$~41 to 43 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC011145822017 
+  OMP (ENF.) (COMM.) 47/2017 
 VIKRAM JAI KRISHNA & ANR.  .....Decree Holders 
Through: Mr. Jai Sahai Endlaw and Mr. Gaurav Sindhwani, Advs.  
 
    versus 
 
 MEENAKSHI MARWAH       .....Judgement Debtor 
Through: Mr. Pardeep Kumar, Proxy Counsel.  
42 
# CNR No. DLHC011143822017 
+  OMP (ENF.) (COMM.) 48/2017 
 M/S. CHARU HOME PRODUCTS PVT. LTD. 
.....Decree Holder 
Through: Mr. Jai Sahai Endlaw and Mr. Gaurav Sindhwani, Advs. 
 
    versus 
 
 SH. AJAY MARWAH         .....Judgement Debtor 
Through: Mr. Pardeep Kumar, Proxy Counsel. 
43 
# CNR No. DLHC012371312017 
+  OMP (ENF.) (COMM.) 66/2017 
 CHARU HOME PRODUCTS PVT. LTD. .....Decree Holder 
Through: Mr. Jai Sahai Endlaw and Mr. Gaurav Sindhwani, Advs. 
 
    versus 
 
 SUDERSHAN LAL       .....Judgement Debtor 
Through: Mr. Pardeep Kumar, Proxy Counsel. 
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%       03.09.2026 
1. At the outset, learned Counsel appearing for the Decree Holders seeks leave to withdraw the present enforcement petitions, with liberty to file the same afresh as and when situation arises.  


 
2. Leave and liberty, as aforesaid, are granted.  
 
3. The present petitions are, accordingly, dismissed as withdrawn with the aforesaid liberty.   
 
 
OM PRAKASH SHUKLA, J 
SEPTEMBER 3, 2026/gunn