Delhi High Court - Orders
Vinod Kumar Dhingra vs M/S Alankit Assignments Ltd on 14 January, 2026
Author: Amit Sharma
Bench: Amit Sharma
$~58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 18/2018 &
VINOD KUMAR DHINGRA .....Petitioner
Through: Mr. A. Maitri, Ms. Radhika Chander
Sekhar & Ms. Parul Sharma, Advs.
versus
M/S ALANKIT ASSIGNMENTS LTD .....Respondent
Through: Mr. Shiv Charan Garg & Mr. Imran
Khan, Advs.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 14.01.2026
1. This hearing has been done through hybrid mode. CM APPL. 2299/2026 (Exemption)
2. Allowed, subject to all just exceptions. The application stands disposed of.
CM APPL. 2298/2026(Stay)
3. The present application under Section 151 of the CPC seeks the following prayers:-
"(i) to restore the interim stay I protection granted vide order dated 31.01.2018 against dispossession from the tenanted premises pending final adjudication of the revision petition;
(ii) to pass any other relief which this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case.
It is prayed accordingly."
4. Learned counsel for the applicant/ petitioner seeks leave to withdraw This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/01/2026 at 20:34:57 the present application with liberty to file an appropriate application.
5. Leave and liberty granted.
6. The present application is dismissed as withdrawn and disposed of accordingly.
AMIT SHARMA, J JANUARY 14, 2026/nk/sg This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/01/2026 at 20:34:57