RAJINDER LAL ARORA Vs. MONU DHINGRA

JUDGEMENT

(1.) This petition has been heard through video conferencing.

(2.) The Suit has been filed by the respondent no. 1 inter alia praying for a relief of declaration, mandatory and permanent injunction in respect of shop No. 45-A, Ground Floor, Khan Market, New Delhi, claiming the petitioner herein to be a licensee in the said shop.

(3.) The petitioner, on the other hand, filed his Written Statement denying such claim of the respondent.