RAVINDER KUMAR ANAND Vs. ASHOK MAHINDRU

JUDGEMENT

(1.) By Order dtd. 22/8/2024, this Court had directed the Court Receiver to take immediate possession of the subject property in compliance of the Order dtd. 1/11/2023, passed by a learned Single Judge of this Court. Insofar as the interim application is concerned, the relief is sought to permit the Applicant to continue to occupy property admeasuring approximately 660 sq.ft. of built-up area and open space of about 500 sq.ft. located on the ground floor ('said premises') out of the subject property. Mr. S. K. Dhekale, the Court Receiver who is present in Court states that the possession of the subject property including the said premises is scheduled to be taken on 30/8/2024.

(2.) This Court has passed following order on 22/8/2024, in Contemp Petition (L) No. 17118 of 2021 and connected matters.

(3.) Thus, it is clear that by the said order dtd. 28/4/2023 time was granted to the Respondents to comply with above clause No.3 till 31/10/2023 and it has been specifically recorded that parties have agreed that Court Receiver, High Court, Bombay shall stand appointed in relation to the property in question. It is an admitted position that payment as directed by said order dtd. 28/4/2023 has not been made.