SHIVAKANT PRASAD,J. - (1.) Pursuant to the direction passed by this Court on 3rd January, 2018, possession of the flat in question at 6, Sunny Park, Ballygunge, Kolkata was given by the learned Special Officer to the appellant after breaking open the lock of the main door entrance of the flat in question and making an inventory of the articles and furniture contained in the said flat in the presence of the learned advocate-on-record of the appellant and the police personnel deputed by the Officer-in-Charge of the concerned police station.
(2.) Since the order passed by this Court on 3rd January, 2018 has been duly executed, the appeal is disposed of for all practical purposes.
(3.) Let the report submitted by the learned Special Officer in Court today be kept with the record. Let it be recorded that a copy of the said report has been supplied to the learned advocate-on-record of the appellant.;