ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 31.10.2018 passed by the High Court of Delhi at New Delhi in Ex.F.A. No.42 of 2018 whereby the High Court allowed the appeal filed by the respondent herein and set aside the order dated 22.10.2018 passed by the ADJ02 & Waqf Tribunal, New Delhi District, New Delhi in Execution No.5665 of 2016.
(3.) A few facts need mention hereinbelow for the disposal of this appeal, which involves a short point.;