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Judgment
Present as under:
Mr. Tejas Girap, i/b Mr. Vivek Phadke, Counsel for Applicants/Borrowers.
Mr. Harsh Gutka along with Ms. Akshita R., i/b M/s. Anup Khaitan & Co., Counsel for Respondent No.1.
No representation for the Respondent No.2 despite repeated calls.
The matter is taken up for hearing by way of praecipe filed by the Applicants/Borrowers for seeking urgent relief.
The Learned Counsel for the Applicants/Borrowers would submit that the I.A. (Diary) No. 1439/2026 has been filed seeking withdrawal of the appeal with the main prayer for permission to withdraw the present appeal and for direction to the DRT, Pune to decide the matter expeditiously.
The Learned Counsel for the Applicants/Borrowers would further submit that he does not press the relief claim in clause (C) para 4 of said application.
Not objected to by the Respondent No.1.
Accordingly, I.A. (Diary) No. 1439/2026 is allowed and Misc. Appeal (Diary) No. 1123/2026 is dismissed as withdrawn with a request to the DRT, Pune to decide the matter on merits.
All pending, I.As if any, stand dismissed.