Khushwant Kaur vs Smt Gagandeep Sidhu on 19 July, 2021

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Delhi High Court - Orders

Khushwant Kaur vs Smt Gagandeep Sidhu on 19 July, 2021

Bench: Yogesh Khanna

                                $~49
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +    CRL.REV.P. 219/2021
                                     KHUSHWANT KAUR                                 ..... Petitioner
                                                       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. 10867/2021

2. Exemption allowed, subject to all just exceptions.

3. The application stands disposed of.

CRL.REV.P. 219/2021

4. This petition is filed with following prayers :

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.64/20 titled as "Smt. Khushwant Kaur Vs. Smt.Gagandeep Sidhu" upholding the Judgment/Order dated 07.03.2020 passed by Learned Metropolitan Magistrate in CC.No. V-27 /12.

b) Call for the records of Ld. Trial Court in CC.No.V-27/12 titled as Khushwant Kaur vs. Gagandeep;

c) Pass orders directing Respondent to vacate and handover physical vacant possession of the Subject property being no.Ground Floor of H. No. 1118 Gali No. 1 & 2, Old Govind Pura Extn., Delhi-11 0051 to the Petitioner;

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 7.03.2020 the petitioner 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.64/2020.

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 property.

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

YOGESH KHANNA, J.

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

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Delhi High Court - Orders