Smt Gayatri Sharma vs Sh Gurnam Singh
2023 Latest Caselaw 3324 Del

                          $~19
                          *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                         Date of decision: 07.08.2023

                          +        CMI 5/2022, CM APPL. 48109/2022 & 48127/2022
                                   SMT GAYATRI SHARMA                                  ..... Petitioner
                                                       Through:     Mr. Sanjeev Sagar, Advocate with
                                                                    Petitioner in person.

                                                       versus

                                   SH GURNAM SINGH                                     ..... Respondent
                                                       Through:     Mr. Ranbir Singh with Respondent in
                                                                    person.

                          %
                          CORAM:
                          HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                       JUDGMENT

MANMEET PRITAM SINGH ARORA, J (ORAL): CM APPL. 48110/2022 (for exemption) Exemption is allowed, subject to all just exceptions. Accordingly, the present application stands disposed of. CMI 5/2022

1. The learned counsel for the Petitioner has handed over keys of the subject property to the learned counsel for the Respondent during the course of the hearing.

1.1 He states on instructions of the Petitioner, who is present in Court, that the property has been vacated and vacant possession of the subject property is being handed over to the Respondent herein with these keys. 1.2 He states that in view thereof, all disputes between the parties have been

Digitally Signed By:RASHMI DABAS Signing Date:09.08.2023 15:44:35 resolved and the present appeal may be disposed of.

2. The learned counsel for the Respondent on instructions from the Respondent who is present in person, confirms the aforesaid settlement and states that all disputes between the parties stand resolved.

3. Accordingly, in view of the aforesaid statement of the parties, the appeal stands disposed of. The parties are bound down to their statements. Pending applications, if any, also stand disposed of.

MANMEET PRITAM SINGH ARORA (JUDGE) AUGUST 7, 2023/rk/aa

Digitally Signed By:RASHMI DABAS Signing Date:09.08.2023 15:44:35