REGENT COMPUTRONICS PVT. LTD.

RAMANAND Appellant

V/S

Girish Soni Respondents

Referred Judgements :-

SANGEETA BATRA VS. M/S VND FOODS AND ORS. [REFERRED TO]
ALOPI PARSHAD AND SONS LIMITED VS. UNION OF INDIA [REFERRED TO]
SURENDRA NATH BIBRA VS. STEPHEN COURT LIMITED [REFERRED TO]
RAJA DHRUV DEV CHAND VS. RAJA HARMOHINDER SINGH [REFERRED TO]
RAJA DHRUV DEV CHAND VS. RAJA HARMOHINDER SINGH [REFERRED TO]
PANNA LAL VS. STATE OF RAJASTHAN [REFERRED TO]
T LAKSHMIPATHI VS. P NITHYANANDA REDDY [REFERRED TO]
RAICHURAMATHAM PRABHAKAR VS. RAWATMAL DUGAR [REFERRED TO]
ATMA RAM PROPERTIES P LTD VS. FEDERAL MOTORS P LTD [REFERRED TO]
SHAHA RATANSI KHIMJI AND SONS VS. PROPOSED KUMBHAR SONS HOTEL P. LTD. [REFERRED TO]
HOTEL LEELA VENTURE LIMITED VS. AIRPORTS AUTHORITY OF INDIA [REFERRED TO]
ENERGY WATCHDOG VS. CENTRAL ELECTRICITY REGULATORY COMMISSION AND ORS. ETC. [REFERRED TO]

JUDGEMENT

(1.) CM APPL. 10848/2020

(2.) Application is disposed of.

(3.) The urgent application under consideration, raises various issues relating to suspension of payment of rent by tenants owing to the COVID-19 lockdown crisis and the legal questions surrounding the same. The COVID- 19 pandemic has had large-scale implications for human life. Contractual relationships and jural relationships between parties are severely affected due to the lockdown. The question as to whether the lockdown would entitle tenants to claim waiver or exemption from payment of rent or suspension of rent, is bound to arise in thousands of cases across the country. Though there can be no standard rule that can be prescribed to address these cases, some broad parameters can be kept under consideration, in order to determine the manner in which the issues that arise can be resolved.

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RAMANAND Vs. GIRISH SONI

Referred Judgements :-

JUDGEMENT

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