Gaytri Sharma vs Gurnam Singh Anr Ors
2023 Latest Caselaw 3323 Del

                          $~20
                          *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                           Date of decision: 07.08.2023

                          +       CONT.CAS(C) 1241/2022
                                  GAYTRI SHARMA                                     .... Petitioner
                                                     Through:     Mr. Sanjeev Sagar, Advocate with
                                                                  Petitioner in person.

                                                     versus

                                  GURNAM SINGH ANR ORS                              ..... Respondent
                                                     Through:     Mr. Ranbir Singh with Respondent in
                                                                  person.

                          %
                          CORAM:
                          HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                     JUDGMENT

MANMEET PRITAM SINGH ARORA, J (ORAL):

1. Respondent No.1 is present in Court. He states that he has settled the matter amicably with the Petitioner. He states that he had no knowledge of the interim stay order passed by the Court in CMI NO. 5/2022 and he obtained the possession of the subject property in pursuance to the warrants of possession and through the Bailiff. 1.1 He however, states that he has the highest regard for the orders of the Court and tenders an unconditional apology for the unintended violation of the order dated 10.11.2022.

2. The learned counsel for the Petitioner states that his apology may be accepted and the matter be closed as all other issues have also been resolved

Digitally Signed By:RASHMI DABAS Signing Date:09.08.2023 15:50:23 between the parties.

3. In view of the submissions of the parties, the the apology of the Respondent No.1 is accepted.

4. The learned counsel for the Petitioner does not press the petition against the Respondent No.2 and 3.

5. Accordingly, the present petition and all pending applications are disposed of.

MANMEET PRITAM SINGH ARORA (JUDGE) AUGUST 7, 2023/rk/aa

Digitally Signed By:RASHMI DABAS Signing Date:09.08.2023 15:50:23