LAWS(DLH)-2019-5-104

ANANYA KUMAR THROUGH NATURAL GUARDIAN Vs. REGISTRAR

Decided On May 10, 2019
Ananya Kumar Through Natural Guardian Appellant
V/S
REGISTRAR Respondents

JUDGEMENT

(1.) The present petition seeks review of the order dated 17th September, 2018 (hereinafter referred to as 'the said order'), albeit belatedly, on the ground that, there is an error apparent in the said order rendered by this Court in W.P. (C) No. 9789/2018, titled as "Miss Ananya Kumar through Natural Guardian and Natural Father Sh. Arun Kumar vs. Registrar, Guru Govind Singh Indraprastha University (GGSIPU), New Delhi & Ors."

(2.) In order to appreciate the submission made on behalf of the review petitioner, the said order is hereinbelow extracted:-

(3.) A perusal of the above order leaves no manner of doubt that, learned counsel appearing on behalf of the petitioner after addressing some arguments, sought leave of this Court to withdraw the writ petition. The petition was consequently dismissed as withdrawn.