Delhi High Court - Orders
Sh. Kanwal Kishore Nagpal & Ors vs Sh. Brahm Dev Sharma on 22 December, 2022
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 290/2022 &CM APPL. 55712-55713/2022
SH. KANWAL KISHORE NAGPAL & ORS. ..... Petitioner
Through: Mr. Rajesh Bhatia, Advocate for
Petitioner No. 1.
versus
SH. BRAHM DEV SHARMA ..... Respondent
Through:
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 22.12.2022 CM APPL. 55712/2022 (Exemption)
1. Allowed, subject to all just exceptions.
2. Accordingly, the present application stands disposed of. RC.REV. 290/2022 & CM APPL. 55713/2022
3. The present petition has been filed impugning the eviction order dated 29.08.2022. The statutory period of six months for vacating the tenanted premises will expire on 28.02.2023.
4. This Court deems it appropriate that Respondent be heard before proceeding further in the matter.
5. Learned counsel for the Petitioner is directed to re-serve an advance copy of this petition, as well as copy of the order passed today, to the Respondent and the counsel appearing for the Respondent before the Trial Court. Service be affected through speed post and e-mail within three weeks. The Petitioner shall file his personal affidavit of service enclosing proof of delivery, two weeks before the next date of hearing.
Signature Not Verified Digitally Signed By:PRAMOD KUMAR VATS Signing Date:26.12.2022 21:21:146. List the matter on 07.02.2023.
MANMEET PRITAM SINGH ARORA, J DECEMBER 22, 2022/Nc/asb Signature Not Verified Digitally Signed By:PRAMOD KUMAR VATS Signing Date:26.12.2022 21:21:14