High CourtsSingle Bench(2026) 10 DEL CK 0581

S.P. Singla Construction Pvt. Ltd. vs BBR (India) Pvt. Ltd.

Delhi High Court · Decided on 8 October 2026

HON’BLE JUDGES
Om Prakash Shukla, J
RESULT
Dismissed
CASE NUMBER
OMP (ENF.) (COMM.) 62/2019

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

3 paragraphs · 56 words
1.

At the outset, learned Counsel for the Decree Holder seeks leave to withdraw the present petition with liberty to file again as and when situation arises as the amount already stands deposited.

2.

As prayed, leave and liberty is granted.

3.

The petition is dismissed as withdrawn. Pending application(s), if any, also stand disposed of.