SUNAINA SINGH Vs. ANAND KOHLI

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) Ms Preeti Singh, who appears on behalf of the appellant, concedes that contempt proceedings were initiated in this court, on account of an undertaking given before the Learned Additional District Judge on 03.10.2020, inter alia, to the effect, that the unpaid rent will be paid within two weeks from that date.

(3.) Furthermore, we are informed by Ms Singh that, upon contempt proceedings being initiated in this court, an undertaking was given on 27.05.2021 that the appellant will vacate the premises and pay the arrears of rent as well as use and occupation charges.