Juj Pal Maggo vs State Of Nct Delhi And Others
2021 Latest Caselaw 1588 Del

                           $~26
                           *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                                        Date of Decision: 31st May, 2021

                           +      LPA 171/2021

                                  JUJ PAL MAGGO                                      ..... Appellant
                                                     Through       Mr. Vinod Malhotra &
                                                                   Mr. Nikhil Malhotra, Advocates

                                                     versus

                                  STATE OF NCT DELHI AND OTHERS             ..... Respondents
                                                Through  Mr. Santosh Kumar Tripathi,
                                                         Standing Counsel with
                                                         Mr. Aditya P. Khanna and
                                                         Mr. Shashank Tiwari, Advocates for
                                                         GNCTD
                                                         Mr. Ranjeet Pandey, Standing
                                                         Counsel for SDMC for R-2&3
                                                         Mr. Jai Sahai Endlaw &
                                                         Mr. Subhoday Banerjee, Advocates
                                                         for R-5

                                  CORAM:
                                  HON'BLE THE CHIEF JUSTICE
                                  HON'BLE MS. JUSTICE JYOTI SINGH
                                          JUDGMENT

D.N. PATEL, CHIEF JUSTICE(ORAL) Proceedings have been conducted through video conferencing. CM APPL. 17527/2021 (Exemption) Allowed, subject to all just exceptions. Application is disposed of.

Signature Not Verified Digitally Signed By:SHIV KUMAR Signing Date:03.06.2021 19:43:18 CM APPL. 17529/2021 (Exemption from filing attested affidavits & welfare stamp)

For the reasons stated in the application and in view of the present prevailing situation, the present application is allowed. However, the applicant is directed to file duly signed and affirmed affidavits within a period of one week and the welfare stamp within a period of 72 hours from the date of resumption of regular functioning of the Court.

Application is disposed of.

LPA 171/2021 & CM APPL. 17526/2021 & 17528/2021 (Addl. Docs.) Learned counsel appearing for the Appellant (original Petitioner in W.P.(C) No. 4335/2021) after canvassing some arguments seeks permission to withdraw this appeal, unconditionally.

Permission as prayed for is granted. The Appeal along with pending applications is hereby dismissed as withdrawn.

Withdrawal of the Appeal shall be without prejudice to the rights and contentions of the Appellant before the learned Single Judge in the pending writ petition.

CHIEF JUSTICE

JYOTI SINGH, J MAY 31, 2021/rk

Signature Not Verified Digitally Signed By:SHIV KUMAR Signing Date:03.06.2021 19:43:18