LAWS(SC)-2021-10-122

NIDHI SETHI Vs. HARSH KUMAR

Decided On October 01, 2021
Nidhi Sethi Appellant
V/S
HARSH KUMAR Respondents

JUDGEMENT

(1.) As the transfer petition has become infructuous, learned counsel for the petitioner seeks permission to withdraw the miscellaneous application.

(2.) Accordingly, the application is dismissed as withdrawn.