RAJAN KATHURIA Vs. NAVEEN KUMAR SAHNI

JUDGEMENT

(1.) CONT.CAS(C) 516/2020

(2.) Petitioner has filed the subject petition contending that the respondent had failed to vacate the premises in terms of the undertaking given on 06.12.2018.

(3.) Learned counsel appearing for respondent contends that the premises were vacated on 29.02.2020 and thereafter on 12.03.2020, an application was filed before the Rent Controller in Ex.Pet.64/2017 and the keys were deposited in Court.