HARISH CHANDRA Vs. ANSAL HI TECH TOWNSHIP LTD

JUDGEMENT

(1.) Heard. EA Nos. 199 and 233 of 2021 in CC No. 1951 of 2016

(2.) The learned counsel for the decree holders in EA Nos. 199 and 233 of 2021 submits, on instructions, that the matters have been settled and as such the complainants / decree holders wish to withdraw their respective EAs.

(3.) In the wake of the above submission, the EA Nos. 199 and 233 of 2021 are dismissed as withdrawn.