Delhi High Court - Orders
Pnb Housing Finance Limited vs Anil Kumar Gulyani & Ors on 21 March, 2018
Author: Navin Chawla
Bench: Navin Chawla
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 549/2017
PNB HOUSING FINANCE LIMITED ..... Petitioner
Through: Mr.Ajay Uppal, Adv.
versus
ANIL KUMAR GULYANI & ORS. ..... Respondents
Through: Mr.Kuldeep Gola, Adv. Along with
Mr.Anuj Gulyani in person.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 21.03.2018 Respondent no.2 Mr.Anuj Gulyani is present in person. He, on behalf of himself and other respondents, who are his family members, undertakes to clear the three installments outstanding and due to the petitioner within a period of three months from today and also continue making the payment of the regular installments in future.
In view of the above undertaking, learned counsel for the petitioner prays leave to withdraw the present petition with liberty to file afresh in case need be.
The petition is dismissed as withdrawn with liberty as prayed for, taking on record the undertaking given by the respondent no.2.
Interim order stands vacated.
NAVIN CHAWLA, J MARCH 21, 2018/Arya