SAHIL KUMAR DUTTA Vs. SHIV KUMAR

JUDGEMENT

(1.) A coordinate Bench of this Court had granted time to opposite party till 31/7/2021 for handing over vacant possession of the shop in question to the petitioner.

(2.) Learned counsel for the parties are unanimous on the point that vacant possession of the shop in question has been handed over to the petitioner, although with delay of about two weeks.

(3.) Since vacant possession of the shop has been handed over to the petitioner, therefore, this Court is of the considered opinion that the order passed by Writ Court has been complied with.