SWAMI GOVERDHAN RANGACHARIJI Vs. A.J. PRINTERS

JUDGEMENT

(1.) The dispute is inter se the instant petitioners (hereinafter referred to as the "landlords") and the respondent herein (hereinafter referred to as the "tenant") with respect to the property bearing Bungalow No.97, Ground Floor, Sunder Nagar, New Delhi (hereinafter referred to as the "demised premises").

(2.) In terms of the impugned judgment dtd. 3/8/2021 passed in CM(M) No.646/2020, the learned Single Judge (High Court of Delhi) has remanded the matter to the competent authority, i.e., the Rent Controller for adjudication of the lis under the provisions of the Delhi Rent Control Act, 1995. Noticeably, the landlord is a Trust and the respondent is occupying the demised premises as a tenant in terms of the written lease deed dtd. 1/10/1972 at a monthly rental of Rs.2,000.00­, which, at this point, we are informed, stands enhanced to Rs.3,328.00­.

(3.) On 23/1/2024, when the matter came up for hearing, learned counsel for the parties sought time to obtain instructions from their respective clients for amicable resolution of the dispute on the terms which were orally spelt out during the course of proceedings. As such, the matter was posted for hearing today.