Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi High Court - Orders

Laxmi Narain & Ors vs Vishal Moondhra & Ors on 6 October, 2023

                                    $~3
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           RC.REV. 333/2019, CM APPL. 25232/2019
                                                LAXMI NARAIN & ORS                                                                ..... Petitioners
                                                                                      Through:                 Mr. Rambhagt Agarwal, Advocate

                                                                                      versus

                                                VISHAL MOONDHRA & ORS                                                            ..... Respondents
                                                                                      Through:                 Ms Ritu Sobti, Advocates
                                                CORAM:
                                                HON'BLE MS. JUSTICE TARA VITASTA GANJU
                                                                         ORDER

% 06.10.2023 [Physical Hearing/Hybrid Hearing (as per request)]

1. Learned Counsel for the Respondents/landlords submits that the payments as directed by this Court by its order dated 08.11.2019 are being paid albeit belated, after a long gap and not regularly. 1.1 Accordingly, it is directed that the payment of use and occupation charges in the sum of Rs. 9,000/- shall be paid on or before 10th day of each calendar month.

2. It is made clear that if there is any default in making the payment as aforesaid, the interim protection granted to the Petitioner on 29.05.2019 shall automatically stand dissolved.

3. Learned Counsel for the parties have concluded their arguments.

4. Learned Counsel for the parties seek and are granted five days to file their respective written synopsis, not exceeding three pages each along with RC.REV. 333/2019 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 08/10/2023 at 00:43:48 compilations of judgments, if any, they wish to rely upon. 4.1 All judgments sought to be relied upon by the learned Counsel for the parties shall be filed with an index which also sets out the relevant paragraph numbers and the proposition of law that it sets forth.

5. Parties will act based on the digitally signed copy of the order.

6. Judgment Reserved.

TARA VITASTA GANJU, J OCTOBER 6, 2023 g.joshi Click here to check corrigendum, if any RC.REV. 333/2019 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 08/10/2023 at 00:43:48