JGA FASION PRIVATE LIMITED Vs. KRISHAN KUMAR KHANNA

JUDGEMENT

(1.) THE parties have addressed their submissions on the above-mentioned applications.

(2.) FIRSTLY, I shall take up the application being I.A. No.15786/2011 filed by the plaintiff, M/s JGA Fashion Private Limited, for modification of order dated 20.05.2011.

(3.) THE learned counsel for the landlords submit that the cheques in respect of the payment of damages be given to Mr. Krishan Kumar Khanna at the address given below to which the learned counsel for M/s JGA Fashion Private Limited has no objection:- D-40, South Extension, Part-I, New Delhi -110049