Delhi High Court - Orders
M/S Trishul Developers vs M. Prerna Pai & Ors on 3 November, 2023
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 1783/2023, CM APPL. 56763/2023, CM APPL. 56764/2023
& CM APPL. 56765/2023
M/S TRISHUL DEVELOPERS ..... Petitioner
Through: Mr. Pawan Kumar Ray, Advocate
versus
M. PRERNA PAI & ORS. ..... Respondent
Through: Mr. Dileep Poolakkot and Mr. Mohd.
Siddick, Advocates for R-8
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 03.11.2023 CM APPL. 56764/2023 (for exemption) Allowed, subject to all just exceptions. Accordingly, the present application stands disposed of. CM(M) 1783/2023, CM APPL. 56763/2023 & CM APPL. 56765/2023
1. At the outset, learned counsel for the Petitioner states that he seeks liberty to withdraw the present petition so as to avail the statutory remedy of appeal against the impugned order.
2. The petition is dismissed as withdrawn with liberty reserved. Pending applications stands disposed of.
MANMEET PRITAM SINGH ARORA, J NOVEMBER 3, 2023/msh/sk Click here to check corrigendum, if any This is a digitally signed order.
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