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CASE NO.: Contempt Petition (civil)  279 of 2007

PETITIONER: Santokh Singh

RESPONDENT: Om Prakash Singh Yadav

DATE OF JUDGMENT: 11/02/2008

BENCH: B.N. AGRAWAL & G.S. SINGHVI

JUDGMENT: JUDGMENT O  R  D  E  R

CONTEMPT PETITION [C] NO.279 OF 2007 IN SPECIAL LEAVE PETITION [C] NO.17386 OF 2006

       Heard learned counsel for the parties.         It has been stated that execution case has been filed for delivery of  possession.  The executing court is directed to see that delivery of possession is  effected by 5th March,  2008, and if necessary, on deputation of police force, which  shall be deputed within one week from the date of receipt of requisition of police  force.  In case any other person other than the tenant is found in possession of the  premises in question, he shall also be dispossessed by the person effecting delivery of  possession.         The contempt petition is, accordingly, disposed of.