$~60 & 61 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010510082025 
+  O.M.P.(I) (COMM.) 294/2025 & I.A. 18086/2025- 
TATA CAPITAL HOUSING FINANCE LTD. .....Petitioner 
    Through: Ms. Taniya Bansal, Adv. 
 
    versus 
 
 MR. NITIN KUMAR AGARWAL & ORS.      .....Respondents 
    Through: 
61. 
# CNR No. DLHC010510092025 
+  O.M.P.(I) (COMM.) 295/2025 & I.A. 18087/2025 
 TATA CAPITAL HOUSING FINANCE LTD .....Petitioner 
    Through: Ms. Taniya Bansal, Adv. 
 
    versus 
 
 SANAMJOY MUKHERJEE           .....Respondent 
    Through: 
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%        15.09.2026 
1. At the outset, learned Counsel for the Petitioner seeks leave withdraw the present petitions with liberty to file it again if the situation arises. 


 
2. Leave and liberty, as aforesaid, is granted. 


 
3. The present petitions are dismissed as withdrawn along with pending application(s), if any. 


 
OM PRAKASH SHUKLA, J 
SEPTEMBER 15, 2026/ss