Punjab-Haryana High Court
Balraj Kumar vs Mohan Singh Thorugh Its Lrs on 10 March, 2021
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
206+215 RA-CR-150-2020 (O&M) in/and CR-2073-2018
RA-CR-151-2020 (O&M) in/and CR-2063-2018 and
CR-6589-2019 (O&M)
Balraj Kumar
V/S
Mohan Singh (D) through his L.Rs.
Present: Ms. Shivya Sehgal, Advocate
for the applicant/respondent (s).
Mr. Vishal Aggarwal, Advocate
for the non-applicant/petitioner.
(The proceedings are being conducted through video
conferencing, as per instructions).
****
RA-CR-150-2020 (O&M) in CR-2073-2018 RA-CR-151-2020 (O&M) in CR-2063-2018 Review applications have been filed by the applicant/respondent landlord. On 08.03.2021, following order was passed:-
"Review of order dated 26.08.2020 is sought for, whereby mesne profits of Rs.3,500/- per month was fixed each for both the shops. Further directions were given to deposit the amount of mesne profits with the Rent Controller, Ludhiana, on account of an interpleader suit having been filed.
Counsel at the outset submits that there was a mistake on the part of the arguing counsel at that point of time, on account of enhancement clause in the rent agreement. She further submits that the tenant was already paying Rs.7,200/- per month for both the shops, while placing reliance upon the receipt Annexure A-2. It is, thus, submitted that now an application (Annexure A-4) has been filed for adjustment of the amounts by the petitioner/tenant. Notice of the review applications be issued to Mr. Vishal Aggarwal, Advocate for the non-applicant/petitioner, for 10.03.2021, the date already fixed in the main cases. Photocopy of this order be placed on the file of connected case."
1 of 2 ::: Downloaded on - 25-08-2021 02:57:05 ::: IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 206+215 RA-CR-150-2020 (O&M) in/and CR-2073-2018 RA-CR-151-2020 (O&M) in/and CR-2063-2018 and CR-6589-2019 (O&M) -2- Counsel for the petitioner-tenant submits that he has no objection as such if the review of the order dated 26.08.2020 is allowed and CM-25173- CII-2018 in CR-2073-2018 & CM-25231-CII-2018 in CR-2063-2018 for mesne profits are dismissed.
Accordingly, in view of the above, the review applications are allowed. Keeping in view the statement made by the counsels, the applications for mesne profits are dismissed as withdrawn. Main cases List on 28.07.2021.
Photocopy of this order be placed on the file of other connected cases.
(G.S. SANDHAWALIA)
MARCH 10, 2021 JUDGE
Naveen
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