$~19
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
+ 	FAO(OS) (COMM) 39/2026, CM APPL. 12870/2026, CM APPL. 12871/2026 & CM APPL. 12872/2026

S T PRODUCTS THROUGH ITS
PROPRIETOR MR SUSHIL TRIPATHI		.....Appellant

Through:	Mr. Pranav Prasoon, Mr. Harish Kumar, Mr. Abhinav Anand, Mr. Sarthak Gaurav, Advs.


				versus


	BORSAD TOBACCO COMPANY
     PRIVATE LIMITED   				       .....Respondent
     
Through:	Mr. Pravin Anand, Ms. Jaya Negi and Ms. Yashi Agrawal, Advs.

	CORAM:
	HON'BLE MR. JUSTICE C. HARI SHANKAR
	HON'BLE MR. JUSTICE OM PRAKASH SHUKLA

				ORDER (ORAL)
%				    25.02.2026

C. HARI SHANKAR, J.
	
1. After some hearing, Mr. Pranav Prasoon, learned Counsel for appellant seeks leave to withdraw this appeal as he submits that he would move an application before the learned Single Judge under Order XXXIX Rule 4 of the Code of Civil Procedure, 1908 seeking vacation of the order under challenge.

2. Leave and liberty is granted as aforesaid, without expressing any opinion on the merits of the matter.

3. The appeal is disposed of as withdrawn.



C. HARI SHANKAR, J

OM PRAKASH SHUKLA, J
	FEBRUARY 25, 2026/ss
                                                                                           
                                                                                                                                                                                                  

FAO(OS) (COMM) 39/2026		Page 1 of 2