Delhi High Court - Orders
Mohd Hussain vs Ram Charan Chopra & Ors on 10 February, 2023
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~85
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 25/2022 & CM APPL. 6668/2023
MOHD HUSSAIN ..... Petitioner
Through: Mr. Firoz Alam, Advocate alongwith
Petitioner in person
versus
RAM CHARAN CHOPRA & ORS. ..... Respondents
Through: None
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 10.02.2023 RC.REV. 25/2022 & CM APPL. 6668/2023
1. Learned counsel for the Petitioner along with Petitioner, who is present in person states that the possession of the tenanted premises has been recovered by the landlord in the execution Petition.
2. He states that for the said reason, Petitioner does not wish to pursue the present revision petition and seeks liberty to withdraw this revision petition.
3. Accordingly, the application is allowed.
4. In view of the statement of the Petitioner, the revision petition is accordingly, dismissed as withdrawn. All pending applications are disposed of.
5. The date already fixed i.e., 02.03.2023 stands cancelled.
MANMEET PRITAM SINGH ARORA, J FEBRUARY 10, 2023/rhc/asb Signature Not Verified Digitally Signed By:RASHMI DABAS Signing Date:13.02.2023 14:04:35