SHANKER Vs. MEENA

JUDGEMENT

(1.) ON 16.08.2011, this Court has passed following order:-

(2.) SINCE, the SHO concerned could not serve the respondent on 23.08.2011, therefore, she did not appear, hence the matter was adjourned.

(3.) PURSUANT to the order dated 24.08.2011, SHO, police station Uttam Nagar, filed the status report and submits that on inquiry it is found that the property No.M-331, Raghubir Nagar, New Delhi, is registered in the name of father of petitioner, Shri Lalu Ram, which was purchased after selling his earlier House No.A-641 and A-646, Raghubir Nagar, New Delhi.