Delhi High Court - Orders
Naresh Kohli vs Ministry Of Housing And Urban Affair ... on 16 October, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6730/2020 & CM 23393/2020
NARESH KOHLI ..... Petitioner
Through Ms.Ritika Achint, Mr.Sunder Khatri,
Advs.
versus
MINISTRY OF HOUSING AND URBAN AFFAIR
DIRECTORATE OF ESTATE GOVT OF INDIA AND ANR.
..... Respondents
Through Mr.Ripudaman Bhardwaj, CGSC,
UOI with Mr.Kushagra Kumar, Adv.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 16.10.2020 This hearing has been held by video conferencing. The learned counsel for the petitioner prays for leave to withdraw the present petition with liberty to approach the respondents with proof of payment of the amounts which are disputed to have been received by the respondents. She further submits that the respondents should accept the surrender of the licenced premises while such dispute is being considered.
The petition is allowed to be withdrawn with liberty to approach the respondents with both the prayers made by the learned counsel for the petitioner before this Court.
NAVIN CHAWLA, J OCTOBER 16, 2020 RN Signature Not Verified SHALOO BATRA