Delhi High Court - Orders
Sanjay Nischal vs Dewan Housing Finance Limited (Dhfl) & ... on 21 December, 2021
Author: Amit Bansal
Bench: Amit Bansal
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 1178/2021
SANJAY NISCHAL ..... Petitioner
Through: Mr. Sristhi Mishra, Advocate.
versus
DEWAN HOUSING FINANCE LIMITED (DHFL) & ORS.
..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 21.12.2021
1. This order may be read in continuation with the order passed by this Court on 17th December, 2021.
2. Counsel for the petitioner submits that order on the Securitization Application (SA) filed by the petitioner was pronounced by Debt Recovery Tribunal, (DRT), on 18th December, 2021 and the same was challenged by the petitioner by way of writ petition before this Court in which the order passed by the DRT has been stayed. Accordingly, the counsel for the petitioner wishes to withdraw the present petition.
3. The petition is disposed of as not pressed.
AMIT BANSAL, J DECEMBER 21, 2021 ak Signature Not Verified Digitally Signed By:MAMTA ARYA Signing Date:22.12.2021 15:05:41