$~11
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
+ 	RFA(COMM) 481/2025 & CM APPL. 51394/2025
	PICCADILY HOTELS PRIVATE LIMITED       .....Appellant
				Through:	Mr. Navin Kumar, Advocate 

				versus

RAJIV GOEL THE SOLE PROPRIETOR 
OF M/S GOEL FOODS				     .....Respondent
				Through:

	CORAM:
	HON'BLE MR. JUSTICE C. HARI SHANKAR
	HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
				ORDER(ORAL)
%				      11.02.2026
	
1. Mr. Navin Kumar, learned counsel for the appellant, on instructions, seeks leave to withdraw the appeal.

2. The appeal is dismissed as withdrawn.



C. HARI SHANKAR, J

OM PRAKASH SHUKLA, J
	FEBRUARY 11, 2026/yg