Daljit Singh & Anr vs Smt Gagandeep Sidhu on 19 July, 2021

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Delhi High Court - Orders

Daljit Singh & Anr vs Smt Gagandeep Sidhu on 19 July, 2021

Bench: Yogesh Khanna

                                $~51
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +    CRL.REV.P. 223/2021
                                     DALJIT SINGH & ANR.                            ..... Petitioners
                                                       Through: Ms.Kajal Chandra, Mr.Prem Chopra,
                                                                   Mr.Viren Kapur, Mr.Divye Puri,
                                                                   Advocates.
                                                       versus
                                     SMT GAGANDEEP SIDHU                            ..... Respondent
                                                       Through: None.
                                     CORAM:
                                     HON'BLE MR. JUSTICE YOGESH KHANNA
                                                       ORDER

% 19.07.2021

1. The hearing has been conducted through Video Conferencing.

CRL.M.A. 10973/2021

2. Exemption allowed, subject to all just exceptions.

3. The application stands disposed of.

CRL.REV.P. 223/2021

4. This petition is filed with following prayer :

a) allow the present Petition and set aside the impugned Judgment/order dated 27.04.2021 passed by Ld. Additional Session Judge, Karkardooma Court, Delhi in Criminal Appeal No.67/20 titled as "Daljit Singh & Anr. Vs. Gagandeep Sidhu" upholding the Order dated 01.07.2020 passed by Learned Metropolitan Magistrate in CC.No.V- 08/12;

b) Pass orders directing Respondent to handover vacant physical possession of the Subject property being no.

Ground Floor of H. No.11/8 Gali No. 1 & 2, Old Govind Pura Extn., Delhi-110051, to the Petitioners;

c) Call for the records ofLd. Trial Court in V-08/12 titled as "Gagandeep vs. Saravjit Singh & Ors.";

5. The petitioner herein is aggrieved of the fact vide the impugned order Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:20.07.2021 13:24 dated 01.07.2020 the petitioner, father-in-law of the respondent herein has been held not to be the owner of the premises in question. The said order was upheld by the impugned order dated 27.04.2021 passed by the learned Additional Sessions Judge in CRL.A.67/2020.

6. It is the submission of the learned counsel for the petitioner that if the petitioner is held not to be an owner of the premises in dispute then the daughter-in-law/respondent no.1 in any case shall have no right to stay in the premises.

7. Issue notice to the respondent by all modes including email, whatsapp returnable on 02.09.2021.

YOGESH KHANNA, J.

JULY 19, 2021 DU Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:20.07.2021 13:24

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Delhi High Court - Orders