VIKRAM VASUDEVA Vs. SANJAY SAXENA

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner seeks appointment of an officer/direction to an officer of the Court to physically evict the respondent from the front side  portion of the property bearing No.A-1/12 in Block A, Shanti Niketan, New Delhi comprising of ground floor and first floor Duplex along with four car parking space inside the premises.

(3.) It is contended that petitioner had approached the executing Court for issuance of warrants of possession, however, since the process of appointment of Bailiff was not functional, the executing Court simplicitor adjourned the case and directed that the same shall be taken up after the opening of the Courts.