Delhi High Court - Orders
Calcutta Springs Limited vs Ircon International Limited & Anr on 18 February, 2026
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~110
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2348/2026 and CM APPL. 11398/2026, CM APPL.
11399/2026
CALCUTTA SPRINGS LIMITED .....Petitioner
Through: Mr. Padmesh Mishra, Mr. Nischal
Tripathi, Ms. Vastvikta, Advocates.
versus
IRCON INTERNATIONAL LIMITED & ANR. .....Respondents
Through: Ms Arunima Dwivedi CGSC, Mr
khushagra Sachdeva GP, Ms
Himanshi Singh Ms Monalisha
Pradhan, Ms Priya Khurana, Ms
Himanshi Singh, Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 18.02.2026
1. Learned counsel for the petitioner after making brief submissions seeks liberty to withdraw the petition with further liberty to approach the jurisdictional High Court.
2. With the aforesaid liberty, the petition stands dismissed as withdrawn.
3. All the rights and contentions of the parties are left open.
PURUSHAINDRA KUMAR KAURAV, J FEBRUARY 18, 2026/aks/mj This is a digitally signed order.
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