DEVKI NANDAN Vs. CAPRI GLOBAL HOUSING FINANCE LIMITED

JUDGEMENT

(1.) Exemption allowed, subject to just exceptions.

(2.) Application is disposed of.

(3.) The present petition has been filed under Articles 226 and 227 of the Constitution of India seeking setting aside the order dtd. 2/2/2024 passed by the learned Chief Metropolitan Magistrate ("CMM"), North District, Rohini Court whereby the learned CMM has directed the receiver to take physical possession of the property bearing No. 20, out of Khasra No. 93/2 situated in Lal Dora of Village Azad Pur in Mandir Wali Gali, North West Delhi, Delhi-110033.