RAJESH KUMAR NAGPAL Vs. SILVER GRAND SERVICES

JUDGEMENT

(1.) This is an application filed by the defendants for modification of order dated 24.11.2011 and 22.12.2011 and for further direction that rent and conversion charges to be paid to the plaintiff be suspended till the applicants/defendants get license from the statutory authority.

(2.) The present suit is filed by the plaintiff for declaration, permanent injunction, recovery of possession, recovery of arrears of rent, mesne profits and damages. The issue pertains to a property being A-1, Plot No. 54, Rama Road, Najafgarh Road, Industrial Area, New Delhi-110015 measuring 700 sq. yards comprising basement, ground, first, second and third floors. As per the plaint, the plaintiff had entered into a registered lease agreement dated 3rd August, 2010 whereby the basement, entire ground floor, entire first floor and 3rd floor with terrace as elaborated in the said agreement was let out to the defendants for the purpose of running a Banquet Hall w.e.f. 1st October, 2010. As per the lease agreement, the monthly rent of Rs.7,49,742/- and monthly sum of Rs. 1,42,500 towards annual conversion charges plus other dues were payable to the plaintiff for demised premises.

(3.) On 24.11.2011, a consent order was passed by this Court, relevant portion of which reads as follows:-