High CourtsSingle Bench(2026) 07 DEL CK 1226

Tata Capital Housing Finance Ltd vs Anurag Awasthi & Anr.

Delhi High Court · Decided on 30 July 2026

HON’BLE JUDGES
Om Prakash Shukla, J
CASE NUMBER
ARB.P. 953/2025

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Judgment

3 paragraphs · 42 words
1.

Learned Counsel for the Petitioner seeks to withdraw the present petition with liberty to file a fresh petition as and when the situation arises.

2.

Leave and liberty is granted as aforesaid.

3.

Accordingly, the present petition is dismissed as withdrawn.