JAGDISH KALRA Vs. SMT. PUSHP LATA GOVIL

JUDGEMENT

(1.) On 25.9.2003 when this case was taken up as fresh case, Smt. Mridul Tripathi, Advocate put in appearance on behalf of the respondent, and on her prayer, the case was directed to be put up as fresh case on 29.9.2003. The order dated 25.9.2003 is quoted below:

(2.) As the case was adjourned for 29.9.2003, there was evidently a mutual understanding among the learned Counsel for the parties that the state of affairs, as existing on 25.9.2003, would not be changed till 29.9.2003.

(3.) On 29.9.2003 when the case was taken up, an application was filed on behalf of the petitioner, interalia, praying for directing the Prescribed Authority, Khurja and Station House Officer, P.S. Khurja to re-deliver the possession of the shop in dispute to the petitioner forthwith. It was, interalia, stated in Paragraph 7 of the said application that the possession of the shop in dispute was taken by the respondent on 26.9.2003 at 9.30 a.m.