Ms Shoes East Limited Later Known ... vs Harvest Financial Limited And Anr
2021 Latest Caselaw 2486 Del

                          $~14
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     EX.P. 16/2021 & EX.APPL.(OS) 185/2021
                                MS SHOES EAST LIMITED LATER KNOWN AS
                                TOMORROWLAND TECHNOLOGIES EXPORTS LIMITED
                                NOW TOMMORROWLAND LIMITED          ..... Decree Holder
                                             Through   Mr. Pavan Sachdeva, Adv.

                                                  versus

                                HARVEST FINANCIAL LIMITED AND ANR
                                                                 ..... Judgement Debtors
                                             Through      Mr. Amish TGandon and Mr.
                                             Ayush Beotra, Adv. for Official Liquidator
                                             attached to Bombay High Court

                                CORAM:
                                HON'BLE MR. JUSTICE C. HARI SHANKAR

                                           O R D E R (ORAL)

% 10.09.2021 (Video-Conferencing)

1. Mr. Sachdeva seeks leave to withdraw this petition as he submits that he would have to raise the claim before the Official Liquidator.

2. The petition is accordingly dismissed as withdrawn.

C. HARI SHANKAR, J.

SEPTEMBER 10, 2021/dsn

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:11.09.2021 22:24:25