MOBEEN KHAN Vs. OBAID KHAN

JUDGEMENT

(1.) CONT.CAS(C) 333/2020 & CM APPL.14377/2020 (for interim directions) 1. The hearing was conducted through video conferencing.

(2.) By the present petition, petitioner seeks initiation of proceedings against the respondent for failing to comply with the undertaking given on 18.02.2014 to vacate the property No.49-B, Khan Market, New Delhi on or before 30.06.2020.

(3.) Learned counsel for the respondent submits that in view of the lockdown, property could not be handed over to the petitioner on 30.06.2020.