Delhi High Court - Orders
M/S Manoj Enterprises & Ors vs Jai Singh & Ors on 24 November, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DEVANSHU
JOSHI
Signing Date:26.11.2021 13:08:39
$~ A-11 (2019)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RSA 229/2019 and CM APPL. 49858/2019
M/S MANOJ ENTERPRISES & ORS ..... Appellants
Through: None
versus
JAI SINGH & ORS ..... Respondents
Through: None
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 24.11.2021
1. This hearing has been done in physical Court. Hybrid mode is permitted in cases where permission is being sought from the Court.
2. As recorded in the order dated 19th November 2019, the impugned judgment/decree has already been executed.
3. None appears for the Appellant. None appeared even on the last date.
4. The suit from which the present second appeal arises is of 1982. A decree of possession has been granted in the said suit. Some dispute was raised before the First Appellate Court in respect of the identity of suit property. The same has already been decided by the First Appellate Court which has held that at the time of execution of the decree, no dispute was raised in respect of the identity of the suit property. No substantial question of law arises.
5. Accordingly, the present appeal is dismissed.
PRATHIBA M. SINGH, J NOVEMBER 24, 2021 mw/Ak