Delhi High Court - Orders
Batliboi Ltd vs Kiran Sharma on 22 November, 2023
$~52
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 294/2023 & CM Appls.55270/2023, 59909/2023 and
60330/2023
BATLIBOI LTD ..... Petitioner
Through: Mr. Akshay Ringe, Ms. Megha
Mukherjee and Mr. Ram Bharat
Agrawal, Advs.
versus
KIRAN SHARMA ..... Respondent
Through: Mr. Amit Sharma, Adv.
CORAM:
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 22.11.2023 [Physical Hearing/Hybrid Hearing (as per request)] CM Appl.60330/2023[Application seeking directions]
1. This is an Application filed on behalf of the Respondent/landlord seeking directions to the Petitioner/tenant to pay arrears of rental and use and occupation charges.
2. Learned Counsel who appears on behalf of the Respondent/landlord submits that the arrears of rental has not been paid from 1997 to April, 2023 at the rate of Rs.1,150/- per month which totals to Rs.3,49,600/-. 2.1 Learned Counsel for the Respondent/landlord further submits that there are arrears of electricity charges in the sum of Rs.3,36,230/- as well, which are due.
3. The present Application contends that the market rent for the premises is approximately Rs.5,00,000/- per month and the Petitioner/tenant is required to pay the market rent of the premises till the final possession is given to the Respondent/landlord.
RC.REV. 294/2023 page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/11/2023 at 01:36:25
4. Issue Notice.
5. Learned Counsel for the Petitioner/tenant accepts Notice and seeks some time to file a Reply.
6. Let Reply be filed within 12 days.
6.1 Rejoinder, if any, be filed before the next date of hearing.
7. In the meantime, learned Counsel for the parties shall file lease deeds/documents/photographs in support of their respective contentions with respect to user and occupation charges.
8. List on the date already fixed i.e., 04.12.2023.
TARA VITASTA GANJU, J
NOVEMBER 22, 2023/r
Click here to check corrigendum, if any
RC.REV. 294/2023 page 2 of 2
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/11/2023 at 01:36:25