AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 117 wordsSanjeev Sachdeva, J
Petitioner/Tenant impugns order dated 04.06.2015, whereby the applications filed by the petitioner to place on record additional facts and documents was dismissed by the Rent Controller.
Subsequently, by order dated 07.07.2015, the leave to defend application was dismissed and an eviction order passed which was challenged by the petitioner in RC.REV.348/2015.
By an order of today's date, petitioner has withdrawn RC.REV.348/2015 and undertaken to vacate and hand over the physical vacant possession of the tenanted premises to the respondent on or before 31.12.2020.
Learned counsel for the petitioner seeks leave to withdraw the petition.
Petition is accordingly dismissed as withdrawn.
Order Dasti under signatures of the Court Master.