LAWS(DLH)-2025-4-43

DALJIT SINGH Vs. DLF HOMES PANCHKULA PVT LTD.

Decided On April 22, 2025
DALJIT SINGH Appellant
V/S
Dlf Homes Panchkula Pvt Ltd. Respondents

JUDGEMENT

(1.) The next date in the present petition is 4/8/2025 but an application has been moved seeking early hearing of the matter. However, during course of arguments, learned counsel for the petitioner submits that in view of the present legal position, the petitioner rather does not want to press the present petition and wishes to withdraw the same with liberty to approach appropriate jurisdictional High Court i.e. High Court of Punjab and Haryana.

(2.) In view of the above, the present petition has been taken up today itself.

(3.) The application stands disposed of.