SAVITRI DEVI Vs. SANTOSHI BHUTANI

JUDGEMENT

(1.) This hearing has been done by video conferencing.

(2.) The present petition has been filed challenging the impugned order dated 3rd October, 2020, by which the Executing Court has declined to pass an order appointing a bailiff and directing execution of warrants of possession along with police aid being given to the bailiff. The Petitioner's grievance in this case is that the Executing Court is not passing such an order, despite the Petitioner holding a decree for possession.

(3.) The brief background of this case is that a decree for eviction was passed on 26th February, 2020 in the following terms: -