MANJU GOEL Vs. AASHA HOSTELS PVT. LTD

JUDGEMENT

(1.) ARB.P. 512/2021

(2.) The dispute arises out of a lease agreement dtd. 15/5/2019, between the petitioner and the respondent. The petitioner alleges that there has been continuous default in payment of rent by the respondent, after March, 2020.

(3.) Ultimately, on 20/2/2021, the petitioner issued a notice to the respondent, directing the respondent to vacate the premises. The respondent, in its reply dtd. 4/3/2021, claimed waiver of rent on the ground of force majeure, owing to the intervention of the COVID-2019 pandemic.