BHUPENDRA KALYANJI SHAH Vs. SUNITA VITHAL SURVEY

JUDGEMENT

(1.) IN the light of the order passed by this Court on 22nd June, 2012, this Writ Petition is disposed off finally.

(2.) RULE . Respondent waives service. By consent Rule made returnable forthwith.

(3.) AN application for execution of this decree was filed in the year 1988 and warrant for possession came to be issued according to the Petitioners therein. During the course of execution of that warrant of possession, the Respondent to this Writ Petition obstructed and Obstructionists Notice was taken out being Notice No. 1278 of 1988. That was made absolute by an order dated 5th December, 1992 and the obstructionist is accordingly directed to vacant and hand over possession of the premises.