Shri Chander Prakash & Anr vs Smt. Sushila Rani on 26 July, 2022

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Delhi High Court - Orders

Shri Chander Prakash & Anr vs Smt. Sushila Rani on 26 July, 2022

Bench: Sachin Datta

                          $~5 and 6
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     RC.REV. 162/2022
                                SHRI CHANDER PRAKASH & ANR.                ..... Petitioners
                                             Through: Ms.   Sonia    A.    Menon         and
                                                      Mr.Nishchint Rawat, Advocates.
                                             versus

                                SMT. SUSHILA RANI                                    ..... Respondent
                                              Through:          Mr. Maninder Jeet Singh, Advocate

                          +     RC.REV. 164/2022
                                SHRI KHAIRATI LAL & ORS.                   ..... Petitioners
                                              Through: Ms.   Sonia    A.      Menon       and
                                                       Mr.Nishchint Rawat, Advocates.
                                              versus

                                SMT. SUSHILA RANI                          ..... Respondent
                                              Through: Mr. Maninder Jeet Singh, Advocate
                                CORAM:
                                HON'BLE MR. JUSTICE SACHIN DATTA
                                                   ORDER

% 26.07.2022 CAVEAT No. 187/2022 in RC.REV. 162/2022 CAVEAT No. 197/2022 in RC.REV. 164/2022 Since learned counsel for the respondent enters appearance, the caveat stands discharged.

RC.REV. 162/2022 and C.M. Appl. No. 31367/2022 (for stay) RC.REV. 164/2022 and C.M. Appl. No. 31727/2022 (for stay)

1. Issue notice.

2. Learned counsel for the respondent enters appearance and accepts notice.

Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:29.07.2022 15:07:53

3. After some arguments, learned counsel for the petitioners, on instructions from the petitioners, undertakes to vacate the premises in question, latest by 31.07.2023.

4. It is further undertaken by learned counsel appearing on behalf of the petitioners, on instructions from the petitioners who are present in person, that the petitioners will pay a sum of Rs.25,000/- per month as use and occupation charges till 31.07.2023. It is further undertaken that the said use and occupation charges @ Rs.25,000/- per month shall be paid with effect from 01.08.2022 and that payment thereof shall be made on or before 5th day of every month in advance. It is further submitted by learned counsel appearing on behalf of the petitioners that petitioners will forthwith withdraw C.S. No. 746/2018 pending before the Court of Additional District Judge, North-West District, Rohini, Delhi.

5. The aforesaid undertaking is acceptable to learned counsel appearing on behalf of the respondent.

6. Learned counsel for the respondent has also shared the bank account details of the respondent in which use and occupation charges may be remitted by the petitioners.

7. The petitioners undertake to this court to remain bound with the aforesaid undertaking. Let the petitioners also file an affidavit in terms of the aforesaid undertaking, within a period of two weeks from today.

8. Accordingly, the present petition is disposed of in terms of the aforesaid undertaking on behalf of the petitioners.

SACHIN DATTA, J JULY 26, 2022/AK Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:29.07.2022 15:07:53

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Delhi High Court - Orders