SANJEEV SACHDEVA,J. - (1.) Learned counsel for the applicant submits that since he has already raised a similar plea before the Rent Controller in execution proceedings, he seeks leave to withdraw the application with liberty to raise all available pleas before the Rent Controller.
(2.) In view of the above, application is dismissed as withdrawn.
(3.) All rights and contentions of the parties are reserved. RC.REV. 387/2017 and CM APPL.30413/2017 (stay), CM APPL.14974/2019 (directions to pay outstanding rent), CM APPL. 40761/2019 (under Order XXII Rules 4 and 11) 1. Petitioners impugn order dated 07.04.2017, whereby, decree of eviction has been passed against the petitioners. 2. Respondents had filed the subject eviction petition seeking eviction of the petitioner from premises bearing Nos.4104, 4105, 4154/III, Plot No.118, Naya Bazar, more particularly, as shown in red colour in the site plan annexed with the eviction petition. 3. Learned counsel for the respondents submits that though the premises is known as premises bearing Nos.4104, 4105, 4154/III, the tenanted premises in occupation of the petitioner is premises comprising of property bearing Nos.4105, 4154/III and the premises bearing No.4104 is not a part of the tenanted premises.;