SHEELENDER KUMAR GUPTA Vs. MAHAVIRI DEVI

JUDGEMENT

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

(2.) By this application, respondent seeks a direction to the petitioner to handover the peaceful vacant possession of Shop No.4, Ground Floor being part of property No.B-1638, Shastri Nagar, Near Ashok Vihar, New Delhi and further to pay damages for use and occupation with effect from 19.02.2018.

(3.) Learned counsel for the respondent submits that after filing of the application, petitioner has already handed over possession on 03.06.2020.