Shabab Alam Qureshi & Anr vs Dr Yasin Quresi
2017 Latest Caselaw 757 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     RFA 114/2017 & C. M. Nos. 3871/2017 and 3873/2017
      SHABAB ALAM QURESHI & ANR                           ..... Appellants
                            Through: Mr. B.K. Srivastava, Advocate.

                            versus

      DR YASIN QURESI                                     ..... Respondent
                   Through: None.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 09.02.2017

1. Learned counsel for the appellants states that he has obtained instructions from his clients to the effect that he does not wish to press the present appeal.

2. The court has enquired from learned counsel that even if the appellants do not propose to press the present appeal, a limited notice can be issued to the respondent for granting a reasonable time to the appellants to vacate the suit premises.

3. Learned counsel for the appellants responds by stating that his instructions are simply to withdraw the present appeal.

4. Leave, as prayed for, is granted. The appeal is dismissed as withdrawn along with pending applications.

HIMA KOHLI, J FEBRUARY 09, 2017/ap