Alok Sharma, J.:— The matter comes up on an application for clarification of the order dated 18.02.2016 passed by this Court.
2. Counsel for the petitioner submitted that a suit for cancellation of the lease deed and possession is pending before the Trial Court. It has been submitted that in the order dated 18.02.2016, certain observations have been made which might prejudice the case of the petitioner before the Trial Court. It has been prayed that it therefore be clarified that no observations of this Court in the order dated 18.02.2016 would affect the merits of the suit before the Trial Court which be determined on the basis of issue framed and evidence laid thereon by the parties.
3. Mr. Ankit Sethi appearing for the private-respondents, admits that a suit for cancellation of the lease deed and possession at the instance of the petitioner is indeed pending before the Trial Court.
4. In view of the aforesaid, the application is disposed of clarifying/stating that no observation on any factual aspect of the matter recorded in the order dated 18.02.2016 would influence or obstruct the adjudication of disputes both of fact and law before the trial court in the pending suit for cancellation of the lease deed and possession.
5. The application stands disposed of accordingly.
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