PUNIT CONSTRUCTION COMPANY Vs. DIPIKA K SHAH

JUDGEMENT

(1.) AFTER some arguments, learned counsel for the petitioner seeks to withdraw this revision petition.

(2.) REVISION petition is, therefore, dismissed as withdrawn.

(3.) VIDE order dated 16.10.2014 a conditional stay order against execution was passed subject to deposit of Rs.5 Lakhs with the District Forum concerned. The District Forum concerned shall deduct the amount payable pursuant to the execution proceedings to the respondents and release it to them and balance amount shall be refunded to the petitioner. The petitioner shall continue to obey the directions of the District Forum till the order is fully satisfied.