LEEA DEVI DAHA Vs. SUBHASH TIWARI

JUDGEMENT

(1.) The present petition has been filed seeking review of the order dtd. 10/2/2026 passed in M.P. No.4083/2021 seeking some time to vacate the possession of the petitioner.

(2.) It is argued by learned counsel for the petitioner that the petitioner is praying to this Court to grant some time to vacate the premises, because the petition challenging the rejection of temporary injunction has already been dismissed by this Court.

(3.) Learned counsel for the respondent on the other hand submits that in the original miscellaneous petition, on 28/7/2025 the petitioner had sought time to remove the encroachment, but then no further categorical assertion was made and then the petition was heard on merits on 10/2/2026 and has been dismissed on merits and therefore, no further indulgence can be made in favour of the petitioner.