Delhi High Court - Orders
Smt. Tabassum & Ors vs Amna Begum & Ors on 22 May, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~73
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5068/2022 & CM APPL. 15054/2022, 24858/2023
SMT. TABASSUM & ORS. ..... Petitioners
Through: Mr. Kotla Harshavardhan (DHCLSC),
Mr Divyank Yadav & Ms. Rishbha
Arora, Advocate. (M:9675641007)
versus
AMNA BEGUM & ORS. ..... Respondents
Through: Ms. Aditi Gupta, Advocate for R-1 &
2. (M: 9811046710)
Mr. O.P. Gaggar, Advocate for R-3.
(M: 9810185751)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 22.05.2023
1. This hearing has been done through hybrid mode. CM APPL.24858/2023 (for directions)
2. This is an application filed by the Petitioners seeking directions for installing of electricity connection to the Petitioners' floor i.e., second floor of the property situated at H. No. C-25/28, Gali No. 17/3, Rishi Kardam Marg, Chauhan Banger, Delhi-110053 (hereinafter 'subject property'). In addition, bank account details of Respondent No.1 is being sought for payment of maintenance as directed by this Court vide order dated 6th March, 2023.
3. The Court has heard ld. Counsel for the parties. Vide order dated 6th March, 2023, directions were given to the Petitioners to pay a sum of Rs.3,000/- to the Respondent No.1 with effect from March, 2023. Ld. Counsel for Respondent No.1 submits that she does not wish to share her bank account details with the Petitioners and the payment can be made by 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 24/09/2023 at 19:45:23 way of cash or cheque.
4. In view of this submission, it is directed that the Petitioners may either make the payment of Rs.3000/- by way of cash or by way of cheque which shall be honoured, by the 10th of every month.
5. Insofar as the electricity connection is concerned, the submission of Ms. Gupta, ld. Counsel appearing for Respondent Nos.1 and 2 is that a civil suit is pending seeking identical prayer. Considering the fact that electricity would be required especially during the summer months, it is directed that BSES shall install a new meter for the second floor of the subject property for which payments shall be made by the Petitioners for the installation of the meter as also for the monthly consumption charges.
6. The said meter shall be installed within a week without insisting on a no objection from Respondent Nos. 1 and 2.
7. It is clarified that the same is without prejudice to the rights and contentions of the parties and shall also be subject to the outcome of the present writ petition.
8. Application is disposed of.
W.P.(C) 5068/2022 & CM APPL. 15054/2022
9. A status report dated 16th May, 2023 has been placed on record by the SHO where it is confirmed that Petitioner No.1 is residing in the second floor of the subject property.
10. List for hearing on 11th September, 2023.
PRATHIBA M. SINGH, J MAY 22, 2023 dj/kt 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 24/09/2023 at 19:45:23