AHUJA TRADING COMPANY Vs. RAMESH CHANDER AGGARWAL

JUDGEMENT

(1.) The present petition under Article 227 of the Constitution of India impugns the order dtd. 18/11/2021 passed by the Additional Rent Controller-01, Central District, Tis Hazari Courts, Delhi (hereinafter 'Executing Court') in Execution No. 03/2021, whereby the Executing Court has issued warrants of execution in respect of the order/decree dtd. 12/7/2010 passed in Eviction No.28/2010.

(2.) Notice was issued in this petition on 8/12/2021 and the counsel for the respondent has entered appearance.

(3.) Brief facts leading to the present petition are that: