Delhi High Court - Orders
Mohd Subhan vs Abdul Wahab on 16 February, 2021
Author: Najmi Waziri
Bench: Najmi Waziri
$~13 & 14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 119/2020, CM APPL. 8096/2020 & CM APPL. 18722/2020
MOHD SUBHAN ..... Petitioner
Through: Mr. Bahar U. Barqui, Adv.
versus
ABDUL WAHAB ..... Respondent
Through: Mr. S.D. Ansari, Adv.
+ RC.REV. 120/2020, CM APPL. 8116/2020 & CM APPL. 18786/2020
MOHD HANNAN & ANR ..... Petitioners
Through: Mr. Bahar U. Barqui, Adv.
versus
ABDUL BASIT ..... Respondent
Through: Mr. S.D. Ansari, Adv.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 16.02.2021 The hearing was conducted through video conferencing. CM APPL. 5952/2021 In RC.REV. 119/2020 & CM APPL. 5901/2021 In RC.REV. 120/2020 (fresh by petitioners for taking on record rent receipts)
1. These applications seek to bring on record and refer to tenancies of shops in the neighbourhood, 2 of which have been let out at Rs.1,000/- each per month and 2 have been let out at Rs.300/- each per month. On a query put to the learned counsel, as to whether the Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:17.02.2021 12:05:33 aforesaid tenancies are new, the Court is informed that they are very old. That being the position, surely, they do not reflect the present market rates which would be relevant for the sake of fixation of occupation charges.
2. Ex facie the applications are frivolous. They are dismissed with costs of Rs.5,000/- to be paid to the non-applicants.
RC.REV. 119/2020, CM APPL. 8096/2020 & CM APPL. 18722/2020 and RC.REV. 120/2020, CM APPL. 8116/2020 & CM APPL. 18786/2020
3. Renotify on 12.08.2021.
4. The order be uploaded on the website forthwith.
NAJMI WAZIRI, J FEBRUARY 16, 2021 AB Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:17.02.2021 12:05:33