VISHWAROOP Vs. DREAMZ INFRA INDIA PVT LTD

JUDGEMENT

(1.) The petition was listed before the Bench for compliance of objections raised by the Registry.

(2.) When the matter was taken up, the counsel for the Petitioner filed a memo which reads thus: "The petitioner above named humbly seeks leave of this Hon'ble Tribunal to submit that as the matter is being settled between the parties, the above said petition may be closed reserving the liberty to the petitioner to file fresh petition in the interest of Justice and Equity"

(3.) The memo is taken on record, permission is granted to the petitioner to withdraw the petition with libert to file fresh application in case there is no settlement between the Petitioner and Respondent.