SHANKAR LAL GUPTA Vs. ASHOK KUMAR GUPTA

JUDGEMENT

(1.) Supplementary affidavit filed today is taken on record.

(2.) Heard Sri Manas Bhargava, learned counsel for the petitioner and Sri Manish Tandon, learned counsel for the contesting respondents.

(3.) Petitioner before this court claims to be in possession of the property in question by virtue of transfer of possession given to him by erstwhile tenant and is aggrieved by the order passed by the executing court rejecting his application being Paper No.- 4-C filed under Order XXI Rule 97 C.P.C.