SUNITA AGGARWAL Vs. KASHISH DEVELOPERS LTD.

JUDGEMENT

(1.) IA 7569 of 2022 (withdrawal)

(2.) This Application has been filed by the Decree Holder stating therein that the Decree Holder has settled the matter, with the Judgment Debtor, and executed an MOU and seeks permission to withdraw the present Execution Application with liberty to file fresh Execution Application in terms of MOU in case the Judgment Debtor fails to acknowledge the same.

(3.) Execution Application stands dismissed as withdrawn with liberty as prayed.