RAGHUBIR KAUR Vs. SURESH KUMAR

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner impugns order dated 07.10.2020, whereby, application of the petitioner seeking leave to withdraw the appeal with liberty to file a revision petition has been partly allowed inasmuch as the appeal has been dismissed as withdrawn, without granting any express liberty to file a revision petition.

(3.) Petitioner had filed an eviction petition under Section 14(1)(e) read with section 25B of the Delhi Rent Control Act, which petition was dismissed by order dated 05.06.2018.