RITU CHOWDHARY Vs. NATIONAL COMMISSION FOR WOMEN

JUDGEMENT

(1.) This case has been heard at length. The petitioners have challenged the show cause notice issued by the National Commission for Women on the premise that it had not have any jurisdiction.

(2.) After hearing the arguments at some length, when this Court had already applied its mind, Mr. Mukul Aggarwal, learned counsel representing respondent No.2 ­ complainant, on instructions from the complainant ­ Mrs. Sunaina Choudhary, who is present in the Court and duly identified by him submits that she does not want to pursue the complaint.

(3.) In view of such situation, I deem it appropriate that instead of putting the lawyers in difficulty, statement of Mrs. Sunaina Choudhary, respondent No.2/complainant be recorded, vide separate order.