Praveen Suri, Advocate

                             versus

        VYOMA AGARWAL                                ..... Respondent
                   Through                Mr. Gurmeet Singh, Advocate

        CORAM:
        HON'BLE MR. JUSTICE VINOD GOEL
                     ORDER

% 06.03.2019

1. Learned counsel for the petitioner seeks permission to withdraw the petition as the same has become infructuous in view of notification dated 14.02.2019 of this court posting Ms. Madhu Jain as Additional Principle Judge, Family Court, West District.

2. As such, the petition is dismissed as withdrawn with liberty to the petitioner to move appropriate application, if any, before trial court for an expeditious disposal of the case.

VINOD GOEL, J MARCH 06, 2019 savita