Delhi High Court - Orders
Rajni Bahl(Since Deceased) Thr Lrs vs Arun Kumar Nayyar on 23 November, 2021
Author: Najmi Waziri
Bench: Najmi Waziri
$~38 (1)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 517/2018, CM APPL.45953/2018 & 986/2019
RAJNI BAHL(SINCE DECEASED) THR LRS ..... Petitioner
Through: Mr. Mayank Rustagi, Adv.
versus
ARUN KUMAR NAYYAR ..... Respondent
Through: Mr. Abhishek, Adv.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 23.11.2021 The hearing has been conducted through hybrid mode (physical and virtual hearing).
CM APPL. 41472/2021(fresh by respondent for early hearing)
1. Issue notice.
2. The learned counsel named above accepts notice on behalf of the non-applicant.
3. The application is taken up for disposal.
4. The applicant-landlord is 77 years of age. He has an eviction order in his favour against the tenant. The latter has been in the premises for more than a quarter of a century. The applicant- landlord is keeping ill health and would like to have a closure of the matter in his lifetime. The learned counsel for the landlord submits that the interim stay granted against the eviction order of 2018, may be reconsidered and the case be heard at the earliest.
Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:25.11.2021 12:50:075. The learned counsel for the non-applicant submits that an earlier application for early hearing is still pending. However, the learned counsel for the applicant submits that it has become infructuous, as it was filed prior to the second wave of the pandemic.
6. Be that as it may, looking at the age of the applicant and for the reasons mentioned in the application, it is allowed.
7. The application stands disposed-off, accordingly. RC.REV. 517/2018, CM APPL.45953/2018 & 986/2019
8. List for hearing on 25.04.2022.
NAJMI WAZIRI, J NOVEMBER 23, 2021 AB Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:25.11.2021 12:50:07