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151 Cpc For Stay) Sushma Buildtech Ltd vs Major Ashish Saurabh Sharma And Anr on 6 July, 2021

Author: Asha Menon

Bench: Asha Menon

                          $~2
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CM (M) 415/2021, CM APPL. 19494/2021 (by the petitioner u/S
                                151 CPC for stay)

                                SUSHMA BUILDTECH LTD.                  .....Petitioner
                                            Through: Mr. Arjun Jain, Advocate.

                                                   Versus

                                MAJOR ASHISH SAURABH SHARMA AND ANR
                                                                                    .....Respondents
                                                   Through:      None.

                                CORAM:
                                HON'BLE MS. JUSTICE ASHA MENON

                                                 ORDER

% 06.07.2021 [VIA VIDEO CONFERENCING] CM APPL.No.19495/2021 (Exemption)

1. Allowed, subject to all just exceptions.

2. The application stands disposed of. CM (M) 415/2021

1. This petition has been filed by the petitioner being aggrieved by the interim orders dated 10th June, 2021 and 22nd June, 2021 passed by the National Consumer Disputes Redressal Commission.

2. After some submissions, learned counsel for the petitioner seeks permission to withdraw the present petition.

3. Accordingly, the petition and pending application are dismissed as withdrawn.

4. The order be uploaded on the website forthwith.

ASHA MENON, J JULY 06, 2021 ck CM (M) 415/2021 Page 2 of 2 Signature Not Verified Signed By:MANJEET KAUR Signing Date:06.07.2021 20:54:51