ANSAL HOUSING AND CONSTRUCTION LTD Vs. HARDARSHAN KAUR

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner impugns order dated 18.06.2019 whereby the trial court has directed the petitioner to pay a shortfall rent for the period from January, 2019 to March, 2019 and rent from April, 2019 to September, 2019 @ Rs. 1,44,670/- per month.

(3.) The petitioner was a tenant in Flat Nos. 1009, 1011, 1016 &1018 having a total area of 2516 sq. ft. on the 10th Floor of Classique Tower, Plot No. 1, 'J' Block, Community Centre, Rajouri Garden, New Delhi.