LAWS(DLH)-2022-3-194

TATA CAPITAL FINANCIAL SERVICES LTD. Vs. ABHIJIT MISHRA

Decided On March 31, 2022
Tata Capital Financial Services Ltd. Appellant
V/S
Abhijit Mishra Respondents

JUDGEMENT

(1.) The applicant/respondent submits that the application has become infructuous.

(2.) Accordingly, the application is dismissed as infructuous.

(3.) The applicant/respondent seeks leave to withdraw the application.