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M/S Ofb Tech Private Limited vs M/S Kkspun India Ltd on 11 August, 2023

                                                                                       SLP(C) No. 16678/2023

     ITEM NO.34                                       COURT NO.3                           SECTION XIV

                                    S U P R E M E C O U R T O F               I N D I A
                                            RECORD OF PROCEEDINGS

                          Petition for Special Leave to Appeal (C) No. 16678/2023

     (Arising out of impugned final judgment and order dated 13-07-2023
     in FAO(OS)(COMM) No. 296/2022 passed by the High Court of Delhi at
     New Delhi)

     M/S OFB TECH PRIVATE LIMITED                                                   Petitioner(s)

                                                            VERSUS

     M/S KKSPUN INDIA LTD & ORS.                                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.149643/2023-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.149646/2023-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 11-08-2023 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJIV KHANNA
                             HON'BLE MR. JUSTICE S.V.N. BHATTI

     For Petitioner(s)
                                           Mr. Mukul Rohatgi, Sr. Adv.
                                           Mr. Varun Singh, Adv.
                                           Mr. Nitin Saluja, AOR
                                           Ms. Smriti Wadhwa, Adv
     For Respondent(s)
                                           Mr. Anirudh Sharma, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The grievance raised by the learned Senior Advocate appearing for the petitioner - M/s OFB Tech Private Limited is that the bank guarantee has been stayed and the appeal has remained pending before the High Court for approximately one year. Signature Not Verified It is open to the petitioner - M/s OFB Tech Private Limited to Digitally signed by Deepak Guglani Date: 2023.08.14 raise the aforesaid grievance before the High Court. We hope and 18:44:59 IST Reason: trust that the High Court will take up and hear the appeal expeditiously.

Subsequent to these observations, learned Senior Advocate appearing for the petitioner seeks permission to withdraw the special leave petition.

In view of the statement made, the special leave petition is dismissed as withdrawn.

Pending application(s), if any, shall stand disposed of.

(DEEPAK GUGLANI)                                      (R.S. NARAYANAN)
   AR-cum-PS                                        ASSISTANT REGISTRAR