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Miss Rubina Sultan vs Mohd Shafi & Anr on 24 May, 2023

Author: Manmeet Pritam Singh Arora

Bench: Manmeet Pritam Singh Arora

                                          $~60
                                          *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                          +           RC.REV. 213/2018
                                                      MISS RUBINA SULTAN                                                              ..... Petitioner
                                                                    Through:                                     Mr. Naved Yar Khan, friend in person

                                                                                         versus

                                                      MOHD SHAFI & ANR                                                              ..... Respondents
                                                                   Through:                                      Mr. Deepak Sharma, Advocate

                                          CORAM:
                                          HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                            ORDER

% 24.05.2023 CM APPL. 28155/2023

1. This is an application seeking advancement of hearing. The next date of hearing in this matter is 28.07.2023 and the said date was fixed as far back as on 24.01.2023.

2. Given the position of the board of this Court, it is not possible to accede to the request for advancement.

3. Mr. Naved Yar Khan, who appears in person, states that the Respondent has not remitted the admitted rent of Rs. 500/- per month. Without adjudicating the reasons for the non-payment of rent, the Respondent is directed to deposit the outstanding and the current rent, at the rate of Rs. 500/- in the bank account of the Petitioner held in Bank of India, Branch - Hamdard Dawa Khanna.

4. The details of the Bank account will be communicated by Mr. Naved Yar Khan to the Respondent within a period of one (1) week.

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 25/09/2023 at 04:08:22

5. The Respondent is directed to file on record a statement of all rent paid to the Petitioner till date. The statement be filed one (1) week prior to the next date of hearing.

6. With the aforesaid directions, the present application is disposed of.

7. List the matter on the date already fixed i.e., 28.07.2023 at 03:30 PM.

MANMEET PRITAM SINGH ARORA, J MAY 24, 2023/rhc 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 25/09/2023 at 04:08:22