Punjab-Haryana High Court
Emaar India Ltd vs Simmi Sikka And Another on 6 September, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
132
In the High Court of Punjab and Haryana, at Chandigarh
RERA Appeal No. 35 of 2021 (O&M)
Date of Decision: 06.09.2022
EMAAR India Limited (Formerly known as EMAAR MGF Land Ltd.)
... Appellant(s)
Versus
Ms. Simmi Sikka and Another
... Respondent(s)
CORAM: Hon'ble Mr. Justice Anil Kshetarpal.
Present: Ms. Rubina Virmani, Advocate
for the appellant(s).
Mr. Kulvir Narwal, Advocate
for the respondent No.1.
Anil Kshetarpal, J.
1. The learned counsel representing the appellant prays for permission to withdraw the present appeal. The learned counsel representing the respondent No.1 has no objection thereto.
2. Ordered accordingly.
(Anil Kshetarpal) Judge September 06, 2022 "DK"
Whether speaking/reasoned :Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 08-09-2022 03:59:05 :::