Delhi High Court - Orders
Ram Baksh Gupta vs Anil Aggarwal on 18 February, 2019
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 356/2018, CM APPL.No.30203-30204/2018
RAM BAKSH GUPTA
..... Petitioner
Through : Mr.Amandeep Singh, Advocate.
versus
ANIL AGGARWAL
..... Respondent
Through : Mr.Suhail Khan, Advocate.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 18.02.2019 The learned counsel for the respondent presses for the user/occupation charges in respect of the subject shop. The learned counsel for the respondent has referred to the rates of the premises as given in Magicbricks.com as also 99acres.com to say the market rate of rent in the area of the Chawri Bazar is more than Rs.750/sq.ft. and as such the rental of the subject shop comes to Rs.52,500/-. However the learned counsel for the petitioner has disputed the same and argued the rental would not be more than Rs.3,000/- per month. Since there exist a dispute qua the actual market rental of the subject shop, it would be appropriate as an interim measure that the petitioner should pay Rs.5,000/- per month as user/occupation charges to the respondent with effect from 23.07.2018 till the pendency of this petition. The arrears shall be paid within four weeks from today. The future monthly user/occupation charges shall be paid on or before 7 th day of each calendar month. Electricity and water charges shall be paid as per actuals.
Any violation of above order shall entail eviction forthwith. List on 25.07.2019.
YOGESH KHANNA, J.
FEBRUARY 18, 2019 DU