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Swaranjit Singh & Anr vs Shrimati Saroj Kapoor on 24 May, 2023

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                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           RC.REV. 21/2023
                                                SWARANJIT SINGH & ANR.                                                          ..... Petitioners
                                                                                      Through:                 Mr. Rajinder Mathur, Advocate.

                                                                                      versus

                                                SHRIMATI SAROJ KAPOOR                                                           ..... Respondent
                                                                                      Through:                 Ms. Upasana Pahuja, Advocate.

                                                CORAM:
                                                HON'BLE MS. JUSTICE TARA VITASTA GANJU
                                                                                      ORDER

% 24.05.2023 [Physical Hearing/Hybrid Hearing (as per request)] CM APPL. 28150/2023 [Application filed on behalf of Petitioners seeking modification of order dated 02.05.2023]

1. The present Application has been filed on behalf of the Petitioners seeking a modification of the order dated 02.05.2022.

2. Learned Counsel for the Petitioners submits that pursuant to the order dated 01.02.2023 of this Court, the arrears in rental payments, which were due, were paid to the Respondent on 04.02.2023. The Application today contains the bank transfer receipts evidencing such payment.

3. Learned Counsel for the Respondent, who appears on advance notice, confirms that the arrears in rental payments have been made by the Petitioners.

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 03:51:41

4. By order dated 02.05.2023, judgment in the matter has been reserved.

5. Learned Counsel for the Petitioners submits that on account of an inadvertence, the factum of arrears in rental payment being made and the documents evidencing that factum were not brought to the knowledge of the Court on the last date of hearing. He further requests that the fact that this payment was made, be recorded by this Court.

6. Learned Counsel for the Respondent submits that she does not wish to file a Reply to the present Application.

7. Learned Counsel for the Respondent also submits that the Eviction Order was passed on 20.10.2022 and the payments being made by the Petitioners are in the sum of Rs.660/- per month, which is the same amount as was being paid prior to the Eviction Order being passed and during the tenancy period.

8. The submissions of the Counsel are taken on record.

9. The present Application is disposed of accordingly.

TARA VITASTA GANJU, J MAY 24, 2023/ ha Click here to check corrigendum, if any RC.REV. 21/2023 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 25/09/2023 at 03:51:41