Kailash Chand Bansal vs Indian Oil Corporation Limited
2015 Latest Caselaw 7956 Del

$~35.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     EX.P. 90/2014
      KAILASH CHAND BANSAL                 ..... Decree Holder
                    Through: Mr. Aditya Raina, Advocate for
                    Mr. Siddharth Bambha, Advocate

                          versus

      INDIAN OIL CORPORATION LIMITED                 ..... Judgement Debtor
                     Through: None

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                          ORDER

      %                   15.10.2015

1.    Counsel       For   the      Decree   Holder      submits   that    in

SLP(Civil)7037/2014, the Supreme Court has granted time to the

Judgment Debtor upto January, 2018 to vacate the suit premises,

subject matter of the judgment and decree dated 09.10.2013 passed

in CS(OS) 1360/2012. He, therefore, seeks leave to withdraw the

present petition.

2. Leave, as prayed for, is granted. The petition is dismissed as

withdrawn.

HIMA KOHLI, J OCTOBER 15, 2015 rkb