Om Prakash Puri vs Anita Arora
2019 Latest Caselaw 5315 Del

$~11

* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                 Judgment delivered on: 31.10.2019

+      CM(M) 602/2015
OM PRAKASH PURI                                        ..... Petitioner

                                  versus
ANITA ARORA                                            ..... Respondent
Advocates who appeared in this case:
For the Petitioner:       Mr.P.P.Ahuja and Mr.J.S.Kohli, Advocates.

For the Respondent:        Mr.Vikas Mehta, Mr.Rajat Sehgal and Mr. Jai Sahai
                           Endlaw, Advocates.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                             JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner/Tenant impugns order dated 04.06.2015, whereby the applications filed by the petitioner to place on record additional facts and documents was dismissed by the Rent Controller.

2. Subsequently, by order dated 07.07.2015, the leave to defend application was dismissed and an eviction order passed which was challenged by the petitioner in RC.REV.348/2015.

3. By an order of today's date, petitioner has withdrawn

RC.REV.348/2015 and undertaken to vacate and hand over the physical vacant possession of the tenanted premises to the respondent on or before 31.12.2020.

4. Learned counsel for the petitioner seeks leave to withdraw the petition.

5. Petition is accordingly dismissed as withdrawn.

6. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J OCTOBER 31, 2019 rk