RAJESH ARORA THROUGH LRS. Vs. DALIP KUMAR

JUDGEMENT

(1.) This civil revision has arisen for setting aside orders dated 01.12.2015 (Annexure P12) whereby the learned Civil Judge (Senior Division), Gurgaon had issued warrants of possession in respect of house detailed in the head note of the revision petition.

(2.) Upon hearing Mr. Arjun Atri, Advocate for the petitioners; Mr. Gurinder Pal Singh, Advocate representing the respondent and on perusal of the records.

(3.) During the course of hearing, this Court is alarmed as well as shocked to come across the manner in which some of our subordinate courts, be it innocently/bona fidely or be it for a motivated cause, throw all the cannons which form an integral part of the process of administration of justice, off to the winds and which not only results in deep anguish but irreparable trauma upon a litigant and to assuage to some extent the same, this finding has come about.