MANMOHAN SINGH Vs. HARISH KUMAR SETIA

JUDGEMENT

(1.) CM APPL. 2349/2021 (Exemption) Allowed, subject to all just exceptions. CM(M) 53/2021 & CM APPL. 2348/2021

(2.) The Suit has been filed by the respondent seeking recovery of possession as also mesne profits on basis of a registered Lease Deed dated 02.05.2019. The learned Trial Court by its order dated 08.06.2020 issued the following directions under Order XVA of the Code of Civil Procedure, 1908: -

(3.) On an application filed by the respondent, the said order was modified by the order dated 29.07.2020, directing the petitioner herein to clear 50% of arrears of rent and user charges within a week and rest of the amount be cleared in equal monthly installments within a period of six months.