Sahab Alam Qureshi vs Dr Yasin Quresi
2017 Latest Caselaw 758 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     RFA 113/2017 & C.M. Nos.3868/2017 and 3870/2017
      SAHAB ALAM QURESHI                              ..... Appellant
                      Through: Mr. B.K. Srivastava, Advcoate.

                         versus

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

% 09.02.2017

1. Learned counsel for the appellant states that he has obtained instructions from his client 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 appellant does not propose to press the present appeal, a limited notice can be issued to the respondent for granting a reasonable time to the appellant to vacate the suit premises.

3. Learned counsel for the appellant 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 The appeal is dismissed as withdrawn along with pending applications.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