$~44 & 45 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010327212019 
+  OMP (ENF.) (COMM.) 129/2019, EX.APPL.(OS) 441/2023 & EX.APPL.(OS) 1673/2024 
 
 TATA CAPITAL FINANCIAL  SERVICES LIMITED 
.....Decree Holder 
Through: Ms. Savyasachi K. Sahai, Mr. Rishabh Bhardwaj and Ms. Madhumita Bagchi, Advs.  
    versus 
 
 ADVANCE SURFACTANTS INDIA LIMITED  & ORS. 
.....Judgement Debtors 
Through: Mr. Akshat, Adv. for Mr. Pallav Saxena, Adv. for JD-3, 4, 5 and 7.  
45 
# CNR No. DLHC010311512020 
+  OMP (ENF.) (COMM.) 120/2020 & EX.APPL.(OS) 440/2023 
 TATA CAPITAL FINANCIAL SERVICES LIMITED  
.....Decree Holder 
Through: Ms. Savyasachi K. Sahai, Mr. Rishabh Bhardwaj and Ms. Madhumita Bagchi, Advs. 
 
    versus 
 
 MR. ASHOK MAHINDRU & ANR.      .....Judgement Debtors 
Through: Mr. Akshat, Adv. for Mr. Pallav Saxena, Adv. for JD-1 and 2.  
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%        03.09.2026 
1. At the outset, learned Counsel appearing for the Decree Holder seeks leave to withdraw the present enforcement petitions, with liberty to file again as and when situation arises.  
 
2. Leave and liberty, as aforesaid, are granted.  
 
3. The present petitions are, accordingly, dismissed as withdrawn. Pending application(s), if any, also stand disposed of.  
 
 
OM PRAKASH SHUKLA, J 
SEPTEMBER 3, 2026/gunn