PURSHOTTAM DUTT THAPLIYAL Vs. ANKUR GOEL

JUDGEMENT

(1.) This petition filed under Article 227 of Constitution of India impugns the order dtd. 20/4/2022 passed by the ADJ-03, East District, Karkardooma Courts, Delhi ('Trial Court') in civil suit bearing CS No. 25/2018 titled as 'Ankur Goel Etc. v. Purushottam Dutt Thapliyal Etc.' whereby the Trial Court has struck off the defence of the Petitioner i.e., the defendant, for not paying the use and occupation charges as directed by the said Court vide order dtd. 23/1/2021.

(2.) The learned counsel for the Respondent who appears on advance service states that an amount of Rs.21,16,400.00 has become due and payable for the period 5/8/2019 till 31/12/2023.

(3.) In reply, learned counsel for the Petitioner states on instructions from the Petitioner who is present in person that the entire arrears of Rs.21,16,400.00 along with interest at 6.5% per annum will be deposited before the Trial Court in two (2) equal installments on 12/1/2024 and 12/2/2024.