Delhi High Court - Orders
Sarita Parwanda vs Gunjan Kumar & Anr on 30 March, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 112/2022, CAV 68/2022, CM APPLs. 15794/2022, 15795/2022,
15796/2022 & 15797/2022
SARITA PARWANDA
..... Appellant
Through: Mr. Akshay Makhija, Sr. Adv. with
Mr. Adarsh Chamoli, Mr. Vikas
Bhadauriya and Ms. Seerat Deep
Singh, Advs.
versus
GUNJAN KUMAR & ANR.
..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 30.03.2022 CM APPL. 15797/2022 Allowed, subject to just exceptions. Application disposed of.
CAV 68/20221. Though a caveat has been filed, there is no presence for the caveator.
2. The caveat is discharged.
RFA 112/2022, CM APPLs. 15794/2022, 15795/2022 & 15796/2022
3. The challenge in this petition is to the judgment decree dated January 05, 2022, in the suit filed by respondent No.1, whereby the Trial Court has granted to her the possession of the property being ground floor of House No.139, Block A, Kalkaji Extension Scheme, New Delhi.
Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:02.04.2022 17:55:264. I have been informed by the learned Senior Counsel for the appellant that execution proceedings have been filed on which notice has been issued for April 08, 2022.
5. If that be so, issue notice to respondent No. 1 and 2 returnable on April 07, 2022.
V. KAMESWAR RAO, J MARCH 30, 2022/ds Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:02.04.2022 17:55:26