Harish Chander Bhola vs Ankit Bajaj
2017 Latest Caselaw 473 Del

$~A-38
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                        Date of decision: 25.1.2017
+     RC.REV. 473/2016 and CM Nos. 35734/2016, 41994/2016 &
      311/2017

      HARISH CHANDER BHOLA                    ..... Petitioner
                  Through   Mr.Jayant     Bhushan,         Senior
                  Advocate     with    Mr.M.S.Vinaik         and
                  Mr.Shashwat Bhardwaj, Advocates

                   Versus

      ANKIT BAJAJ                                       ..... Respondent
                          Through    Mr.Kirti Uppal, Senior Advocate
                          with Mr.Manjit Singh Ahluwalia and Mr.Harsh
                          Kumar, Advocates
                          Mr.S.P.Mehta, Advocate for the Objector.

      CORAM:
      HON'BLE MR. JUSTICE JAYANT NATH

JAYANT NATH, J. (ORAL)

The facts and issues raised in the present petition are almost identical to the facts and issues in RC.REV. 470/2016 titled as Harish Chander Bhola vs. Ankit Bajaj. The said petition has been dismissed today. For the same reasons and grounds, this petition is also dismissed.

All pending applications also stand dismissed.

(JAYANT NATH) JUDGE JANUARY 25, 2017 N Signed on 12.06.2017.