Ram Chander vs Virender Kumar
2019 Latest Caselaw 4674 Del

$~24

* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                Judgment delivered on: 27.09.2019
+      RC.REV. 75/2018

       RAM CHANDER                                   ..... Petitioner

                                 versus
       VIRENDER KUAMR                                ..... Respondent
Advocates who appeared in this case:
For the Petitioner:       Mr. Nitin Bhardwaj, Advocate.

For the Respondent:       Mr. Gibran Naushad, Advocate.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                             JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

RC.REV. 75/2018 & CM APPL.7086/2018 (stay), CM APPL.7087/2018 (for additional documents), CM APPL.24690/2018 (for directions)

1. Petitioner impugns order dated 04.09.2017, whereby, leave to defend application of the petitioner has been dismissed and an eviction order passed.

2. Subject eviction petition was filed by the respondent seeking eviction of the petitioner on the ground of bonafide necessity under section 14(1)(e) of the Delhi Rent Control Act, 1958 from a shop

forming part of property No.70, Anand Nagar, Inderlok, Delhi, more particularly, as shown in red colour in the site plan annexed to the eviction petition.

3. Parties were referred to mediation. Parties have settled their disputes and consequent to settlement, petitioner has already handed over physical vacant possession of the tenanted premises to the respondent.

4. Learned counsel for the parties submits that all claims inter se have been settled and nothing is due against each other.

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

6. Petition is, accordingly, dismissed as withdrawn.

SANJEEV SACHDEVA, J SEPTEMBER 27, 2019 st