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Delhi High Court - Orders

Dilip Singh Kapoor & Ors vs Neeraj Khanna & Anr on 10 August, 2021

Author: Najmi Waziri

Bench: Najmi Waziri

                              $~62 (1)
                              *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +     RC.REV.      66/2017     &      CM       APPLs 5769/2017,
                                    19141/2017,40226/2017,14619/2018, 53854/2019

                                    DILIP SINGH KAPOOR & ORS                  .....Petitioners
                                                  Through: Mr Anil Sharma, Advocate for Mr
                                                           Mr. N.S. Bajwa, Advocate.
                                                  versus

                                    NEERAJ KHANNA & ANR                              ..... Respondents
                                                Through:           Ms. Kaadambari with Mr. Navin
                                                                   Kumar Thakur, Advocates
                                    CORAM:
                                    HON'BLE MR. JUSTICE NAJMI WAZIRI
                                                 ORDER

% 10.08.2021 The hearing was conducted through video conferencing. CM APPL. 25328/2021 (fresh by applicants//respondents for early hearing of CM 53854/2019)

1. This application by the applicants/respondents/landlords seeks early hearing of CM 53854/2019 as well as final disposal of the case which is pending for about four years. The learned counsel for the applicants/landlords submits that eviction order dated 15.11.2016 in favour of the respondents has been stayed for about half a decade; the need of the landlords for the premises is more acute with the passage of time; that the tenants are paying some user and occupation charges, which are also sought to be revised. Their application seeking substantial enhancement of user and occupation charges, too has been pending has been pending for sometime. According to the landlords, the amount should be revised/enhanced @ Rs.1200/- per sq. ft. per Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:11.08.2021 13:39:47 month since the property in question is situated in main market of South Extension, Part-I, New Delhi.

2. In view of the above, as well as for the reasons mentioned in the application, it is allowed and disposed-off accordingly.

RC.REV. 66/2017& CM APPLs 5769/2017, 19141/2017,40226/2017,14619/2018, 53854/2019

3. List the petition, along with pending applications, for final hearing on 07.09.2021.

4. The order be uploaded on the website forthwith.

NAJMI WAZIRI, J AUGUST 10, 2021/rd Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:11.08.2021 13:39:47