Delhi High Court - Orders
Vijay Sharma vs Parvesh Mittal And Ors on 10 January, 2023
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12946/2022
VIJAY SHARMA ..... Petitioner
Through: Mr. Vineet Jain, Advocate with
petitioner in person
versus
PARVESH MITTAL AND ORS ..... Respondents
Through: Mr. Ashutosh Gupta, Advocate
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 10.01.2023 CM APPL. 976/2023 (for withdrawal of the petition)
1. By way of the present application filed under Section 151 CPC, the petitioner seeks leave to withdraw the present petition.
2. Considering that the instant petition is in relation to allegations qua unauthorised construction stated to be carried out by respondent Nos. 1 and 2 at properties bearing No. 4572-73, Kucha Bibi Gauhar, Charkhewalan, Chawari Bazar and 4341-42, Gali Bhairowali, Delhi - 110006.
3. In the application, it is stated that respondents No.1 and 2 have agreed to demolish the unauthorized construction carried out in the form of chajja themselves.
4. In view of the above, the prayer made in the application is allowed and the petition is permitted to be withdrawn subject to the condition that respondent No.3 shall carry out a further site inspection within two weeks Digitally Signed By:SANGEETA ANAND Signing Date:11.01.2023 14:08:04 from today and in case the unauthorised construction is not demolished by respondents No.1 and 2 as stated in the application, the requisite action be taken forthwith and in accordance with law.
5. The application is disposed of.
W.P.(C) 12946/2022 and CM APPL. 39289/2022 (Interim Order) In view of the order passed today in CM APPL. 976/2023, the present petition is dismissed as withdrawn alongwith the pending application.
MANOJ KUMAR OHRI, J JANUARY 10, 2023 na Digitally Signed By:SANGEETA ANAND Signing Date:11.01.2023 14:08:04