India Awake For Transparency vs Union Of India Represented By ...
2021 Latest Caselaw 2185 Del

                          $~1(DB)
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     W.P.(C) 4905/2017 & CM APPLs. 23804/2021 & 23804/2021
                                INDIA AWAKE FOR TRANSPARENCY       ..... Petitioner
                                             Through: Mr. R. Subramainan, Adv.

                                                   versus
                                UNION OF INDIA REPRESENTED BY SECRETARY
                                DEPARTMENT OF FINANCIAL SERVICES MINISTRY OF
                                FINANCE AND ORS                         ..... Respondents
                                              Through: Mr. S. Ganesh, Sr. Adv. with
                                              Mr. Mahesh Agarwal, Mr. Karan Luthra,
                                              Mr. Shaishir Divatia, Advs. for proposed R-
                                              4 to 7
                                CORAM:
                                HON'BLE MR. JUSTICE C. HARI SHANKAR
                                HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
                                         O R D E R (ORAL)

% 13.08.2021 (Video-Conferencing)

CM APPLs. 23804/2021 & 23804/2021 in W.P.(C) 4905/2017

1. Mr. Subramaniam, learned counsel for the applicant in these applications, seeks leave to withdraw these applications, as he intends to pursue other remedies which, according to him, are available in law.

2. In view thereof, the applications are dismissed as withdrawn.

C. HARI SHANKAR, J.

MANOJ KUMAR OHRI, J.

AUGUST 13, 2021/dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:15.08.2021 19:21:13