Subhash Chander vs Cottage Industries Exposition ...
2015 Latest Caselaw 8506 Del

$~19.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    EX.P.294/2015 & EAs No.675 & 676/2015
     SUBHASH CHANDER                              Decree Holder
                     Through: Mr.Asheesh Jain, Advocate
                     versus
     COTTAGE INDUSTRIES EXPOSITION LTD & ANR. Judgement
                                                  Debtors
                     Through: Ms.Suruchi Mittal &
                     Mr.Amit Kumar, Advocates
     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 16.11.2015

1. Mr.Jain, learned counsel for the Decree Holder states that during

the pendency of the present petition, the Judgment Debtors have

handed over vacant peaceful possession of the suit premises to his

client on 7.10.2015 and therefore, he does not wish to press the

present petition any further.

2. Counsel for the Judgment Debtors confirms having handed over

the vacant peaceful possession of the suit premises to the Decree

Holder on the aforesaid date.

3. Accordingly, the present petition is disposed of, along with

pending applications.

HIMA KOHLI, J NOVEMBER 16, 2015 mk