Delhi High Court - Orders
J C Tours & Travels & Anr vs Toyota Finacial Services India Ltd on 25 February, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~3 (2022 Cause List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 760/2019 & CM APPL. 23208/2019 (stay)
J C TOURS & TRAVELS & ANR ..... Petitioners
Through: Ms. Pratiksha Sharma, Proxy
Counsel, (9818573748).
versus
TOYOTA FINACIAL SERVICES INDIA LTD ..... Respondent
Through: Mr. Kush Gupta, Advocate
(9911689584).
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 25.02.2022 The proceedings in the matter have been conducted through video conferencing.
1. Pursuant to the order dated 26.10.2021, Ms. Pratiksha Sharma, learned counsel, appears on behalf of Mr. Ankit Acharya, learned counsel for the petitioner. Mr. Kush Gupta, learned counsel, appears on behalf of the respondent.
2. Learned counsel for the parties submit that the disputes between them have been settled and the loan account in question has been closed.
3. In this view of the matter, Ms. Sharma seeks permission to withdraw the petition.
4. The petition, alongwith the pending application, is dismissed as withdrawn.
PRATEEK JALAN, J FEBRUARY 25, 2022/'Bp' Signature Not Verified Digitally Signed By:SHITU NAGPAL CM(M) 760/2019 Page 1 of 1 Signing Date:26.02.2022 15:10:19