Delhi High Court - Orders
Ramesh Chand Arora vs Rajni Tandon & Ors on 2 November, 2023
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 48/2020, CM APPL. 2664/2020
RAMESH CHAND ARORA ..... Petitioner
Through: Mr Anil Kumar Singh, Advocate
versus
RAJNI TANDON & ORS ..... Respondents
Through: Mr Bharat Moonga, Advocate
CORAM:
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 02.11.2023 [Physical Hearing/Hybrid Hearing (as per request)]
1. The matter was passed over on the first call.
2. Learned Counsel appearing on behalf of the Respondent submits that the possession of the subject premises has been taken over by the Respondent/landlord in pursuant to the orders passed in Execution Proceedings.
2.1 Learned Counsel further submits that the grievance of the Petitioner if any is against the Order of the Executing Court dated 08.03.2019 passed by the Executing Court which cannot be adjudicated upon by this Court.
3. This Court in various judgments held that once the premises has been handed over through Execution proceedings, nothing survives in the Petition. In this regard, reliance is placed upon the judgment passed by this Court dated 01.09.2023 in RC Rev. 115/2023 titled Shri VK Tandon v Shri Iqbal Singh reported as 2023 SCC OnLine Del 5440. This Court is RC.REV. 48/2020 page 1 of 2 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 06/11/2023 at 21:27:37 supported in its view by judgments passed by Coordinate Benches of this Court including Neelam Sharma v. Ekant Rekhan reported as 2019 SCC OnLine Del 6487, and Bhawani Shankar v. Nand Lal and Ors. in RC REV 146/2020 dated 07.09.2021
4. Parties shall file their revised written synopsis, not exceeding three pages each, at least one week before the next date of hearing, along with compilations of judgments, if any, they wish to rely upon to address this issue.
4.1 All judgments sought to be relied upon by the learned Counsel for the parties shall be filed with an index which also sets out the relevant paragraph numbers and the proposition of law that it sets forth.
5. List on 21.12.2023 at 4 pm. TARA VITASTA GANJU, J NOVEMBER 2, 2023 g.joshi Click here to check corrigendum, if any RC.REV. 48/2020 page 2 of 2 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 06/11/2023 at 21:27:37