SANATAN DHARAM MANDIR TRUST Vs. RISHI WALIA

JUDGEMENT

(1.) Petitioner Trust had filed an eviction petition with respect to the one shop and eviction order was passed by the learned Rent Controller on 30/9/2013.

(2.) Pursuant thereto, an execution petition was filed by the Trust/Decree Holder which was registered as Ex.Civil 507/2022.

(3.) It was being pursued by the Trust when on 12/5/2023, a new counsel, appeared from the side of the Decree Holder and one application was also submitted under Order I Rule 10 CPC. Such application was allowed whereby one Mr. Ravi Bajaj, stated to be the General Secretary of the Decree Holder Trust, was impleaded as party. On 5/1/2024, an application was moved seeking preponement in the date of hearing and said Sh. Bajaj made a statement before the learned Executing Court that the matter had been amicably compromised and he may be permitted to withdraw the same.