Delhi High Court - Orders
Shri Shiv Shankar Singhal vs Shri Balbir Singh (Since Deceased ... on 17 August, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 417/2007
SHRI SHIV SHANKAR SINGHAL ..... Plaintiff
Through: Mr. S. C. Singhal, Advocate.
versus
SHRI BALBIR SINGH (SINCE DECEASED THROUGH LRS.)
..... Defendant
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 17.08.2021 [VIA VIDEO CONFERENCING] I.A.No. 10310/2021 (application of the Plaintiff under Section 151 of the Code of Civil Procedure)
1. The Decree Holder is facing an impediment in the execution of the Sale Deed in terms of the decree passed by this court. By way of instant application, Decree Holder raises grievance on account of land status report dated 23rd January, 2017, wherein it has been recorded that there is violation under Section 33 of the Delhi Land Reforms Act, 1954, an objection has been received from one Shri Rajendra Singh, and there is a stay order by the High Court on the complete khatha.
2. After some arguments, Mr. Singhal, counsel for the Decree Holder, states that he would like to withdraw the present application and take recourse to remedies under Delhi Land Reforms Act, 1954 or such other provision, as are available to him in law.
3. In view of the above, the present application is dismissed as withdrawn with liberty as aforesaid.
SANJEEV NARULA, J AUGUST 17, 2021 v