Delhi High Court - Orders
Batliboi Ltd vs Kiran Sharma on 4 December, 2023
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 294/2023 & CM Appls.55270/2023 and 60330/2023
BATLIBOI LTD ..... Petitioner
Through: Mr. Ramesh Singh, Sr. Adv. with Mr.
Akshay Ringe, Mr. Rambhakt
Agarwal, Ms. Megha Mukerjee and
Mr. Dhananjay Gupta, Advs.
versus
KIRAN SHARMA ..... Respondent
Through: Mr. Sunil Mittal, Sr. Adv. with Mr.
Amit Sharma and Mr. Sanjiv Satija,
Advs.
CORAM:
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 04.12.2023 [Physical Hearing/Hybrid Hearing] CM Appl.60330/2023[Application seeking directions]
1. At the outset, learned Senior Counsel who appears on behalf of the Petitioner/tenant, on instructions, submits that the arrears of rental as mentioned in paragraph 2 of the order dated 22.11.2023 passed by this Court are being paid by Petitioner/tenant today.
2. Three cheques totalling to a sum of Rs.3,49,600/- is handed over to learned Counsel for the Respondent/landlord in Court.
3. Learned Senior Counsel for the Petitioner/tenant submits that the arrears of electricity charges in the sum of Rs.3,62,230/- have also been paid by the Petitioner/tenant.
4. Learned Senior Counsel who appears on behalf of the Respondent/landlord acknowledges the receipt of these cheques.
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 07/12/2023 at 00:40:39
5. Learned Senior Counsel for the Respondent/landlord submits that so far as concerns the arrears of electricity charges, he will take appropriate instructions in this regard.
6. Learned Senior Counsel for the Petitioner/tenant seeks additional time to file Reply to the present Application.
6.1 Let Reply be filed within three weeks.
6.2 Rejoinder, if any, be filed before the next date of hearing.
7. List on 04.01.2024.
RC.REV. 294/20238. Learned Senior Counsel for the Respondent/landlord submits that he has filed written submissions and documents. The same are, however, not on record.
8.1 On steps being taken, let the same be brought on record.
9. Learned Counsel for the Petitioner/tenant shall comply with paragraph 5 and 5.1 order dated 20.10.2023 passed by this Court within two weeks.
10.. List the matter on 04.01.2024.
11. Parties will act based on the digitally signed copy of the order.
TARA VITASTA GANJU, J
DECEMBER 4, 2023/r
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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 07/12/2023 at 00:40:39