CAPITOL ART HOUSE (P) LTD Vs. NEHA DATTA

JUDGEMENT

(1.) This matter has been listed on office noting pursuant to the proceedings before the Local Commissioner on 20/5/2022 appointed by this Court for recording of evidence.

(2.) The present suit has been filed seeking to, inter alia, injunct the defendants/occupants from unlawfully entering any part of the first floor including the balcony of Shop No.4/6 on the ground floor of the premises bearing No.4/1-14 (A-1/4), Eleven Style Mile, Ward 1, Mehrauli, New Delhi. Issues were framed in the suit on 2/8/2019 and a Local Commissioner was appointed to record evidence of the parties. An initial sum of Rs.1,00,000.00 was fixed as the fees to be paid to the Local Commissioner, which was to be borne by the plaintiff.

(3.) It has been noted in the proceedings before the Local Commissioner on 20/5/2022 that the counsel for the defendant made a request to reexamine DW-1, which request was opposed by the counsel appearing on behalf of the plaintiff.