Delhi High Court - Orders
Sukruti Dugal vs Paresh Dandona & Anr on 23 January, 2025
Author: Rekha Palli
Bench: Rekha Palli
$~70 and 71
* IN THE HIGH COURT OF DELHI AT NEW DELHI
EFA(OS) 18/2024
SUKRUTI DUGAL .....Appellant
Through: Mr. Keshav Sehgal, Mr. Shivam
Gaur, Mr. Kshitij Joshi and Mr.
Aryan Kumar, Advs.
versus
PARESH DANDONA & ANR. .....Respondents
Through: Mr. Suhail Dutt, Sr. Adv. with Mr.
Azhar Alam Mr. S. Goswami, Advs.
for respondents.
+ EFA(OS) 19/2024
JAHNAVI DUGAL .....Appellant
Through: Advocate (appearance not given)
versus
PARESH DANDONA .....Respondent
Through: Mr. Suhail Dutt, Sr. Adv. with Mr.
Azhar Alam Mr. S. Goswami, Advs.
for respondents.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 23.01.2025 CM APPL. 4291/2025-By R-1 for directions for handing over of possession of the suit property under supervision of a Court appointed Local Commissioner in EFA(OS) 18/2024 CM APPL. 4253/2025-By R-1 for directions for handing over of possession of the suit property under supervision of a Court appointed Local Commissioner in EFA(OS) 19/2024
1. These are applications filed by the respondent no.1 seeking appointment of a Local Commissioner to assist the parties to smoothly carry out the process of handing over the possession of the basement and ground This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/01/2025 at 21:23:31 floor of the property bearing no. 25, Vasant Marg, Vasant Vihar, New Delhi, on 31.01.2025 as per the undertaking given by the appellant to this Court.
2. Issue notice.
3. Learned counsel for the appellant accepts notice and submits that in terms of the said undertaking given to this Court, the appellant has every intention of handing over vacant possession of the specified portion of the aforementioned property to the respondent through his authorised representative Capt. Harminder Singh on 31.01.2025 itself.
4. After some arguments, he submits that the appellant has no objection to the appointment of a Local Commissioner to supervise the process of handing over the possession of the specified portion of the aforementioned property to the respondent's Authorized Representative on 31.01.2025 itself, provided that he were to be appointed at the expense of the respondent no.1.
5. In light of the aforesaid stand taken by the appellant, we allow both the applications filed by the respondent no.1 by appointing Mr. Anupam Raina, Advocate (Mob. No. +91-8802023737), as the Local Commissioner, who will visit the property bearing no. 25, Vasant Marg, Vasant Vihar, New Delhi at 04:00 PM on 31.01.2025.
6. Further, we direct that the learned Local Commissioner will be permitted to take photographs of the subject property, for which he may be provided assistance of a photographer, to be arranged by the respondent no.1. Needless to state, copies of all the photographs, if so taken, will be filed before the Court after furnishing them to learned counsel for the appellant and respondent no.1 alongwith the report, on or before 07.02.2025.
7. We further direct that the learned Local Commissioner will be paid a sum of Rs.1,50,000/- (Rupees One Lac Fifty Thousand Only) by the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/01/2025 at 21:23:31 applicant/ respondent no. 1, besides out of pocket expenses, if any, which would also be borne by the respondent no.1.
8. A copy of this order be sent to the Local Commissioner for information.
9. The applications are accordingly disposed of.
REKHA PALLI, J SAURABH BANERJEE, J JANUARY 23, 2025/akr This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/01/2025 at 21:23:32