SUMAN BALA Vs. KEWAL KUMAR SHARMA & ORS

JUDGEMENT

(1.) CM APPL. 15505/2015 in CONT.CAS(C) 652/2015

(2.) It is the petitioner's case that the SDM (West), Punjabi Bagh even after carrying out the necessary verification, including the genuineness and the identification of the petitioner, has not sent the verification letter to the DDA in respect of the flat bearing no. 44, Ground Floor, Pocket 16, Sector 22, Rohini, Delhi till date.

(3.) The SDM (West), Punjabi Bagh is personally present in Court. He states that as he is not in possession of the original record, he cannot verify the documents furnished by the petitioner. He clarifies that he is only in possession of photocopies of disbursement register received from the Economic Offences Wing.