Full Judgment Text
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 16/2021 & EX.APPL.(OS) 185/2021
MS SHOES EAST LIMITED LATER KNOWN AS
TOMORROWLAND TECHNOLOGIES EXPORTS LIMITED
NOW TOMMORROWLAND LIMITED ..... Decree Holder
Through Mr. Pavan Sachdeva, Adv.
versus
HARVEST FINANCIAL LIMITED AND ANR
..... Judgement Debtors
Through Mr. Amish TGandon and Mr.
Ayush Beotra, Adv. for Official Liquidator
attached to Bombay High Court
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
O R D E R (ORAL)
% 10.09.2021
(Video-Conferencing)
1. Mr. Sachdeva seeks leave to withdraw this petition as he
submits that he would have to raise the claim before the Official
Liquidator.
2. The petition is accordingly dismissed as withdrawn.
C. HARI SHANKAR, J.
SEPTEMBER 10, 2021/ dsn
Signature Not Verified
Digitally Signed
By:SUNIL SINGH NEGI
Signing Date:11.09.2021
22:24:25