SATPAL Vs. BHUVNASHWAR DASS GUPTA

JUDGEMENT

(1.) THIS PETITION IS DIRECTED AGAINST THE JUDGMENT/ORDER DATED 13.12.2002 OF THE ADDITIONAL RENT CONTROLLER, DELHI, IN PETITION NO.EX. 44/97 WHEREBY THE EXECUTING COURT HAS DISPOSED OF AN APPLICATION OF THE PETITIONER FILED ON 01.11.2002.

(2.) THE FACTS OF THE CASE, AS NOTED IN THE ORDER UNDER CHALLENGE, ARE AS UNDER :

(3.) THE PETITIONER HAS REITERATED WHAT HAS BEEN STATED IN THE PETITION AND SUBMITS THAT POSSESSION OF PREMISES NO. 5546, BASTI HARPHOOL SINGH, DELHI, HAS BEEN TAKEN BY THE DECREE-HOLDER AND THAT HE CANNOT NOW TAKE POSSESSION OF PREMISES NO. 5562, BASTI HARPHOOL SINGH, DELHI WHICH IS IN POSSESSION OF THE JUDGMENT-DEBTOR.