J.K. LAKSHMI CEMENT LTD. Vs. MASTER AVISHKAR

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) These are review petitions seeking review of the order dtd. 6/1/2022 passed in the present second appeals. The said second appeals had arisen out of judgments passed by the Appellate Court in October, 2021, partly allowing the appeals against the Trial Court's judgments/decrees dtd. 31/5/2018. The said judgments/decrees had been passed in suits filed by the Respondents/Plaintiffs/Review Applicants (hereinafter "Plaintiffs") against the Appellant/Defendant (hereinafter "Defendant") for recovery of possession and recovery of money in respect of various suit properties in Bahadur Shah Zafar Marg, New Delhi. In effect, the Defendant was directed to pay use and occupation charges in respect of the suit properties, except payment of enhanced house tax. This was challenged by the Defendant in the present second appeals.

(3.) Vide order dtd. 6/1/2022, in these second appeals, this Court had observed as under: