HAZRAT IMAM ALI Vs. EDELWEISS HOUSING FINANCE LTD.

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) The learned counsel for the petitioner submits that they tried to serve the respondent by hand delivery along with entire proceeding stating that matter will appear before this court today i.e. 31.10.2019 at 11.00 a.m. He submits that respondent refused to accept the service. To that effect, he has fled affdavit of service dated 30.10.2019. Same is taken on record.

(3.) By this Writ Petition, under Article 227 of the Constitution of India, petitioner is challenging the letter dated 4.10.2019 issued by the Commissioner appointed by the learned Chief Metropolitan Magistrate's Court by order dated 25.7.2019 in Case No.157/SA/2018 for taking physical possession of Flat No.701 admeasuring 645 sq.ft carpet area on the 7th foor in the building known as "Galayy Royale"y of f Village Pahadi situated at Teen Dongari, Yashwant Nagar, Goregaon (West), Mumbai 400 062.