- (1.) Leave granted.
(2.) This appeal arises from a judgment dated 26 February 2013 of a Division Bench of the High Court of Delhi in LPA 73 of 2007.
(3.) On 1 November 1980, Shop No.7 situated at Kalyan Vas, Delhi was allotted by the Land and Building Department, Government of NCT to Arjun Dass Khattar for running a vegetable shop on a licence fee of Rs 450 per month. The allottee applied for the inclusion of P S Oberoi as a partner. The request seems to have been accepted. Subsequently, the partnership was dissolved and P S Oberoi remained the sole occupant of the shop. In 1991, P S Oberoi submitted a request to include Mool Chand Sharma (since deceased) as a partner of a partnership firm by the name of Bharat Flour Mills and Bharat Kerosene Oil Depot. According to the appellant, in 1993, the request for a partnership with Mool Chand Sharma was accepted. Subsequently, Mool Chand Sharma, respondent, became the sole occupant of Shop No.7.;