Delhi High Court - Orders
M/S Tdi Infrastructure Ltd vs Unknown on 8 April, 2021
Author: Navin Chawla
Bench: Navin Chawla
$~10, 11, 13, 14 & 27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 295/2021 & CM APPL. 13431-13432/2021
(11) CM(M) 296/2021 & CM APPL. 13435-13436/2021
(13) CM(M) 298/2021 & CM APPL. 13463-13464/2021
(14) CM(M) 299/2021 & CM APPL. 13465-13466/2021
(27) CM(M) 291/2021 & CM APPL. 13340-13341/2021
M/S TDI INFRASTRUCTURE LTD . .... Petitioner
Through: Ms.Kanika Agnihotri,
Ms.Yashodhana Gupta & Mr.Amir
Vaid, Advs.
versus
SURENDER SHARMA
KABITA BHATTACHARYA & ANR. .
KUSUM GAUR & ANR.
VED PRAKASH
VED PRAKASH ..... Respondent(s)
Through: Mr.Jitender Vashisht, Adv.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 08.04.2021 The learned counsel for the petitioner prays for leave to withdrawn the present petition(s) with liberty to approach the Supreme Court in form of an appeal under Section 23 of the Consumer Protection Act, 1986.
The petitions are dismissed as withdrawn with liberty as prayed for.
NAVIN CHAWLA, J APRIL 8, 2021/rv/P