Ashish Kapoor vs Sangeeta Mehta
2025 Latest Caselaw 5653 Del

Delhi High Court

Ashish Kapoor vs Sangeeta Mehta on 13 November, 2025

                          $~49
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                             Date of Decision: 13.11.2025
                          +      CM(M) 2167/2025, CM APPL. 70810/2025, 70811/2025                                                                      &
                                 70809/2025

                                 ASHISH KAPOOR                                        .....Petitioner
                                              Through:          Ms. Aditi Gupta, Advocate with
                                                                petitioner in person.

                                                   versus

                                 SANGEETA MEHTA                                          .....Respondent
                                             Through:           None.

                                 CORAM:          JUSTICE GIRISH KATHPALIA

                          O R D E R (ORAL)

1. Petitioner/tenant/Judgment Debtor has assailed order dated 17.10.2025 of the learned execution court, whereby fresh warrants of possession of immovable property were ordered with directions to the local police to ensure that the Bailiff is able to break open locks or remove any hindrance, because in the earlier attempt, Judgment Debtor and his relatives did not allow execution of possession warrants. Further, learned counsel for DH also informed the execution court that Judgment Debtor had already vacated the subject property after locking the same.

2. Learned counsel for petitioner/tenant/Judgment Debtor at the outset, refers to the contents of the petition and requests only for some reasonable time to vacate. After some discussion, the petitioner personally present in CM(M) 2167/2025 Page 1 of 2 pages

GIRISH

DN: c=IN, o=HIGH COURT OF DELHI, 2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569af3 962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638, postalCode=110003, st=Delhi,

KATHPALIA serialNumber=d3e86796451ec45c07b5d15570996b

Digitally Signed 40f80cbd2eee60402c487965ff801e26fa, cn=GIRISH KATHPALIA Date: 2025.11.13 14:26:04 -08'00'

By:NEETU N NAIR Signing Date:13.11.2025 14:51:14 the courtroom and identified by learned counsel undertakes to vacate the subject property within 15 days from today. Therefore, it is directed that the warrants of possession be not executed till 30.11.2025. But, it is made clear that no further indulgence shall be granted to the petitioner/tenant/Judgment Debtor.

3. Accordingly, the present petition is disposed of, making it clear that the warrants of possession already issued against the petitioner shall remain alive, but would be executed only after 30.11.2025, if the petitioner does not vacate the subject property by that day.

4. Dasti copy of this order be given to petitioner under the signatures of Court Master. The accompanying applications also stand disposed of.

5. Copy of this order be also sent to the learned executing court forthwith.

DN: c=IN, o=HIGH COURT OF DELHI,

GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4afe c45569af3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,

KATHPALIA postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d1 5570996b40f80cbd2eee60402c487965ff8 01e26fa, cn=GIRISH KATHPALIA Date: 2025.11.13 14:25:46 -08'00'

GIRISH KATHPALIA (JUDGE) NOVEMBER 13, 2025/ry

CM(M) 2167/2025 Page 2 of 2 pages