Delhi High Court - Orders
Mohd Subhan vs Abdul Wahab on 15 December, 2021
Author: Najmi Waziri
Bench: Najmi Waziri
$~3 & 4(1)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 119/2020
MOHD SUBHAN ..... Petitioner
Through: Mr.Sarfaraz Khan for Mr. Bahar U
Barqi Advocate.
versus
ABDUL WAHAB ..... Respondent
Through: Mr. S.D. Ansari and Mr. I Ahmed
Advocates.
+ RC.REV. 120/2020
MOHD HANNAN & ANR ..... Petitioners
Through: Mr.Sarfaraz Khan for Mr. Bahar U
Barqi Advocate.
versus
ABDUL BASIT ..... Respondent
Through: Mr. S.D. Ansari and Mr. I Ahmed
Advocates.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 15.12.2021 The hearing has been conducted through hybrid mode (physical and virtual hearing).
CM APPL. 36647/2021(for early hearing) in RC.REV. 119/2020 & CM APPL. 36640/2021(for early hearing) in RC.REV. 120/2020
1. The applications seek early hearing of the case.
2. The applications are disposed-off as having become infructuous.
RC.REV. 119/2020 & RC.REV. 120/2020
3. When the case is called out at 11:22 hours, none appears for the petitioners.
Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:17.12.2021 16:45:084. The respondent-landlord seeks fixation of use and occupation charges.
5. After the pass over, the learned counsel for the petitioner states that the main counsel is in personal difficulty.
6. At his request, list on 17.12.2021.
NAJMI WAZIRI, J DECEMBER 15, 2021/dss Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:17.12.2021 16:45:08