VIJAYA SANJAY PATIL Vs. PRASAD MAHADEV DHURI

JUDGEMENT

(1.) On 9/6/2023, following order was passed:-

(2.) Today, Mr. D'Souza, learned Counsel for applicant, was to take instructions on the Bailiff's report. However, he submits that his client is present in Court and he has instructions to request for some time to vacate the premises. He would submit that at the time when the Bailiff visited the subject premises viz. Room No.3, Dhuri Niwas Chawl No.1, Shivaji Naar, Shivaji Nagar Road, Bhandup (West), Mumbai 400 078 in view of her ill health, his client was not in the subject premises.

(3.) Ms. Tavanandi, learned Counsel for Respondents No. 1 to 5, points out that as per the Bailiff's report in Execution Application No. 597 of 2019, as indicated earlier, the impugned order has been already executed on 27/4/2023 and submits that the same clearly records that while delivering the possession of the subject premises to the Plaintiff, the articles and goods which were lying in the suit premises and in respect of which inventory was made by the Bailiff, have been kept by the Bailiff in the Plaintiff's safe custody. She would submit that the same can be handed over to the applicant as and when the applicant desires.