PRAMOD KUMAR JAIN Vs. NEXGEN INFRACON PRIVATE LIMITED

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) Learned counsel for the execution applicants submits that the complainants / decree holders wish to withdraw the instant E.A. No. 134 of 2020 and E.A. No. 135 of 2020. He further submits that the complainants / decree holders retain the right to profess fresh execution application(s), if required and as admissible under the law. His submissions are recorded.

(3.) The E.A. No. 134 of 2020 and E.A. No. 135 of 2020 in C.C. no. 1825 of 2018, are dismissed as withdrawn.