ALKA SACHDEVA Vs. SEEMA GUPTA

JUDGEMENT

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

(2.) Petitioner impugns adjournment of the execution proceedings by order dated 03.09.2020 by the Rent Controller.

(3.) Learned counsel for the petitioner submits that an eviction petition was filed under Section 14(1)(e) of Delhi Rent Control Act and eviction order was passed on 26.09.2019 against the tenants. Mr. Neeraj Gupta, the brother of the tenant Smt. Seema Gupta had appeared before the Executing Court on 03.09.2020 contending that he proposed to file objections. But till date no objections have been filed.