MUKESH SETH Vs. M/S. A.B. LAL

JUDGEMENT

(1.) Mr. R. Basant, learned senior counsel, has handed over a demand draft for Rs. 36,370/- on behalf of Ms. Heena Munshaw today. The demand draft has been acknowledged by the counsel for the landlord, Mrs. Anjani Aiyagari. Learned counsel appearing for the landlord submits that the electricity and water charges actually come to around Rs. 45,000/- as on 25.09.2017.

(2.) Learned counsel appearing for the company may directly give the amount payable towards electricity and water charges to Mr. Senthil Jagadeesan, who is the counsel for Ms. Heena Munshaw and on such communication, the said payment will also be duly satisfied.

(3.) The parties are before this Court with certain disputes regarding the eviction. On 02.01.2017, this Court passed the following order:- "Post after four weeks. Mr. V. Giri, learned senior counsel has today on instructions handed over the keys of the disputed premises to Mr. Devashish Bharukha, learned counsel for respondents No.1 and 2. The respondents can occupy the premises and enjoy the peaceful possession without any hindrance from the petitioner. That statement is recorded and the keys handed over to Mr. Bharukha. List the appeal along with the application for discharge after six weeks. Mr. Giri at this stage submits that petitioner No.2-Company shall within six weeks from today also clear all outstanding water and electricity dues payable in respect of the premises and furnish receipts of the same to Mr. Bharukha. The delivery of the possession and payment of outstanding dues shall be without prejudice to all contentions open to them."