Lamba Construction vs Priyadarshi Progressive ...
2021 Latest Caselaw 3013 Del

                           




                          $~30(Original Side)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     O.M.P.(I) (COMM.) 92/2021, I.A. 14445/2021 & I.A.
                                14446/2021
                                LAMBA CONSTRUCTION                           ..... Petitioner
                                                      Through:   Mr. Rajeev Gupta, Advocate
                                                                 jwith Mr. Rajender Lamba,
                                                                 Attorney Holder of Petitioner in
                                                                 person.

                                                      versus

                                PRIYADARSHI PROGRESSIVE EDUCATIONAL SOCIETY
                                & ANR.                        ..... Respondents
                                             Through:

                                CORAM:
                                HON'BLE MR. JUSTICE C.HARI SHANKAR
                                        O R D E R (ORAL)

% 09.11.2021

I.A. 14446/2021 (under Section 151 of CPC, 1908- for exemption)

1. Exemptions allowed, subject to all just exceptions.

2. The application stands disposed of.

I.A. 14445/2021 (for withdrawal of the petition)

3. By this application, the petitioner seeks leave to withdraw OMP (I) (COMM) 92/2021, as the dispute between the parties stand amicably resolved.

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI

Signing Date:10.11.2021 16:32:47

4. Accordingly, the application is allowed.

5. OMP (I) (COMM) 92/2021 is disposed of as withdrawn.

C.HARI SHANKAR, J NOVEMBER 9, 2021 ss

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI

Signing Date:10.11.2021 16:32:47