S T Products Through Its Proprietor Mr ... vs Borsad Tobacco Company Private Limited
2026 Latest Caselaw 1178 Del

Delhi High Court

S T Products Through Its Proprietor Mr ... vs Borsad Tobacco Company Private Limited on 25 February, 2026

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~19
                  *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +      FAO(OS) (COMM) 39/2026, CM APPL. 12870/2026, CM
                         APPL. 12871/2026 & CM APPL. 12872/2026

                         S T PRODUCTS THROUGH ITS
                         PROPRIETOR MR SUSHIL TRIPATHI                   .....Appellant

                                           Through: Mr. Pranav Prasoon, Mr. Harish
                                           Kumar, Mr. Abhinav Anand, Mr. Sarthak
                                           Gaurav, Advs.

                                           versus

                         BORSAD TOBACCO COMPANY
                         PRIVATE LIMITED                               .....Respondent

                                           Through: Mr. Pravin Anand, Ms. Jaya
                                           Negi and Ms. Yashi Agrawal, Advs.
                         CORAM:
                         HON'BLE MR. JUSTICE C. HARI SHANKAR
                         HON'BLE MR. JUSTICE OM PRAKASH SHUKLA

                                           ORDER (ORAL)

                  %                         25.02.2026

                  C. HARI SHANKAR, J.

1. After some hearing, Mr. Pranav Prasoon, learned Counsel for appellant seeks leave to withdraw this appeal as he submits that he would move an application before the learned Single Judge under Order XXXIX Rule 4 of the Code of Civil Procedure, 1908 seeking vacation of the order under challenge.

2. Leave and liberty is granted as aforesaid, without expressing any opinion on the merits of the matter.

3. The appeal is disposed of as withdrawn.

C. HARI SHANKAR, J

OM PRAKASH SHUKLA, J FEBRUARY 25, 2026/ss