NISHA JINDAL Vs. JHERI DEVI

JUDGEMENT

(1.) AMENDED memo of parties has been filed pursuant to which appearance is entered on behalf of respondent No.1/landlady.

(2.) THE present petition is filed by the petitioner praying inter alia for directions to the respondent/BSES to install a new electricity connection in the tenanted shop bearing No.9, Plot No.39, Bhim Enclave, Col. Bhatia Road, Vikaspuri, New Delhi. Counsel for the petitioner states that the petitioner is a tenant of respondent No.1 in respect of the subject shop and had been paying the rent and electricity charges to respondent No.1, without any default, till September 2010, whereafter the rent was being deposited by her in the Court since respondent No.1 refused to accept the rent. It is further stated that respondent No.1 illegally disconnected the electricity supply of the petitioner on 14.09.2010, and since then she has been facing a lot of hardship. It is further stated that an order dated 01.06.2011 has been passed by the learned Additional Rent Controller (ARC), disposing of an application filed by the petitioner for restoration of electricity connection, whereunder respondent No.1 was directed to restore the electricity in the tenanted premises within 15 days from the date of passing of the order or in the alternative, to give an NOC to the petitioner for obtaining a new electricity connection but respondent No.1 has failed to comply with both directions. As a result, the present petition is filed by the petitioner.

(3.) AS far as the present petition is concerned, counsel for respondent No.1 states that any orders that are passed in the present petition may be without prejudice to the rights and contentions of respondent No.1 in the aforesaid appeal as also in the eviction proceedings initiated by her against the petitioner.