Ghanshayam Sharma vs Rakesh Sharma
2015 Latest Caselaw 2350 Del

$~33.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     EX.P. 162/2012 and E.APPL.(OS) 25/2013
      GHANSHAYAM SHARMA                  ..... Decree Holder
                   Through: Mr. Neeraj Gupta, Advocate

                        versus

      RAKESH SHARMA                            ..... Judgement Debtor
                        Through: Mr. Pandat Gaurav Sharma,
                        Advocate for the Objector.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 19.03.2015

1. Counsel for the Decree Holder states on instructions from his

client that there is an interim order operating in favour of the Objector

in CS(OS) No.2901/2012. He, therefore, seeks leave to withdraw the

present petition while reserving the right of his client to file a fresh

execution petition in accordance with law, if the interim order is

vacated or if the Appellate Court grants any relief to the Decree Holder

in appeal.

2. Leave, as prayed for, is granted. The petition is dismissed as

withdrawn alongwith the pending application.

HIMA KOHLI, J MARCH 19, 2015 rkb