$~82 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010437392026 
+  ARB.P. 1656/2026, I.A. 25302/2026, I.A. 25303/2026 
 A S CHAUDHARY ENTERPRISES   .....Petitioner 
    Through: Mr. Nishant, Adv.  
 
    versus 
 
 TECHNOFAB ENGINEERING LIMITED        .....Respondent 
Through: Mr. Karan Gandhi, Ms. Riya Jain, Ms. Vidhika Kapoor, Mr. Sikhar Tiwari, Advs.  
 
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%        16.09.2026 
 
1. Ms. Riya Jain appearing on behalf of the Respondent submits that Respondent is under CIRP.  


 
2. Accordingly, learned Counsel appearing for the Petitioner seeks leave to withdraw the present petition with liberty to approach the RP for its claim, if any.  


 
3. Leave and liberty as aforesaid is granted.  


 
4. The present petition is dismissed as withdrawn. 


 
 
OM PRAKASH SHUKLA, J 
SEPTEMBER 16, 2026/at